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State of Odisha - Section

Section 3 in 'Gratuity Rules' for the employees of the Bar Council of Orissa

3.

A member of the staff who has completed three years of permanent service in the Council shall be paid, at the end of his service, by retirement or otherwise gratuity equal to¾th of Month's Salary last drawn by the Member for each completed year of his permanent service.Provided that in no case shall the gratuity exceed the amount so circulated for a period of 18 months.Provided also that no gratuity shall be payable in the case of a member of the staff who has been dismissed for misconduct.