Section 4(f) in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
(f)(i)Gratuity will not be admissible, to an employee who resigns from service before completing 5 year's qualifying service or whose services, are terminated for misconduct, insolvency or inefficiency.(ii)Except in the case of death, gratuity will be admissible only after five year's qualifying service.
