Section 31 in RSWC Employees Pension Regulations, 1990
31. Application for Gratuity/Pension & Gratuity.
(a)Applicability(1)These regulations shall apply to all Corporation employees eligible for pension.(2)For the purpose of these regulations "Gratuity" means death-cum-retirement gratuity, if admissible under the regulations.(b)Preparation of list of Corporation Employees due to retire within next 12 months. - The Deputy Director (Administration) shall have a list prepared every six months, i.e. on the 1st January and the 1st July each year of all employees of the Corporation who are due to retire within the next two years of that date. A copy of every such list shall be supplied to the Senior Accounts Office of the Corporation not later than 31st January or 31st July, as the case may be, of that year. In the case of persons retiring for reasons other than by way of superannuation the Dy. Director (Adm.) shall promptly inform the Senior Accounts Officer of the Corporation as soon as such retirement becomes known to him.
