Section 49 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
49. Gratuity.
- Employee of the Corporation shall on attaining the age of superannuation, be entitled to a gratuity at the rate obtaining in Government of Punjab for similar employees, provided that nothing in this regulation shall prevent the Corporation from prescribing gratuity rates, provided further that no gratuity shall be paid if an employee resigns his service.
