Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3)(i) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(i)The gratuity at the rates indicating in sub-rule (1) shall be payable to a subscriber who retires on attaining the age of superannuation on or after 1-6-78 provided that it is certified by the competent authority that the services rendered by the employee has been good, efficient and satisfactory.