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State of Uttar Pradesh - Section

Section 10 in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001

10. Compassionate gratuity.

- If an officer is dismissed or removed from service of the Zila Panchayat on account of criminal misconduct punished by imprisonment, insolvency or embezzlement, no gratuity or pension shall ordinarily be payable to him or to his family, but the State Government if it so decides can sanction gratuity to the extent of half of the amount admissible under Rule 4 on compassionate grounds.