(1)If a person serving or having served under a committee has been or is transferred from or to the service of the Government or is partly employed by the Government and partly by a committee, the committee shall [make] [Substituted for the words 'contribute to his pension and leave allowances to the extent required by the rules in force for the time being made by the Governor-General in council in this behalf' by the Government of India (Adaptation of Indian Laws) Order, 1937.] such contributions to his pension and leave allowances as may be required, by the conditions of his service under the Government, to be paid by him or on his behalf].
