Section 30 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
30. Commissioner may sanction gratuity to servant of any institution.
- Notwithstanding anything contained in rules 26 to 29 of these rules, the Commissioner may, with the previous approval of the Government, sanction compassionate gratuity to a non-hereditary officer or servant in respect of any institution, for special reasons, to be recorded in writing:Provided that the Commissioner shall, before passing an order under this rule, take into account the service, character and conduct of the officer or servant and also the financial position of the institution and its capacity to pay the amount.
