Section 36 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
36. Compensation on retrenchment of service.
- (i) In case of termination of the service of any employee who has put in 5 years service or more, gratuity at the scale provided in the Gratuity Rules will be paid.(ii)Temporary employees engaged for an indefinite period shall be entitled to one month's pay and allowances on termination of service. To the temporary person engaged for a specified period/work mentioned in their appointment letters, no compensation shall be payable.(iii)Permanent employees having less than 5 years service shall be entitled to half month's pay and allowances for every completed year of service.(iv)Income-tax and super-tax, if any, on compensation provided shall be paid by the employees.
