Section 7(1) in Uttarakhand Retirement Benefits Act, 2018
(1)The amount of retirement gratuity shall be equal to half of the monthly emoluments for every completed half year period of qualifying service, the maximum limit of which shall not be more than [16.5 times] [Substituted '33 times' by Uttarakhand Act No. 34 of 2018, dated 11.10.2018.] of last drawn monthly emoluments or the maximum limit prescribed by the State Government, whichever is less.
