Section 17 — Service regulations of members.

The New Delhi Municipal Council Act, 1994
If a member is an officer in the service of the Government or the Central Government, the Council shall make such contribution towards his leave allowances, pension and provident fund as may be required by the conditions of his service under the Government or the Central Government to be paid by him or for him, as the case may be.

Official Hindi (PDF) ↗

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