Section 6 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
6. Amount of Gratuity.
(a)The amount of gratuity will be one-fourth of the pay of the employee for each completed six-monthly period of qualifying service subject to 16½ times the 'pay' in the case of employees holding posts carrying pay scales the maximum of which is [Rs. 600/-] [(unrevised).] or more and 17½ times the pay in the case of employees holding posts carrying pay scales the maximum of which is less than [Rs. 600/-] [(unrevised).] : provided that in no case gratuity shall exceed [Rs. 1,00,000/-] [Amended vide Board's item No. 7 dated 28.12.89.].(b)In case an employee with 5 years qualifying service or more dies while in service, he or his nominee or his family members shall be entitled to a minimum gratuity of 12 times the pay of the employee at the time of his death but in no case it shall exceed [Rs. 1,00,000/-.] [Amended vide Board's item No. 7 dated 28.12.89.]
