28. Pensions of Government officials serving boards.-
In the case of a Government official, a district board may-(1)if his services are wholly lent to it, contribute to his pension or gratuity and leave-allowances in accordance with the rules of the 1[Civil Service Regulations] for the time being in force ; and(2)if he devotes only a part of his time to the performance of duties in behalf of the board, contribute to his pension or gratuity and leave-allowances in such proportion as may be determined by the Government.
