Section 63 in The Orissa Khadi and Village Industries Board Regulations, 1960
63.
(1)Gratuity shall be granted in the following cases :(i)Discharge on abolition of post;(ii)Permanent incapacity due to bodily or mental infirmity;(iii)Superannuation;(iv)Voluntary retirement or compulsory retirement.(2)Except in case of death, gratuity shall be admissible only after five years of qualifying service. Qualifying service referred to the above will mean all service rendered under the Orissa Khadi and Village Industries Board after completion of 18 years of age and shall include the past service in the All-India Khadi and Village Industrial Board/ Commission, provided such service is continuous, except period of service rendered as apprentice and extraordinary leave without leave salary.(3)For the purpose of computing years of service, a period in excess of six months of service will be calculated as a year and the period less than six months shall be eliminated.
