Section 19A in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
19A. [ Interest on delayed payment of Gratuity or Death-cum-Retirement Gratuity. [Inserted vide DP&AR Notification No. 25011/22/82-AIS(II) dated 16.7.83]
(1)If the payment of gratuity or death-cum-retirement gratuity has been authorised after three months from the date when its payment became due, and it is clearly established that the delay in payment was attributable to administrative lapses, [interest at the rate prescribed by the Central Government from time to time shall be paid on the amount of gratuity or death-cum-retirement gratuity in respect of the period beyond three months.](2)If as a result of Government's decision taken subsequent to the retirement of a member of the Service, the amount of gratuity or death-cum-retirement gratuity already paid on his retirement is enhanced on account of:-(i)grant of emoluments higher than the emoluments on which gratuity or death cum retirement gratuity was determined; or(ii)liberalisation in the provisions of these rules from a date prior to the date of retirement of the member of the Service concerned, no interest on the arrears of the gratuity or death-cum-retirement gratuity shall be paid.]
