Section 19A(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)If as a result of Government's decision taken subsequent to the retirement of a member of the Service, the amount of gratuity or death-cum-retirement gratuity already paid on his retirement is enhanced on account of:-(i)grant of emoluments higher than the emoluments on which gratuity or death cum retirement gratuity was determined; or(ii)liberalisation in the provisions of these rules from a date prior to the date of retirement of the member of the Service concerned, no interest on the arrears of the gratuity or death-cum-retirement gratuity shall be paid.]
