Section 8A(1) in The U.P. Factories Welfare Officers Rules, 1955
(1)Gratuity shall be payable to a Welfare Officer on the termination of his employment after he has rendered continuous service for not less than five years,-(a)on his superannuation, or(b)on his retirement or resignation, or(c)on his death or disablement due to accident or disease:Provided that the completion of continuous service of five years shall not be necessary where the termination of the employment of any Welfare Officer is due to death or disablement:Provided further that in the case of death of the Welfare Officer gratuity payable to him shall be paid to his nominee or, if no nomination has been made, to his heirs.Explanation. - For the purposes of this rule, disablement means such disablement as incapacitates a Welfare Officer for the work which he was capable of performing before the accident or disease resulting in such disablement.
