Section 61 in The Chhattisgarh Municipal Corporation Act, 1956
61. Extraordinary pension case of officer or servant injured or killed, in execution of his duty.
- The Corporation may give an extraordinary pension, gratuity or compassionate allowance in accordance with the rules or bye-laws framed in this behalf-(a)to any Municipal Officer or servant injured in the execution of his duty; or(b)to the family or other relatives dependent on any Municipal Officer or servant who is killed in the execution of his duty, or whose death is due to devotion to duty or who dies during service :Provided that the extraordinary pension, gratuity or compassionate allowance paid to a municipal officer or servant shall in no circumstances exceed that payable to a person of similar rank or position in the service of the Government.
