Section 48(5) in The Orissa Local Fund Service (Pension) Rules, 1980
(5)The death-cum-retirement gratuity granted under this rule shall in no case exceed Rs. 30,000.Explanation - For the purpose of this rule pay shall be subject to a maximum of Rs.2,500 per month and will be reckoned in accordance with Sub-rule (1) of Rule 46 ; provided that if the emoluments of an employee have been reduced during the last 10 months of his service otherwise than as penalty, 'average pay' as defined in Sub-rule (2) of Rule 46 may at the discretion of the authority which has power to sanction the gratuity under this Chapter be treated as 'emoluments'.Chapter-VIII Family pension
