78. Pension and dismissal in case of servants of the Government employed by [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or vice versa.
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall contribute to the pension and leave allowances of any servant, -(a)whose services are lent or transferred by Government to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]; or(b)whose services are lent or transferred by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to Government; or(c)who is employed partly by Government and partly by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(2)Such contribution shall be to the extent prescribed by any general rules or special orders made by [the Government concerned] [Substituted by ALO 1950.].(3)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not, without the assent of Government, dispense with the services of any servant described in clause (a) or (c) of sub-section (1), or finally dismiss from its service any servant described in clause (b) of subsection (1), unless it has given Government at least six month's notice.(4)In this section "Government" shall mean the [Central Government] [Substituted by ALO 1950.] or any [State Government] [Substituted by ALO 1950.].
