Section 2 in The Local Authorities Pensions And Gratuities Act, 1919
2. Definition.-
In this Act," officer" means any person who has undertaken service under the Government] and who immediately prior to undertaking such service, was paid and employed solely by a local authority and, but for undertaking such service, would in the ordinary course have continued in such employment; and, the" appropriate Government" means, in relation to cantonment authorities and port authorities in major ports, the Central Government, and in relation to other authorities, the State Government].
