Section 95 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
95. Contributions by Board towards leave allowance and pensions of servants of Central or State Government employed under this Act.
- The Board shall be liable to pay such contributions for the leave salary, or pension or provident fund of any officer or servant of the Central or State Government employed as Chairman, Housing Commissioner or as an officer or servant of the Board, as may be required by the conditions of his service under the Central or State Government to be paid by him or on his behalf.
