(1)If an employee of a committee is a person in the service of the State Government, the committee may-(a)if his services are wholly lent to it, make such contribution to his pension, gratuity, and leave allowances, as may be required by the conditions of his service under the State Government, to be paid by him or on his behalf;(b)if he devotes only a part of his time to the performance of duties on behalf of the committee, contribute to his pension, gratuity and leave allowance in such proportion as may be determined by the State Government.
