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State of Rajasthan - Section

Section 55 in Rajasthan Civil Services (Pension) Rules, 1996

55. Retirement/Death Gratuity.

(1)
(a)A Government servant, who has completed five years qualifying service and has become eligible for service gratuity or pension under Rule 54 shall, on his retirement, be granted retirement gratuity equal to one-fourth of his emoluments for each completed six monthly period of qualifying service, subject to a maximum of 16½ times the emoluments.
(b)If a Government servant dies while in service, the death gratuity shall be paid to his family in the manner indicated in sub rule (1) of rule 56 at the rates given in the Table below, namely :-
Table
  Length of qualifying service Rate of death gratuity
(i) Less than 1 year 2 times of emoluments
(ii) One year or more but less than 5 years 6 times of emoluments
(iii) 5 years or more but less than 20 years 12 times of emoluments
(iv) 20 years or more Half of emoluments for every completed sixmonthly period of qualifying service subject to a maximum of 33times of emoluments
Provided that the amount of retirement gratuity or death gratuity payable under thisrule shall in no case exceed [10.00 lacs rupees] [Substituted '3.5 lacs rupees' by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).]:Provided further that where the amount of retirement or death gratuity as finally calculated contains a fraction of a rupee, it shall be rounded off to the next higher rupee.
(2)If a Government servant, who has become eligible for a service gratuity or pension, dies within five years from the date of his retirement from service including compulsory retirement as a penalty and the sums actually received by him at the time of his death on account of such gratuity or pension, together with the retirement gratuity admissible under sub rule (1) and the commuted value of any portion of pension commuted by him are less than the amount equal to 12 times of his emoluments, a residuary gratuity equal to the deficiency may be granted to his family in the manner indicated in sub rule (1) Rule 56.
(3)The emoluments for the purpose of gratuity admissible under this rule shall be reckoned in accordance with rule 45.
(4)For the purpose of this rule and rules 56, 58 and 59 "family" in relation to a Government servant, means -
(i)wife or wives including judicially separated wife or wives in the case of a male Government servant,
(ii)husband, including judicially separated husband in the case of a female Government servant,
(iii)sons including stepsons and adopted sons,
(iv)unmarried daughters including step daughters and adopted daughters,
(v)widowed daughters including step daughters and adopted daughters,
(vi)father, including adoptive parents in the case of individuals whose personal law
(vii)mother, permits adoption,
(viii)brothers below the age of eighteen years including step brothers,
(ix)unmarried sisters & widowed sisters including step sisters,
(x)married daughters, and
(xi)children of a predeceased son.
Government of Rajasthan's Decisions