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State of Punjab - Section

Section 16 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989

16. [ Savings. [Amended vide Board item No. 5(2) dated 12.7.94.]

- For anything not specifically provided in these regulations, the Punjab Civil Services Rules on Gratuity shall be applicable mutatis mutandis.]Note :- Please also see Annexure 'A' to these regulations.AppendixReferred to in Regulation No. 14Punjab School Education BoardNomination FormI hereby declare that in the event of my death the amount of gratuity that may be sanctioned by the Board, shall be distributed among the persons mentioned below in the manner shown against their names.The amount due to nominee who is minor at the time of my death should be paid to the person whose name appears in the column 5.
Name & Address of the nominee Relationship with the employee Whether major or minor, if minor, state his age Amount or share Name & Address of the person to whom payment is to be madeon behalf of the minor Sex & parentage of person mentioned in column 5 Remarks
             
Here state unmarried or widowerSignature of the employee
Witness No. 1 Witness No. 2 Designation
Signature ................... Signature ................... Address of the Employee ...............
Occupation ................ Occupation ................ Station ..............
Address ..................... Address ...................... Dated ...............
Note :- An employee having a family as defined the Regulation 4 is not permitted in this Form of Declaration to leave the amount of his gratuity or any part of it to any one outside his family.Annexure 'A'Extract from Punjab Government Finance DepartmentLetter No. 1/15/89-1 FP. III/8078 dated 31st Aug. 89 adopted by the Board vide item No. dated 28.12.89Emoluments and Average Emoluments
2.1The term 'Emoluments' for purposes of calculating various retirement and death benefits shall includes Basic Pay as defined in Rule 2.44(a)(i) of Punjab Civil Services Rules, Volume-I, Part-I, Special pay, including NPA (Non Practising Allowance), Personal Pay and Dearness Pay (as and when Dearness Allowance is treated as Dearness Pay) which the Government employee was drawing at the time of his/her death or retirement.
2.2The average emoluments shall be determined on the basis of the emoluments (as defined in para 2.1 above) drawn during the last ten months of service.
2.3The average emoluments of those employees who retire within 10 months from the date of coming over to revised scales of pay shall be calculated as follows:-
(i) For the period during which pay is drawn in pre-revisedscales. Basic pay, personal pay, if any, Special Pay including NPA,plus actual D.A., adhoc D.A. admissible upto CPI 608 in theunrevised scales and I.R. (Interim Relief) if any, appropriate tosuch basic pay, sanctioned w.e.f. 1.1.1986, and
(ii) For the period during which pay is drawn in the revisedscales. Basic pay, personal pay, if any, and special pay including NPAin the revised scale.
Service Gratuity and Pension
3.1Where qualifying service is less than ten years (20 half yearly) the service gratuity shall be calculated at the uniform rate of half month's emoluments for every completed six monthly period of service.Retirement Gratuity/death Gratuity
4.1The maximum limit of Retirement Gratuity has been raised from Rs. 50,000/- to Rs. 1.00 lac. Other existing provisions relating to it shall remain unchanged.
4.2In the case of death in harness, the death gratuity shall be admissible at the rates as follows :
Length of Service Rate of Gratuity
(i) Less than one 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 and above. Half of emoluments for every completed six monthly period ofqualifying service subject to a maximum of 33 times of emolumentsprovided that the amount of Death Gratuity shall in no caseexceed one lakh rupees.