Section 36E in The Bihar and Orissa Local Self-Government Act, 1885
36E. Payment of pay and allowance to, and contributions for, members of the Service of District Engineers and recoveries thereof.
(1)Subject to the provisions of sub-section (2), all pay and allowances of any District Engineer who is a member or is deemed to be appointed as a member of the Service constituted under Section 46-A shall be paid by the [State] [Substituted by ALO.] Government and the [State] [Substituted by ALO.] Government shall make such contributions as are necessary towards his leave allowances, pension, gratuity and Provident Fund.(2)The [State] [Substituted by ALO.] Government may recover from the District Board concerned out of the District Fund, the whole or such proportion of the amounts paid or contribution made under sub-section (1) as the [State] [Substituted by ALO.] Government may by general or special order determine, and such recoveries shall be a first charge on the District Fund concerned.
