Section 5 in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
5. Amount of gratuity.
(1)An employee, who has completed a total of continuous/qualifying service not less than five years, may be granted gratuity not exceeding the amount specified in Rule 6 when he/she dies or retires from service on superannuation, invalidation or retrenchment and is otherwise eligible for the same :Provided that no gratuity shall be admissible for the period of service under re-employment.(2)The length of service required in sub-rule (1) shall not apply in case of an employee invalidated on medical grounds.(3)The Government may in deserving cases, condone for the purpose of sub-rule (1) of deficiency not exceeding three months in the entire length of service of an employee.
