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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(2) in The Orissa Municipal Employees' Pension Rules, 1989

(2)For the employees who have retired on or after 31st March, 1979 the amount of pension and gratuity are regulated as specified below:
(A)Gratuity-
Completed six monthly periods of qualifyingservice Scale of gratuity
(1) (2)
1. Half months' pay
2. One months' pay
3. 1 ½ months' pay
4. 2 months' pay
5. 2 ½ months' pay
6. 3 months' pay
7. 3 ½ months' pay
8. 4 months' pay
9. 4 months' pay
10. 4 months' pay
11. 5 months' pay
12. 5 months' pay
13. 5 months' pay
14. 6 months' pay
15. 6 months' pay
16. 7 months' pay
17. 7 months' pay
18. 7 months' pay
19. 8 months' pay
(B)Pension-
(i)The entitlement to monthly pension shall accrue in case of a retired employee who at the time of retirement has completed 20 half-yearly period of more of qualifying service.
(ii)The maximum period of qualifying service to be taken into account for the purpose of pension shall be limited to 66 half-yearly period.