Section 62(1) in The Orissa Khadi and Village Industries Board Regulations, 1960
(1)No gratuity shall be admissible to the following category of employees :(i)Casual and non-regular employees;(ii)Employees on contract basis;(iii)Apprentices and trainees;(iv)Re-employed persons;(v)Government servants and other employees on deputation;(vi)Trading staff;(vii)Honorary workers;(viii)Employees on daily wages;(ix)Any other class of employees not specifically made eligible for this benefit.
