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State of Odisha - Section

Section 482 in Orissa Municipal Rules, 1953

482.

(1)Gratuity under these rules shall be granted by a Resolution of the Municipal Council, if it is satisfied that the service rendered by the employee was thoroughly satisfactory. In the case where the service of the employee was not thoroughly satisfactory, the Municipal Council shall make such reduction in the amount payable as it thinks proper.
(2)The Chairman of the Council before payment of gratuity shall verify the following particulars with reference to the relevant office records-
(a)Dues of the Council recoverable out of the gratuity before payment is authorised;
(b)Any Council dues which have been ascertained and assessed;
(c)Amount of gratuity to be held over for adjustment of Council's dues which have not been assessed so far :
Provided that the Chairman of the concerned Council shall not be required to withhold an amount of gratuity for adjustment of Council's dues which have not been assessed if the employee has made a cash deposit or furnished a surety of a.permanent employee in Form 'E'.Form 'A'[See Rule 476 (6)]Nomination for Death-cum-Retirement GratuityWhen the employee has a family and wishes to nominate one member thereof -I, hereby nominate the person mentioned below, who is a member of my family and confer on him the right to receive any gratuity that may be sanctioned in the event of my death while in service and the right to receive on my death any gratuity which having become admissible to me on retirement may remain unpaid at my death.
Name and address of nominee Relationship with employee Age Contingencies on the happening of which thenomination shall become invalid Name, address and relationship of the person orpersons if any to whom the right conferred on the nominee shallpass in the event of the nominee predeceasing the employee or thenominee dying after the death of the employee but beforereceiving payment of the gratuity. Amount of gratuity payable to each.
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This nomination supersedes the nomination made by me earlier on which stands cancelled ? date of...............of............20............at...................Witnesses to signature.