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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(1)
(a)An employee of the Commission who has completed five years qualifying service and has become eligible for service gratuity or pension under Regulation 43 shall on his retirement, be granted death-cum-retirement gratuity equal to one-fourth of his emoluments for each completed 6 months period of qualifying service, subject to a maximum of 16-1/2 times the emoluments.
(b)If an employee of the Commission dies while in service after completing five years qualifying service, the amount of death-cum retirement grauity shall be equal to 12 times of his emoluments or the amount determined under clause (a), whichever is higher and it shall be paid to his family in the manner indicated in sub-regulation (a) of Regulation 45:
Provided that the amount of death-cum retirement gratuity payable under this regulation shall, in no case, exceed thirty six thousand rupees.