Section 91 in The Rajasthan District Boards Act, 1954
91. Leave allowances, provident funds, annuties and gratuties.
(1)In every case where a Board is entitled to pay a salaiy to any officer or servant it, shall, subject to any regulations in this behalf be entitled to pay leave allowances to such officer or servant.(2)A Board may, with the previous sanction of the State Government, establish and maintain a provident fund and may itself contribute thereto.(3)A Board may grant a gratuity, upon his retirement, to any servant of the Board who is excluded from participation in the benefits of the provident fund.(4)A Board may, with the previous sanction of the State Government, grant, or arrange for the purchase of, an annuity to -(a)any servant who, at the date of his retirement, has not been contributing to a provident fund established under sub-section (2) or has contributed thereto for a period of less than ten years, and(b)any officer or servant injured, otherwise than by reason of his own default, in the execution of his duty, or where such injury results in death, the family of such officer or servant.(5)A Board may, with the like sanction, instead of taking action under clause (b) of sub-section (4) grant a compassionate allowance to an officer or servant referred to therein, or to the family of such officer or servant.
