Section 6(4) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(4)There will be no ceiling on reckonable emoluments for calculating the gratuity and shall be released in accordance with sub-rule (1) of Rule 4 :Provided that if the emoluments of an employee have been reduced during the last ten months of his/her service otherwise than as penalty, average emoluments as referred to in sub-rule (2) of Rule 4 of these rules may be at the discretion of the competent authority, be treated as emoluments.
