Section 4(1) in The Local Authorities Pensions And Gratuities Act, 1919
(1)Such pension or gratuity may be granted in addition to any pension or gratuity payable to the officer or his wife or child, as the case may be, under any general or special orders of His Majesty in Council] or of the Central Government or any State Government], but shall not, save with the sanction of the appropriate Government], exceed the amount of the pension or gratuity to which the officer or his wife or child would have been entitled under any such orders if his employment by the local authority had been service for the same time and on the same pay under the Government].
