Section 7 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
7. Admissibility of gratuity in case of death while in service.
- If an employee, who has completed five years qualifying service dies while in service, a gratuity not exceeding the amount specified in regulation 6 may be paid to the person or persons on whom the right to receive the gratuity is conferred under regulation-14 and if there is no such person, it shall be paid in equal shares to such surviving members of the employee's family as are detailed in clause (i) to (iv) of sub-regulation (a) of regulation 4 except widowed daughter and if there are no such surviving members it shall be paid to the surviving widowed daughter if any and to such members of the family of employee as are detailed in clauses (v) to (ix) of the aforesaid regulation in equal shares.
