43. Pensions, leave allowances and provident fund.
- If an officer or servant of a committee is [person in the service of the [Government)] [Substituted for the word 'Government Official' by the Government of India (Adaptation of Indian Laws) Order, 1937.], the committee may -](a)if his services are wholly lent to it, [make such contributions to his pensions, gratuity and leave allowances as may be required by the conditions of his service under the Government to be paid by him or on his behalf] [Substituted for the words 'contribute to his pension, gratuity and leave allowances in accordance with any general or special orders of the Governor-General in Council in force for the time being' by the Government of India (Adaptation of Indian Laws) Order, 1937.] ; and(b)if he devotes only a part of his time to the performance of duties on behalf of the committee, contribute to his pension gratuity and leave allowance in such proportion as may be determined by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)If an officer or servant of a committee is not a [person in the service of the Government] [Substituted for the word 'Government Official' by the Government of India (Adaption of Indian Laws), Order, 1937.], the committee may, subject to such conditions as the State Government may prescribe -(a)grant him leave, absentee or acting allowance ; and(b)[ if his pay is less than [seventy rupees] [Substituted by Punjab Act No. 3 of 1933.] a month, either permit him to contribute to a provident or annuity fund established under (c) or grant him a gratuity on retirement ; and](c)if his pay is over seventy rupees a month establish and maintain a provident or annuity fund and compel him to contribute thereto.](d)where such a fund has not been established or where such a fund has been established but he has been contributing thereto for less than the whole of his service, grant him a gratuity or purchase or arrange for an annuity for him on his retirement.(3)With the sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government the committee may give an extraordinary pension or gratuity -(a)to any officer or servant injured in the execution of his duty;(b)to the family of any officer or servant who is killed in the execution of his duty or whose death is due to devotion to duty.(4)A pension, gratuity or annuity shall not exceed the sum to which [***] [The words 'under any general or special orders of the Governor-General in Council for the time being in force', were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] such officer or servant or his family would be entitled if the service had been service under the Government.
