Section 50 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
50. Gratuity.
- Employees of the Vishwavidyalaya, whose maximum salary is less than Rs. 60 per mensem and who are not entitled, to the benefits of the Vishwavidyalaya Provident Fund, may be granted gratuity according to the following scale :-(a)No gratuity shall be paid to a servant of ten years' standing or less.(b)If a servant has served for more than ten years but has not served for more than twenty years a gratuity of one month's pay tor each complete year of approved service may be paid to the servant himself, provided that he has been permitted to retire from the service of the Vishwavidyalaya on account of his incapacity to continue in its service; or may be paid to his family it he dies while in the service of the Vishwavidyalaya.(c)If a servant has served in the Vishwavidyalaya for more than twenty years, a gratuity at the rate of one month's pay tor the first twenty completed years of approved service and one and a half month's for each completed year of approved service in excess thereon may be paid to the servant himself, if he has been permitted to retire from the service of the Vishwavidyalaya on the ground of incapacity, or may be paid to his family if he dies while in the service of the Vishwavidyalaya.(d)No gratuity shall be paid to a servant or to his family except in cases where the servant leaves that service of the Vishwavidyalaya with the permission of the Board given on the ground that he is incapable of continuing in the service of the Vishwavidyalaya or where the servant dies while still in the service of the Vishwavidyalaya.(e)The expression 'Family' means those persons who in the opinion of the Board were dependent on the servant at the time when he dies and the decision of the Board in this matter shall be final.
