Section 16 in The Punjab Trust Services (Recruitment and Conditions of Service) Rules, 1978
16. Gratuity.
- [Sections 17(6) and 73 (xii)]. - (1) Members shall be entitled to gratuity at such rates as may, from time to time, be notified by the Government or to the amount of gratuity to which they may be entitled under the conditions of service applicable to them immediately before becoming member of a Service, whichever is more beneficial to them :Provided that the total service of a member under different Trusts, he has served, shall be taken into account for calculating the amount of gratuity due to him :Provided further that on transfer of a member from one Trust to another the gratuity to which he may be entitled shall be transferred to the Trust to which such a member has been transferred and the member shall be entitled to claim the entire amount of gratuity payable to him from the Trust last served.(2)The incidence of gratuity on the fund of the concerned Trust shall be in proportion to the length of service in each such Trust.
