Section 28 — Pensions of Government officials serving boards.

In the case of a Government official, a district board may-- (1) if his services are wholly lent to it, contribute to his pension or gratuity and leave-allowances in accordance with the rules of the 1 [Civil Service Regulations] for the time being in force ; and (2) if he devotes only a part of his time to the performance of duties in behalf of the board, contribute to his pension or gratuity and leave-allowances in such proportion as may be determined by the Government.

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