17. Provided that if any such officer or servant has been paid any pension or gratuity under sub-section (2) then, unless he surrenders his right to such pension and refunds the amount received by him as pension or gratuity the period of employment under the Sheriff prior to the date of the commencement of this Act shall not count as service for purposes of pension under this sub-section.
[Explanation. -] The rules relating to leave, pay and pensions shall mean the rules relating to the leave, pay and pensions of servants of the State Government.
