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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Mizoram - Subsection

Section 6(1)(a) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(a)An employee, who has completed five years of qualifying service and has become eligible for service gratuity, shall on his/her retirement be granted death-cum-retirement gratuity equal to one-fourth of his/her emoluments for each completed six monthly period of qualifying service subject to a maximum of 6 ½ times the emoluments ; provided that the amount of retirement gratuity payable shall in no case, exceed fifty thousand rupees. There will be no ceiling on reckonable emoluments for calculating the gratuity.