Section 13 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
13. Special provisions.
- The Board may, at its discretion grant such gratuity as it may deem fit under the circumstances to :-(i)a person who joins the Board's service at an age when he cannot complete full five years qualifying service upto the time of retirement; provided that he has not received the maximum amount of gratuity from his previous employer if any viz. Rs. 1,00,000/-.(ii)a person who has been incapacitated for further service of the Board on account of mental or physical illness before completing five years qualifying service in the Board.
