Section 11(6) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(6)(i)In case an employee is transferred from one Board to another Board, the first Board shall draw such amount of gratuity from the said Personal Deposit Account which shall be calculated on the basis of the maximum of the pay scale of the subscriber in proportion to his completed years of service by cheque and shall send the same to the second Board alongwith the last pay certificate of such employee. The second Board shall deposit the said cheque in its own Personal Deposit Account of Gratuity.(ii)The amount of gratuity as calculated in accordance with sub-rule (1) shall be paid by the Board from where the subscriber retires or dies. Any deficiency in the amount actually recovered from various Boards as provided in sub-rule (i) above and the amount of, gratuity payable to the subscriber shall be borne by the last Board.
