Section 72 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
72. Gratuity.
(1)An officer or employee shall be eligible for payment of gratuity either as per the provisions of the Payment of Gratuity Act, 1972 (39 of 1972) or as per sub-regulation (2), whichever is higher.(2)Every officer or employee shall be eligible for gratuity on, -(a)retirement,(b)death,(c)disablement rendering him unfit for further service as certified by a medical officer approved by the Bank, or(d)resignation after completing 10 years of continuous service, or(e)termination of service in any other way except by way of punishment after completion of 10 years of service:Provided that in respect of an employee there shall be no forfeiture of gratuity for dismissal on account of misconduct except in cases where such misconduct causes financial loss to the bank and in that case to that extent only.(3)The amount of gratuity payable to an officer or employee shall be one month's pay for every completed year of service or part thereof in excess of six months subject to a maximum of 15 month's pay:Provided that where an officer or employee has completed more than 30 years of service, he shall be eligible by way of gratuity for an additional amount at the rate of one half of a month's pay for each completed year of service beyond 30 years:Provided further that in respect of an officer the gratuity is payable based on the last pay drawn:Provided also that in respect of an employee pay for the purposes of calculation of the gratuity shall be the average of the basic pay (100%), dearness allowance and special allowance and officiating allowance payable during the 12 months preceding death, disability, retirement, resignation or termination of service, as the case may be.
