Section 81C(2) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 81C] [Entire Act]

State of Odisha - Subsection

Section 81C(2) in Orissa Municipal Act, 1950

(2)For the purpose of calculating gratuity, if any, payable to any permanent employee whose services have terminated under Sub-section (3) of Section 81-A, the period of qualifying service of such employees shall be increased by the period calculated on the basis provided hereunder -

			Period to be added
1.	Where the period of actual qualifying service does not exceedfive years	...	One year
2.	Where such period exceeds five years but does not exceed tenyears	...	Two years
3.	Where such period exceeds ten years but does not exceedfifteen years	...	Three years
4.	Where such period exceeds fifteen years	...	Four years

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State of Odisha - Subsection

Section 81C(2) in Orissa Municipal Act, 1950