Section 17 in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
17. Stages for the completion of gratuity papers.
- The Principal/Head of Office shall divide the period of preparatory work of two years referred to in Rule 15 of the following two stages :(a)First stage - Verification of service. - (i) The Principal/Head of Office shall go through the Service Book of the employee and satisfy himself as to whether the certificate of verification for the entire service are recorded therein.(ii)In respect of the unverified portion or portions of service, he shall arrange to verify the portions of such service, as the case may be, with reference shall become invalid in the event subsequently acquiring a to pay bills, acquittance rolls or other relevant records and record necessary certificates in the Service Books.(iii)If any portion of service rendered by an employee is not capable of being verified in the manner specified in sub-clauses (i) or sub-clauses (ii), the employee shall be asked to file a written statement on plain paper sitting that he had in fact rendered that period of service and shall at the fool of the statement make and subscribe to a declaration as to the truth of that statement and shall in support of such declaration produce all documentary evidences and furnish all informations which is in his power to produce or furnish.(iv)The Principal/Head of Office shall, after taking into consideration the facts in the written statement and the evidence produced and the information furnished by that employee in support of the said period of service, admit that portion of service as having been rendered for the purpose of calculating the gratuity of that employee.(b)Second stage - Making good omission in the Service Book. - (i) The Principal/Head of Office while scrutinising the certificates of verification of service, shall also identify if there are any other omissions, imperfections or deficiencies which have a direct hearing on the determination of emoluments and the service qualifying for gratuity.(ii)Every effort shall be made to complete the verification of services as in Clause (a) and to make good omissions, imperfections or deficiencies including the portion of service shown as unverified in the service book which it has not been possible to verify in accordance with the procedure laid down in Clause (a) shall be ignored and service qualifying for gratuity shall be determined on the basis of the entries in the Service Book.(iii)Calculation of average emoluments. - For the purpose of calculation of average emoluments the Principal/Head of Office shall verify from the Service Book the correctness of emoluments drawn or to be drawn during the last ten months of service. In order to ensure that the emoluments during the last ten months of service have been correctly shown in the Service Book the Principal/Head of Office may verify the correctness of emoluments for the period of twenty four months only preceding the date of retirement of an employee and not for any period to that date.
