Section 78(1) in The U.P. Municipalities Act, 1916
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall contribute to the pension and leave allowances of any servant, -(a)whose services are lent or transferred by Government to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]; or(b)whose services are lent or transferred by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to Government; or(c)who is employed partly by Government and partly by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
