Section 11(3) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(3)(i)The gratuity at the rates indicating in sub-rule (1) shall be payable to a subscriber who retires on attaining the age of superannuation on or after 1-6-78 provided that it is certified by the competent authority that the services rendered by the employee has been good, efficient and satisfactory.(ii)In the case of an employee whose services have not been found good, efficient and satisfactory, a reduction in the amount of gratuity shall be made by the authority competent to make appointment after obtaining the approval of the Director, Local Bodies, Rajasthan, in the case of employees who belong to services other than Rajasthan Municipal Service, and in case of an Officer of Rajasthan Municipal Service, the approval of Government in the Local Self Government Department shall be necessary.
