Section 4 in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
4. Contingencies for-payment of gratuity.
- Where an employee has rendered continuous service of not less than five years, then subject to the provisions of these regulations, gratuity shall be paid to him on his resignation, disablement, retirement, death or superannuation ;Provided that, where gratuity is payable on death or disablement of an employee, then in such cases continuous service of not less than five years shall not be necessary.
