Section 20 in The Punjab Homoeopathic Practitioners Regulations, 1974
20. Gratuity.
- Every employee of the Council shall be entitled to a gratuity equal to one month's salary last drawn by him at the time of his retirement for each complete year of service under the Council :Provided that if an employee, who is subscriber to the Fund, dies during his service, his family shall be paid as gratuity such sum as shall when added to the amount of contribution made by the Council towards his fund and the interest thereon be equal to -(a)two months' emoluments of the employees, if his death occurs during the first year of service;(b)six months' emoluments of the employee, if his death occurs after one year's service, but before the completion of 5 years service; and(c)twelve months' emoluments of the employee, if his death occurs after five years.Note. - (1) The term "emoluments" for the purpose of this regulation means emoluments as defined in Rule 6.19(a) of Punjab Civil Procedure Rules, Volume II.Note. - (2) The term "Family" for the purpose of this regulation means -(a)In case of male employee, the wife and children of such employee and widow and children of the deceased son of the employee, and would also include either or both of parents residing with and wholly dependent upon the employee.(b)In the case of female employee, the husband and children of such employee and widow and widows and children of the deceased son of the employee and would also include either or both of parents residing with and wholly dependent upon the employees.
