Section 19(b) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(b)If the deceased employee had rendered more than twenty year four years of service and the entire service is not capable of being verified and accepted, but the serving for the last five years has been verified and accepted under Clause (a), the family of the deceased employee shall be allowed, on provisional basis, the death-cum-retirement gratuity equal to 12 times of the emoluments. Final amount of the gratuity shall be determined by the Principal/Head of Office on the acceptance and verification of the entire spell of service which shall be done by the Principal/Head of Office within a period of six months from the date on which the authority for the payment of provisional gratuity was issued. The balance, if any, becoming payable as a result of determination of the final amount of death-cum-retirement gratuity shall then be authorised to the beneficiaries.
