Section 19(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)Subject to the provisions of rule 14, a member of the Service who retires or is retired under rule [13 or 16] and has on the date of such retirement completed 5 years qualifying service may be granted a death-cum-retirement gratuity not exceeding the amount specified in sub-rule (3).
