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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(b) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(b)Second stage - Making good omission in the Service Book. - (i) The Principal/Head of Office while scrutinising the certificates of verification of service, shall also identify if there are any other omissions, imperfections or deficiencies which have a direct hearing on the determination of emoluments and the service qualifying for gratuity.
(ii)Every effort shall be made to complete the verification of services as in Clause (a) and to make good omissions, imperfections or deficiencies including the portion of service shown as unverified in the service book which it has not been possible to verify in accordance with the procedure laid down in Clause (a) shall be ignored and service qualifying for gratuity shall be determined on the basis of the entries in the Service Book.
(iii)Calculation of average emoluments. - For the purpose of calculation of average emoluments the Principal/Head of Office shall verify from the Service Book the correctness of emoluments drawn or to be drawn during the last ten months of service. In order to ensure that the emoluments during the last ten months of service have been correctly shown in the Service Book the Principal/Head of Office may verify the correctness of emoluments for the period of twenty four months only preceding the date of retirement of an employee and not for any period to that date.