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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(3)[(a)(i) A retirement gratuity equal to one fourth of the emoluments for each completed period of six months of service shall be paid to member of the service on his retirement from service who has completed five years' qualifying service, subject to a maximum of sixteen and half times of the emoluments:Provided that the amount of retirement gratuity payable under this clause shall not exceed [rupees ten lakhs.] [Substituted vide DP&T Notification No. 25011/14/84-AIS(II) dated 31.5.85]
(ii)In the case of the death of a member of the service while in service, death gratuity shall be admissible at the following rates:-
Length of service Rate of Gratuity
(i) Less than one year Two times of emoluments.
(ii) One year or more but less than 5 years. Six 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 six monthly period ofqualifying service subject to a maximum of 33 times.
[Provided that the amount of retirement gratuity payable under this clause shall in no case exceed rupees ten lakhs.] [Substituted vide DOP&T Notification No. 29018/16/2013-AIS(II) (GSR 492E dated 12/07/2013)]
(b)If a member of the Service who has become eligible for gratuity or pension dies after he has retired from the Service, and the sums to which he had become entitled at the time of his death on account of such gratuity or pension together with the death-cum-retirement gratuity granted under sub-rule(1) and the commuted value of any portion of pension commuted by him are less than an amount equal to 12 times of his emoluments, a gratuity equal to the deficiency may be granted to the person or persons specified in sub-rule (2).
[Omitted] [Omitted vide DP&T Notification No. 25011/12/87-AIS(II) dated 22.5.87]