Section 29 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
29. Gratuity.
- Employees of the Corporation who have opted for the Pension & GPF benefits under the Rajasthan State Warehousing Corporation Employees Pension Regulations, 1990 and Rajasthan State Warehousing Corporation Employees General Provident Fund Regulations, 1990 as well as employees of the Corporation who are governed under the Rajasthan State Warehousing Corporation's Employees New Contributory Pension Scheme. 2004 shall be entitled to payment of Death-cum-Retirement Gratuity in accordance with the provisions of the aforesaid Pension & GPF Regulations, who have opted for continuing to subscribe to the Contributory Provident Fund of the Corporation in accordance with the RSWC (Employees Provident Fund) Regulations, 1962 shall be entitled to payment of Gratuity in accordance with the payment of Gratuity Act, 1972 and rules made thereunder. The officers of the Corporation will also be entitled to payment of DCRG/Gratuity as the case may be.]
