Section 6(1) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(1)(a)An employee, who has completed five years of qualifying service and has become eligible for service gratuity, shall on his/her retirement be granted death-cum-retirement gratuity equal to one-fourth of his/her emoluments for each completed six monthly period of qualifying service subject to a maximum of 6 ½ times the emoluments ; provided that the amount of retirement gratuity payable shall in no case, exceed fifty thousand rupees. There will be no ceiling on reckonable emoluments for calculating the gratuity.(b)If an employee dies while in service after completing five years' qualifying service, the amount of death-cum-retirement gratuity shall be equal to 12 times of his/her emoluments of the amount determined under Clause (a) whichever is higher and it shall be paid to his/her family in the manner hereinafter indicated :Provided that the amount of death-cum-retirement gratuity payable under this rules in no case exceed Rs. 50,000.
