Section 15(1) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
(1)The competent authority shall grant gratuity at the scale of 15 days [-] [The word 'Basic' deleted vide Notification No. GSR-65-PA. 23/61/S. 43/75 dated 5th June, 1975 published in the Gazette (Supplement) dated 13.6.1975.] pay for every year of completed service to -(i)an employee -(a)whose services are terminated by the competent authority for any reason whatsoever otherwise than as a punishment inflicted by way of disciplinary action or for offences involving moral turpitude and corruption, provided the employee has put in at least 5 years' continuous service; or(b)who voluntarily resigns from the service of the competent authority, provided he has put in at least 10 years service; or(ii)a permanent employee -(a)who dies while in the service of the competent authority;(b)who retires from service ;orprovided he has put in at least 10 years service.
