An employee who has completed five years of qualifying service may be granted death-cum-retirement gratuity not exceeding the amount specified in Rule 480 when he retires from service and is eligible for gratuity of pension under the Orissa Municipal Employees (Pension) Rules, 1989.Explanation. - "Qualifying service" means service rendered by an employee in the Municipal Council which qualifies for the grant of pension in accordance with provisions under the Orissa Municipal Employees (Pension) Rules, 1989.
