79. Leave allowances, provident fund, annuities and gratuities.
(1)In every case where a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], is entitled to pay a salary to any officer or servant, it shall subject to any regulations in this behalf, be entitled to pay leave allowances to such officer or servant.(2)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may establish and maintain a provident fund and may itself contribute thereto.(3)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may grant a gratuity, upon his retirement, to any servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] who is excluded from participation in the benefits of the provident fund.(4)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] 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 of a period of less than 10 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.(5)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, with the like sanction, instead of taking action under clause (b) of sub-section (4), grant a compassionate allowance to an officer or servant referred to therein, or to the family of such officer or servant.
