Securities And Exchange Board Of India - Subsection
Section 93(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)[ The amount of gratuity payable shall be determined by the Board from time to time.Provided that where an employee has completed more than 30 years of service in the Board, he shall be eligible by way of gratuity for an additional amount at the rate of one half of a month's pay for each completed year of service beyond 30 years.Provided further that the gratuity amount payable to an employee shall not be less than the amount payable under the payment of Gratuity Act, 1972.] [Substituted by SEBI (Employees' Service) (Amendment) Regulations, 2010, w.r.e.f. 28-3- 2003.]
