Report No. 250

3. Local Authorities Pensions and Gratuities Act, Act 1 of 1919

Category: Government Employees

Recommendation: Repeal

The Act extended the powers of local authorities in regard to the granting of pensions and gratuities. The Act empowered local authorities to grant a pension or gratuity to any officer who may, since 4th August 1914, have been wounded or otherwise incapacitated in service under the Government, and to the widow or child of any such officer who may have died in consequence of injuries received or illness contracted since 4th August 1914, in the course of such service.

The Act has fallen into disuse. Most States now have their own Pension Rules and the purpose of this Act is subsumed by such rules. Therefore, this Act is now redundant and the Central Government should repeal it. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).