Section 2 in The Punjab Town Improvement Trust Gratuity Rules, 1971
2. Definitions.
- In these Rules, unless the context otherwise requires, -(i)"Trust" means a Trust established under the Punjab Town Improvement Act, 1922;(ii)'servant' means any person in the employ of the Improvement Trust but does not include any part-time [Servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.].(iii)"Consolidated Wages" means basic pay as defined in rule 2.44 (a) the Punjab Civil Services Rule Volume I, Part I and includes special pay the Dearness pay but does not include Travelling allowances. Conveyance allowance or other such allowances;(iv)'Service' means the total period of service in the employ of the Trust and includes all periods of earned leave, commuted leave availed of by the [servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.], but the periods of extraordinary leave and leave without pay shall not be taken into account while computing the length of service. The period spent by a [servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.] on foreign service shall also count for the purpose of qualifying service and the foreign employer shall be required to contribute proportionately towards gratuity at the rate of 15 days consolidated wages calculated at maximum of the grade for every year of service.
