Section 9 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
9. Admissibility in case of death after retirement.
- If an employee who has become eligible for gratuity under these regulations dies after he has retired from service and the sum actually received by him at the time of death on account of gratuity is less than the amount equal to twelve times of his pay, residuary gratuity equal to the deficiency may be granted to the person or persons nominated by the employee under regulation 14 or to a member of his family in case the nominee is predeceased. Provided that the residuary gratuity will be admissible only if the death of the employee takes place within five years from the date of his retirement.
