Section 5(4) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(4)Subject to the limit of the amount of gratuity provided in clause (1), the amount of gratuity payable to an employee on his disablement or to his nominee or heir on his death; while in service, under these regulations shall be increased -(a)by an amount equal to two months wages, if the disablement or death has occurred after one completed year of service but before completion of two years;(b)by an amount equal to four months wages, if the disablement or death has occurred after two completed years of continuous sendee but before the completion of three years;(c)by an amount equal to six months wages if the disablement or death has occurred after three completed years of continuous services but before the completion of four years;(d)by an amount equal to eight months wages if the disablement or death has occurred after four completed years of continuous service but before the completion of five years;(e)by an amount equal to ten months wages if the disablement or death has occurred after five completed years of continuous services.
