Section 62 in The Orissa Khadi and Village Industries Board Regulations, 1960
62.
(1)No gratuity shall be admissible to the following category of employees :(i)Casual and non-regular employees;(ii)Employees on contract basis;(iii)Apprentices and trainees;(iv)Re-employed persons;(v)Government servants and other employees on deputation;(vi)Trading staff;(vii)Honorary workers;(viii)Employees on daily wages;(ix)Any other class of employees not specifically made eligible for this benefit.(2)No gratuity under this regulation shall be admissible to an employee of the Board to whom pensionary contribution as in case of Government servants is made applicable or entitled to any retrenchment compensation under provisions of the Industrial Disputes Act, 1947 or any other law for the time being in force.(3)No gratuity shall be admissible to any employee who resigns form his or her service or his or her services are terminated for misconduct, inefficiency, misappropriation and embezzlement.
