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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1)(i) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(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.