Section 28 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
28. Recovery from gratuity and payment of gratuity to the family of employees.
- Any sum of money payable by the officer or servant to the religious institution shall be deducted from the amount of gratuity payable to him. If an officer or servant who has become eligible for gratuity dies while in service or after retirement, the amount of gratuity shall be paid to his family.Explanation. - (1) "Family" includes the officer's or servant's widow, or widows, legitimate children, step children, parents, unmarried sisters and minor brothers who had been wholly dependent on him.(2)When the amount of gratuity is claimed by more than one person, payment shall be made to any one person who is authorised by all the claimants to receive payment.
