Section 95 in The U.P. Co-operative Societies Employees Service Regulations, 1975
95. Gratuity.
- (i) A co-operative society may by a resolution of its committee of management allow to its employee gratuity equivalent to not more than 15 days' salary for every complete year of service(part of the year if less than six months, to be ignored), if he has attained the age of superannuation or has been declared invalid for service by the Civil Surgeon or has been retrenched or these while in service:Provided he has put in ten years of continuous service immediately preceding retirement, invalidation, or retrenchment or five year's continuous service in case of death, as the case may be. In case of death gratuity shall be payable to the nominee of the employee and in the absence of nomination, to his legal heir.(ii)For purposes of meeting its obligations under clause (1), a co-operative society may create Employees' Gratuity Fund.
