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State of Odisha - Section

Section 66 in The Orissa Khadi and Village Industries Board Regulations, 1960

66.

Gratuity under these regulations shall be granted by a resolution of the Board. The rates laid down in Regulations 64 and 65 shall be regarded as maximum and may not be sanctioned unless the service rendered was satisfactory. In any case where the service rendered by an employee has not been thoroughly satisfactory the Board may by an order make such reduction in the amount payable as it thinks proper.]