(1)All officers and servants previously employed by the Sheriff who, at the date of the commencement of this Act, are in receipt of pensions or entitled to gratuities in accordance with the rules of the Fund, shall be paid such pensions or gratuities out of the [Consolidated Fund of the State],(2)All officers and servants of the Sheriff, who are in his employment at the date of the commencement of this Act, shall, in respect of such employment prior to that date, be paid out of the[Consolidated Fund of the State] such pensions, gratuities and compensation as may be determined by the [State] Government in accordance with the rules of the Fund :Provided that such compensation, if any, shall not be less than that which, in similar circumstances and in accordance with the rules made in this behalf by the [State] Government, would admissible to persons in the service of the [State] Government.(3)Any dispute arising in connection with the amount of any pension, gratuity or compensation payable under sub-section (1) or sub-section (2) shall be referred to the West Bengal Public Service Commission, the decision of which shall be final and shall not be the subject-matter of any proceedings in any Court.(4)All pensions payable under this section out of the [Consolidated Fund of the State] shall be so payable in all respects as pensions payable for service under the [State] Government and shall be subjected to the rules made in that behalf by the [State] Government.(5)If any officer or servant of the Sheriff is permanently re-employed in the service of the [State]Government,[the period of his employment under the Sheriff including the period up to the date of such permanent reemployment] shall, for the purposes of the rules relating to [leave,] pay and pensions, be deemed to have been service under the [State] Government:
