Section 11(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(1)Every Board in addition to its share of contribution as provided under Rule 10, shall also grant to a subscriber who has completed 5 years service, the amount of gratuity at the rate of one fourth of the emoluments of a subscriber for each completed 6 monthly period of service subject to a maximum of 16-½ times of emoluments. In the event of death of a subscriber while~in service the gratuity will be subject to a minimum of 12 times the emoluments of the subscriber at the time of death :[Provided that the amount of Gratuity and Death-cum-Retirement Gratuity payable under this Rule shall not exceed 3.5 Lacs Rupees with effect from 1-1-97.]
