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State of Haryana - Section

Section 13 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

13. Death-cum-Retirement Gratuity.

(1)An employee who has become eligible for pension or gratuity under these rules on his retirement from service shall be granted additional death-cum-retirement gratuity as detailed below :-
(i)The amount of gratuity shall be the ¼th of the emoluments of the employee for each completed six monthly period of qualifying service subject to a maximum of 16½ times of emoluments and 17½ times of emoluments in the case of group 'D' employee.
(ii)In the vent of death an employee while in service the gratuity shall be paid as detailed below :-
(a) Not exceeding one year service two times the last pay drawn
(b) Exceeding one year but not exceeding five year service six times of the basic pay drawn
(c) Exceeding five years but not exceeding 24 years twelve times of the basic pay drawn
(d) Exceeding 24 years service shall be determined on the basis of actual service rendered bythe deceased.
(iii)The maximum amount of retirement gratuity death-cum-retirement gratuity shall not exceed Rs. 3.50 Lakhs in any case. Seventy-five per cent amount of gratuity is to be borne by Government and twenty-five per cent by the Management as per existing instructions :
Provided that an employee against whom judicial or departmental proceedings have been initiated shall not be granted gratuity during the pendency of such proceedings.Explanation. - (1) The term "Emoluments" for this purpose include "Pay+Dearness Allowance" at the time of retirement/Death.
(2)For the purpose of death-cum-retirement gratuity "Family" shall include the following members :-
(i)wife or wives including judicially separated wife or wives in the case of male employee;
(ii)husband including judicially separated husband in the case of female employee;
(iii)sons including step-children and legally adopted children;
(iv)unmarried and widowed daughters;
(v)brother below the age of eighteen years and unmarried and widowed sisters, including step-brother and sisters;
(vi) father ] including adopted parents in case of individual whose personallaw permits adoption;
(vii) mother
(viii)married daughters; and
(ix)children of predeceased sons.