Section 95(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)Every employee, shall be eligible for gratuity on :-(a)retirement;(b)death;(c)disablement rendering him unfit for further service as certified by Authority's Medical Officer;(d)resignation after completing five years of continuous service; or(e)termination of service in any other way (except by way of punishment) after completion of five years of service.
