Section 5(1) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(1)An employee, who has completed a total of continuous/qualifying service not less than five years, may be granted gratuity not exceeding the amount specified in Rule 6 when he/she dies or retires from service on superannuation, invalidation or retrenchment and is otherwise eligible for the same :Provided that no gratuity shall be admissible for the period of service under re-employment.
