Section 2(a) in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
(a)[ "Emoluments" means emoluments as determined by the order of the Central Government issued from time to time for computation of Gratuity;] [Substituted by Notification No. G.S.R. 220(E), dated 10.3.2011 (w.e.f. 26.12.1983).]
