Section 42 in Punjab State Veterinary Council Rules, 1997
42. Gratuity. [(Section 42(2) and Section 65(2)(f)].
- Every member of the Service shall be entitled to gratuity equal to a half month's salary drawn by him at the time of retirement for each completed year of his service under the Punjab Council :Provided that if a member of the Service, who is a subscriber to the Contributory Provident Fund, dies while in service, the members of his family shall be paid as gratuity, such sum as shall, when added to the amount of contribution made by the Punjab Council towards his Contributory Provident Fund and the interest thereon, be equal to :(a)two months emoluments of such member if his death occurs during the first year of service;(b)six months emoluments of such member, if his death occurs after one year service but before the completion of five years service; and(c)twelve months emoluments of such member, if his death occurs after five years service.Note. - (1) The term "emoluments" for the purpose of this rule means emoluments as defined in rule 6.19(a) of the Punjab Civil Service Rules, Volume II.Note. - (2) The term "family" for the purpose of this rule means -(a)in the case of male member of the Service, the wife and children of such member and widow or widows and children of the deceased son of the said member; and(b)in the case of a female member of the Service, the husband and the children of such member and widows and children of the deceased son of the said member.
