Section 28(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(4)If a permanent employee in a secondary school or Junior College of Education who is appointed prior to the 1st April, 1966, or a permanent employee in a primary school who is appointed prior to the 1st April 1979 and who has opted to retain the Contributory Provident Fund Scheme is to be relieved from service in the school for being found medically unfit as certified by the Civil Surgeon or the Superintendent of Government Hospital, as the case may be, he shall be given gratuity at the rate of half a month's salary (pay and D.A.) for every completed year of service but not less than 3 months' salary (pay and D.A.), whichever is higher:[Provided that, an employee receiving gratuity under this sub-rule shall not be held eligible to receive in addition, compensation as provided under sub-rule (2) above.] [Proviso to be ignored in view of deletion of clauses (2) and (3).]
