Section 79(4) in The U.P. Municipalities Act, 1916
(4)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] 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 of a period of less than 10 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.
