Section 92 in The Rajasthan District Boards Act, 1954
92. Limitation of powers conferred by the previous section.
- The provisions of section 91 shall be subject to the condition that the Board shall not, without the special sanction of the State Government, grant to any officer or servant or to his family a pension, annuity or gratuity greater in amount than that to which he or it would have been entitled under any general or special orders of the State Government if the sendee qualifying for the pension, annuity or gratuity had been service under Government for the same time, on the same pay and in other respects of the same character.
