Section 16(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(1)An employee shall be eligible for gratuity on -(a)retirement;(b)death;(c)disablement rendering him unfit for further service;(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.
