(2)If an officer or servant of a committee is not a [person in the service of the Government] [Substituted for the word 'Government Official' by the Government of India (Adaption of Indian Laws), Order, 1937.], the committee may, subject to such conditions as the State Government may prescribe -(a)grant him leave, absentee or acting allowance ; and(b)[ if his pay is less than [seventy rupees] [Substituted by Punjab Act No. 3 of 1933.] a month, either permit him to contribute to a provident or annuity fund established under (c) or grant him a gratuity on retirement ; and](c)if his pay is over seventy rupees a month establish and maintain a provident or annuity fund and compel him to contribute thereto.](d)where such a fund has not been established or where such a fund has been established but he has been contributing thereto for less than the whole of his service, grant him a gratuity or purchase or arrange for an annuity for him on his retirement.
