Section 35 in The Bihar and Orissa Local Self-Government Act, 1885
35. [ Pensions and gratuities to be paid out of the District Fund. [Substituted for the original Section 35 by Bengal Act 5 of 1908.]
- District Board may, from time to time, [* * *] subject to [the provisions hereinafter contained and to] [Inserted by the Bihar Act 24 of 1948.] the control of the [State] [Substituted by ALO.] Government, make Rules for pensions and gratuities to be granted and paid out of the District Fund to its establishment, and for the grant and payment therefrom of extraordinary pensions and gratuities to the families of deceased employees, and may [* * *] [The word 'with the like sanction and' repealed by the B and O Act 1 of 1923.] [subject as aforesaid] [Substituted by the Bihar Act 24 of 1948 for 'Subject to the like control'.] repeal, add to, or alter such rules.]
