Section 153 in Punjab Regional and Town Planning and Development Act, 1995
153. Leave, salary and pension contribution.
(1)In the case of officers and employees transferred from service of the State Government to that of the Authority, the State Government shall credit the leave salary and pension contribution of such officers and employees to the Authority for each completed year of their service under the State Government on the notified date and they shall be entitled to the benefit of leave to their credit on that date.(2)The pension contribution paid by the State Government to the Authority shall form the nucleus of the contributory provident fund to which they shall be admitted and they shall have no claim on the State Government in respect of leave and pension.
