Section 10 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
10. Removal and dismissals.
(1)An employee who is dismissed, removed or compulsorily retired but is reinstated on appeal or revision is entitled to the benefit of his past service for the purpose of gratuity.(2)The period of break in service between the date of dismissal, removal or compulsory retirement, as the case may be, and the date of reinstatement and the period of suspension, if any shall not count unless regularised as duty or leave by a specific order of the authority which passed the orders of reinstatement.
