Section 91(4) in The Rajasthan District Boards Act, 1954
(4)A Board 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 for a period of less than ten 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.
