Section 16 in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
16. Gratuity.
- The members of a Service shall at their option be entitled to gratuity at such rates as may, from time to time, be notified by the Government or to the amount of gratuity to which they may be entitled under the conditions of service applicable to them immediately before becoming members of a Service, whichever is more beneficial to them:Provided that the total service of a member under different Municipal Committee and Corporations, he has served, shall be taken into account for calculating the amount of gratuity due to him :Provided further that on transfer of a member of a Service from one Municipal Committee/Corporation to another Corporation, the gratuity to which he may be entitled shall be transferred to the Municipal Corporation to which such a member has been transferred and the member shall be entitled to claim the entire amount of gratuity due from the Municipal Corporation last served.
