Section 3 in The Punjab Town Improvement Trust Gratuity Rules, 1971
3.
The gratuity shall be payable to the [servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.] of the Trusts at the rate 15 days consolidated wages for each complete year of service in the following cases, namely :-(i)In the case of death of any [servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.] while in service or on his becoming incapable of service any further due to physical or mental disability or on dissolution of the Trust.(ii)In the case of termination of service any [servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.] by the Trust for any reason other than misconduct provided that he has completed five years service before such termination.They shall apply to all [servants] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6- 1979 LS Part 3, 24-6-1977.] of the trust in the State other than those in respect of whom trust services have been constituted under sub- section 1 of Section 17.(iii)In the case of retirement from service of the Trust.In the case of death the gratuity shall be payable to the nominee (s) heir (s) or assignees of the [servants] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.], as the case may be.
