Section 8 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
8. General rules.
- [(1) In calculating the length of qualifying service for the purpose of gratuity, fraction of a year equal to three months and above shall be treated as a completed one-half year and reckoned as qualifying service.(2)Where the amount of retirement or death gratuity as finally calculated contains a fraction of rupee, it shall be rounded off to the next higher rupees.] [Substituted by Notification No. G.S.R. 220(E), dated 10.3.2011 (w.e.f. 26.12.1983).](3)An employee who is selected for discharge owing to the abolition of the post is entitled to gratuity under rule 4, if he does not accept any other post in the Board. If he accepts another appointment, even on a lower pay, his previous service will count for gratuity.
