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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(1) in Rajasthan Civil Services (Pension) Rules, 1996

(1)
(a)A Government servant, who has completed five years qualifying service and has become eligible for service gratuity or pension under Rule 54 shall, on his retirement, be granted retirement gratuity equal to one-fourth of his emoluments for each completed six monthly period of qualifying service, subject to a maximum of 16½ times the emoluments.
(b)If a Government servant dies while in service, the death gratuity shall be paid to his family in the manner indicated in sub rule (1) of rule 56 at the rates given in the Table below, namely :-
Table
  Length of qualifying service Rate of death gratuity
(i) Less than 1 year 2 times of emoluments
(ii) One year or more but less than 5 years 6 times of emoluments
(iii) 5 years or more but less than 20 years 12 times of emoluments
(iv) 20 years or more Half of emoluments for every completed sixmonthly period of qualifying service subject to a maximum of 33times of emoluments
Provided that the amount of retirement gratuity or death gratuity payable under thisrule shall in no case exceed [10.00 lacs rupees] [Substituted '3.5 lacs rupees' by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).]:Provided further that where the amount of retirement or death gratuity as finally calculated contains a fraction of a rupee, it shall be rounded off to the next higher rupee.