Section 3 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
3. Scope.
- Gratuity shall be granted to the whole time regular employees of the Board, but shall, exclude the following: -(i)Casual and non-regular employees.(ii)Government servants and other employed on deputation terms.(iii)Employees on contract terms.(iv)Apprentices and trainees.(v)Re-employed persons.(vi)Employees governed by the payment of Gratuity Act, 1972 (39 of 1972);Provided that such of the terms of payment of gratuity under these rules as are more beneficial than those under the payment of gratuity Act, 1972 (39 of 1972), shall be applicable to such employees.
