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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(1)An employee who has become eligible for pension or gratuity under these rules on his retirement from service shall be granted additional death-cum-retirement gratuity as detailed below :-
(i)The amount of gratuity shall be the ¼th of the emoluments of the employee for each completed six monthly period of qualifying service subject to a maximum of 16½ times of emoluments and 17½ times of emoluments in the case of group 'D' employee.
(ii)In the vent of death an employee while in service the gratuity shall be paid as detailed below :-
(a) Not exceeding one year service two times the last pay drawn
(b) Exceeding one year but not exceeding five year service six times of the basic pay drawn
(c) Exceeding five years but not exceeding 24 years twelve times of the basic pay drawn
(d) Exceeding 24 years service shall be determined on the basis of actual service rendered bythe deceased.
(iii)The maximum amount of retirement gratuity death-cum-retirement gratuity shall not exceed Rs. 3.50 Lakhs in any case. Seventy-five per cent amount of gratuity is to be borne by Government and twenty-five per cent by the Management as per existing instructions :
Provided that an employee against whom judicial or departmental proceedings have been initiated shall not be granted gratuity during the pendency of such proceedings.Explanation. - (1) The term "Emoluments" for this purpose include "Pay+Dearness Allowance" at the time of retirement/Death.