Section 67 in The Orissa Khadi and Village Industries Board Regulations, 1960
67.
An employee part of whose service has been in Class IV and part in other class or classes may either count-(a)the whole as In Class IV service towards gratuity on the Class IV scale ; or(b)the part in Class IV service towards gratuity on the Class IV scale and the part of service in other class of classes in the scale prescribed for those classes.Under Clause (a) the gratuity shall be calculated on the pay (whether in Class IV service or in service of other classes) which the employee drew at the time, the gratuity becomes payable under Regulation 62 (4) or immediately before admission to the Contributory Provident Fund of the Board, as the case may be.Under Clause (b) the gratuity on each scale shall be calculated on the pay which the servant drew at the time of transfer from or promotion from Class IV to Class III and at the time the gratuity becomes payable under Regulation 62 (4) or immediately before admission to the Provident Fund respectively. If a servant is reduced from a higher class to Class IV for misconduct no gratuity shall be paid to him under this regulation, except with the special sanction of the Board.Explanation - The gratuity for Class IV service together with the gratuity for service in other classes shall not exceed the amount of gratuity that would be admissible, if the whole service were treated as service in the class of service he last held.
