Section 22 in The Calcutta Municipal Corporation Act, 1980
22. Contribution in respect of leave allowance, pension or provident fund to employees of Government or statutory body appointed to be officers or employees of the Corporation. -
When a person in the service of Government or of a statutory body is appointed to be an officer other than an officer referred to in sub-section (1) of section 15, or an employee, of the Corporation, the Corporation shall make such contributions towards his leave allowance, pension and provident fund as may be required by or under the conditions of his service under Government or statutory body or the terms and conditions of his service under the Corporation, as the case may be, to be paid by or for him.
