Section 72(2) in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
(2)Every officer or employee shall be eligible for gratuity on, -(a)retirement,(b)death,(c)disablement rendering him unfit for further service as certified by a medical officer approved by the Bank, or(d)resignation after completing 10 years of continuous service, or(e)termination of service in any other way except by way of punishment after completion of 10 years of service:Provided that in respect of an employee there shall be no forfeiture of gratuity for dismissal on account of misconduct except in cases where such misconduct causes financial loss to the bank and in that case to that extent only.
