(d)On quiting service a permanent salaried employee shall be entitled to gratuity at the rate of half months pay for each completed year of service subject to the following conditions:-(i)Gratuity shall not be admissible to such an employee who resigns or is dismissed for removed from service.(ii)No gratuity shall be admissible for less than five years of completed service.(iii)The Amount of gratuity shall be calculated on the last pay drawn by such an employee at time of retirement. The term (pay) for the purpose of this rule does not include compensatory allowances as defined in the Rajasthan Service Rules:(iv)The maximum amount of gratuity admissible to such an employee shall not be more than 18 month's pay. Provided that as salaried employee of the Board shall have option to continue to be granted in matter of grant of gratuity by the existing provision.(v)In the event of the death of such an employee before retirement, the amount of gratuity payable under these rules, shall be paid to the person/persons nominated by him.
