(1)If an employee of a committee is a person in the service of the State Government, the committee may-(a)if his services are wholly lent to it, make such contribution to his pension, gratuity, and leave allowances, as may be required by the conditions of his service under the State Government, to be paid by him or on his behalf;(b)if he devotes only a part of his time to the performance of duties on behalf of the committee, contribute to his pension, gratuity and leave allowance in such proportion as may be determined by the State Government.(2)With the sanction of the State Government the committee may give an extraordinary pension or gratuity -(a)to any employee injured in the execution of his duty;(b)to the family of any employee who is killed in the execution of his duty or whose death is due to devotion to duty.(3)A pension, gratuity or annuity shall not exceed the sum to which such employee or his family would be entitled if the service had been service under the State Government.
