Section 26 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
26. Gratuity.
(1)Every non-hereditary officer or servant who retires or dies after completing ten years of service in a religious institution included in the list published under section 46 of the Act shall become eligible for a gratuity at the rate of half a month's salary for every completed year of service subject to a maximum of 15 month's salary:Provided that this rule shall not apply to any such institution where the Contributory Provident Fund Scheme is in force.Explanation. - (1) Fraction of a year equal to six months and above shall be treated as completed yean(2)"Retirement" for this purpose shall mean retirement on superannuation or after completing twenty-five full years of service and shall not include cessation of service on resignation or as a result of disciplinary action.(3)"Salary" for the purpose of this rule shall mean the average monthly salary excluding the dearness and other allowances drawn during the last twelve months of service.
