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Union of India - Section
Section 13 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
13. [ [Omitted by Notification No. G.S.R. 220(E), dated 10.3.2011 (w.e.f. 26.12.1983).]
***]| 13. Condonation of interruption and deficiencies.- (1) Upon such conditions as he may think fit in each case to impose, the Chairman may condone all interruptions in an employee service.(2) The Chairman may condone a deficiency not exceeding six months in a employee's qualifying service and the authority competent to sanction gratuity may condone such a deficiencies not exceeding three months. |