(1)The amount of death-cum-retirement gratuity will be one-fourth or the pay of an employee for each completed six monthly period of qualifying service subject to a maximum of sixteen and half times, the pay.(2)In the event of death while in service of an employee who has completed five years of qualifying service, the gratuity will be subject to a minimum of twelve times the pay of an employee at the time of his death.(3)In the event of death while in service of an employee before completing five years qualifying service, the gratuity will be subject to a minimum of six times the pay and in the cases where death occurs in the first year of service the death-cum-retirement gratuity admissible will be equal to two months pay.
