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State of Punjab - Section

Section 14A in The Statutes of the Punjabi University

14A. [] [Any University employee shall be eligible for retirement after completion of 15 years' service or on attaining 45 years of age. His retirement after 15 years service or on attaining 45 years of age would take effect only with the concurrence of the Vice-Chancellor or the Syndicate, as the case may be, and he/she would be entitled to the benefit of gratuity.] As an addition to the benefits given under the statutes regarding the provident Fund, the Vice-Chancellor may grant at the time of retirement to an employee, or after his death, to the person whose name has been registered under clause (10) of this statute, for efficient and faithful qualifying service a gratuity not exceeding ¼ (one fourth) of the ['emoluments'] [The term 'emoluments' shall include Basic pay as defined in Rule 2.44(a)(i) of Punjab Civil Services Rules, Volume I, Part I, Special Pay, including NPA (Non- Practising Allowance), Personal Pay and Dearness Pay (as and when Dearness Allowance is treated as Dearness Pay) which the employee was drawing at the time of his/her death or retirement. There shall be no Maximum limit of 'emoluments' for the purpose of calculating the retirement gratuity.] of the office for each completed six months period of qualifying service subject to a maximum of 15 times the 'emoluments'. In the case of those retiring on or after 16th November, 1993, the amount of gratuity will be 1/5 of the 'emoluments' of the officer for each completed six monthly period of qualifying service subject to 16½ (sixteen and a half) times the 'emoluments' in the case of officers of category 'A' and 'B' and 17½ (seventeen and a half) times the 'emoluments' in the case of category 'C' employees, provided that in no case gratuity shall exceed Rs. one lakh.

The temporary employees shall be treated at par with permanent employees in respect of all retirement benefits viz..... Retiring, Superannuation and Death-cum-Retirement Gratuities.The entire service rendered by an employee as work-charged as also the service paid from contingencies shall be reckoned towards retirement benefits provided:
(i)Such service is followed by regular employment
(ii)there is no interruption in the two or more spells of service or the interruptions fall within condonable limits; and
(iii)such service shall be a full time job (and not part-time, or portion of the day)
Provided further that in the case of death in harness, the death gratuity shall be admissible at the following rates :
Length of Service Rate of gratuity
(i) Less than one year 2 times of emoluments
(ii) One year or more but less than 5 years 6 times of emoluments
(iii) 5 years or more but less than 20 years 12 times of emoluments
(iv) 20 years and above Half of emoluments for every completed sixmonthly period of qualifying service subject to a maximum of 33times of emolument provided that the amount of Death Gratuityshall in no case exceed one lakh rupees.
Provided further that no gratuity shall be given to an employee who retires before completing 15 years continuous service.Provided further that the Vice-Chancellor may grant such gratuity as he deems fit to an employee, who joins the University service at an age when he cannot complete full fifteen years service up to the time of retirement.A person who after having served in other Universities in the Punjab State, including Panjab University, Chandigarh or in any Government Deptt./College in Punjab (including areas in Punjab at the time he joined this University) has joined this University, shall also be allowed the benefit of previous service while calculating gratuity at this University at the time of retirement, superannuation or pre-mature retirement, as the case may be, provided that he had put in at least three years service in the parent department and opts to deposit in the Punjabi University fund the amount of gratuity, if any, received for previous service.However, where the Vice-Chancellor is of the opinion that the gratuity should not be paid to an employee for certain reasons, the matter may be referred to the Syndicate with full facts for its consideration and decision.