Section 31 in The Bar Council of Bihar Rules, 1962
31.
(a)The Bar Council may in its discretion sanction the payment of gratuity for reasons of good and meritorious service of any employee either when the employee has retired from the Bar Council service, or has died while in the service of the Bar Council.(b)The amount of gratuity shall in no case exceed twelve months' salary last earned by him as employee of the Bar Council.(c)The sum paid as gratuity (i) on retirement shall be paid to the employee and (ii) on the death of the employee to such person or persons as the Bar Council may determine to be entitled to receive the sum and the decision of the Bar Council shall be final.
