5. [ Death-cum-Retirement Gratuity. [Amended by U. P. Zila Panchayat Employees' Retirement Benefit (5th Amendment) Rules. 1981 (vide Notification No. 6242-B/33-2-2-74-U.P.A.-33-61-Rule-72-AM (5) 1981, dated 28th November, 1981.]
(1)An Officer may, on retirement, be paid an additional gratuity, the amount of which shall, subject to a maximum of 16½ times the emoluments, be an amount equal to one-fourth of the emoluments multiplied by the total number of completed six monthly periods of qualifying services.(2)If an officer dies while in service, gratuity, the amount of which shall, subject to a minimum of 12 times and a maximum of 16½ times the emoluments be an amount equal to one-fourth of the emoluments of the officer multiplied by the total number of six monthly periods of qualifying service, shall be paid to person or person on whom the right to receive the gratuity is conferred under sub-rules (1) to (8) of Rule 6 and if there is no such person, it shall be paid in the manner indicated in sub-rule (9) of Rule 6.(3)If an officer who has become eligible for or has actually received a pension or gratuity under Part 1 of these rules dies within a period of 5 years from the date of retirement and the aggregate of any sums admissible to him or actually received by him till the time of death on account of such gratuity or pension together with the gratuity granted under Rule 5(1) above and the value of any portion of pension commuted by him is less than the amount equal to 12 times his "emoluments" a gratuity equal to the deficiency shall be granted to the person or persons referred to in sub-rule (2) of Rule 5 above.(4)The amount of gratuity admissible in accordance with sub-rule (1) or sub-rule (2) above shall in no case exceed Rs. 30,000 and for its calculation the maximum limit shall be Rs. 2,500 per month.]
