Section 19 in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
19. Determination of the amount of gratuity where service records are incomplete.
- According to the existing instructions, there should not be any case where Service Book has not been maintained properly. If, in any particular case, the service book has not been maintained properly despite the Government orders on the subject, and it was not possible for the Principal/Head of Office to accept the verified portion of service as verified on the basis of entries in the Service Book, the Principal/Head of Office shall not proceed with the verification of the entire spell of service. The verification of service in such a case shall be confined to the following spells of service :(a)If the deceased employee had, on the date of his death rendered more than five years of qualifying service, but less than twenty four year of qualifying service, and the spell of last five years of service has been verified and accepted by the Principal/Head of Office, the amount of death-cum-retirement gratuity shall be equal to 12 times of his emoluments as indicated in Clause (b) of sub-rule (1) of Rule 6. Where the verified and accepted service is less than five years of qualifying service, the amount of death-cum-retirement gratuity shall be the amount as indicated in Clause (b) of sub-rule (3) of Rule 6.(b)If the deceased employee had rendered more than twenty year four years of service and the entire service is not capable of being verified and accepted, but the serving for the last five years has been verified and accepted under Clause (a), the family of the deceased employee shall be allowed, on provisional basis, the death-cum-retirement gratuity equal to 12 times of the emoluments. Final amount of the gratuity shall be determined by the Principal/Head of Office on the acceptance and verification of the entire spell of service which shall be done by the Principal/Head of Office within a period of six months from the date on which the authority for the payment of provisional gratuity was issued. The balance, if any, becoming payable as a result of determination of the final amount of death-cum-retirement gratuity shall then be authorised to the beneficiaries.
