Section 4 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
4. Condition for the grant of gratuity.
- Subject to the provisions mentioned in rule 3 gratuity shall be granted to the whole time employees of the Board for good, efficient and faithful service and shall be admissible in the following circumstances :-(a)Discharge on abolition of post.(b)Permanent incapacity due to bodily or mental infirmity.(c)On the death of an employee while in service.(d)Superannuation.(e)Resignation (on or after the 1st February, 1980) in the case of Supervisory employee after rendering 5 year's qualifying service in the Board on the date of relief from the service of the Board.(f)(i)Gratuity will not be admissible, to an employee who resigns from service before completing 5 year's qualifying service or whose services, are terminated for misconduct, insolvency or inefficiency.(ii)Except in the case of death, gratuity will be admissible only after five year's qualifying service.
