Section 105 in The Bihar State Housing Board Act, 1982
105. Contributions by the Board towards leave, allowances and pension of servants of the Central or State Government employed under this Act.
- The Board shall be liable to pay such contributions for the leave salary, pension or provident fund of any officer or servant of the Central or State Government employed as Managing Director or as an officer or servant of the Board, or as the Tribunal or as an officer or servant of the Tribunal, as the case may be as may be required by the conditions of service under the Central or State Government to be paid by him or on his behalf.
