Section 5 in The Local Authorities Pensions And Gratuities Act, 1919
5. Procedure.-
Subject to the provisions of this Act, the decision of a local authority to grant a pension or gratuity thereunder shall be made in such manner and shall be subject to such sanction as may be prescribed by any enactment or rule regulating the grant by such local authority of pensions and gratuities:Provided that in every case the sanction of the appropriate Government] shall be necessary.
