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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(1) in Tamil Nadu Pension Rules, 1978

(1)
(a)A Government servant, who has completed five years' qualifying service and 1ms become eligible for service gratuity or pension under rule 43, shall, on his retirement be granted death-cum-retirement gratuity as in die table below for each completed six monthly period of qualifying service, subject to a maximum of fifteen times, the emoluments: -
[The Table [Table to 45(1)(a) substituted - G. O. Ms.No. 595, Finance (Pension) Department, dated 25-11-1997]Scale of Death-cum-Retirement Gratuity
Completed six monthly periods of qualifyingservice Amount of gratuity
(1) (2)
10 3.00 months emoluments
11 3.30 months emoluments
12 3.60 months emoluments
13 3.90 months emoluments
14 4.20 months emoluments
15 4.50 months emoluments
16 4.80 months emoluments
17 5.10 months emoluments
18 5.40 months emoluments
19 5.70 months emoluments
20 6.00 months emoluments
21 6.30 months emoluments
22 6.60 months emoluments
23 6.90 months emoluments
24 7.20 months emoluments
25 7.50 months emoluments
26 7.80 months emoluments
27 8.10 months emoluments
28 8.40 months emoluments
29 8.70 months emoluments
30 9.00 months emoluments
31 9.30 months emoluments
32 9.60 months emoluments
33 9.90 months emoluments
34 10.20 months emoluments
35 10.50 months emoluments
36 10.80 months emoluments
37 11.10 months emoluments
38 11.40 months emoluments
39 11.70 months emoluments
40 12.00 months emoluments
41 12.30 months emoluments
42 12.60 months emoluments
43 12.90 months emoluments
44 13.20 months emoluments
45 13.50 months emoluments
46 13.80 months emoluments
47 14.10 months emoluments
48 14.40 months emoluments
49 14.70 months emoluments
50 15.00 months emoluments
51 15.15 months emoluments
52 15.30 months emoluments
53 15.45 months emoluments
54 15.60 months emoluments
55 15.75 months emoluments
56 15.90 months emoluments
57 16.05 months emoluments
58 16.20 months emoluments
59 16.35 months emoluments
60 and above 16.50 months emoluments
Provided that in the case of retirement of a Government servant after completion of a qualifying service of thirty years, the maximum Death-cum-Retirement Gratuity shall be payable not exceeding rupees thirty thousand.]
(b)[ If a Government servant dies while in service, Death Gratuity shall be paid as specified in the table below and in accordance with the provisions of sub-rule (1) of the rule 46 - [Rule 45(1)(b) including proviso thereto substituted - G.O.Ms.No.448, Finance (Pension) department, dated 07-06-1995 with effect from 14th December 1987.]
  Length of service (1) Rate of Gratuity (2)
(i) Less than one year Two times of monthly emoluments
(ii) More than one year and above but less than fiveyears Six times of monthly emoluments
(iii) More than five years and above but less thantwenty years Twelve times of monthly emoluments
(iv) More than twenty years and above Half of monthly emoluments for every completedsix monthly services subject to a maximum of thirty three timesof monthly emoluments, the amount of which shall, in no case,exceed Rupees one lakh]
(c)In the case of retirement or death of a Government servant after the 1st October 1979 and after completing five years qualifying service, the amount of death-cum-retirement gratuity shall be one-fourth of his emoluments for each completed six months period of qualifying service subject to a maximum of sixteen and a half times the emoluments.
Provided that in no case the amount of death-cum-retirement gratuity payable exceed rupees thirty thousand.Provided further that in respect of cases arising on or after the 31st May 1982, the maximum limit of Death-cum-Retirement Gratuity shall not exceed rupees thirty six thousand.[Provided also that in respect of cases arising on or after the 1st October, 1984, the maximum limit of Death-cum-Retirement Gratuity shall not exceed rupees fifty thousand.Provided also that in respect of cases arising on or after the 14th December, 1987, the maximum limit of Death-cum-Retirement Gratuity shall not exceed rupees one lakh.][Provided also that in respect of cases arising on or after the 1st April, 1995, the maximum limit of Death-cum-Retirement Gratuity shall not exceed Rupees two lakhs and fifty thousand.] [Fifth Proviso to Rule 45(1)(c) added - G.O.Ms.No.138, Finance (Pension) Department, dated 25-03-1997.][Provided also that in respect of cases arising on or after the 1st January, 1996, the maximum limit of Death-cum-Retirement Gratuity shall not exceed rupees three lakhs and fifty thousand.] [Sixth Proviso to Rule 45(1)(c) added - G.O.Ms.No.316, Finance (Pension) Department, dated 23-07-2009][Provided also that in respect of cases arising on or after the 1st January, 2006, the maximum limit of Death-cum-Retirement Gratuity shall not exceed rupees ten lakh.] [Sixth Proviso to Rule 45(1)(c) added - G.O.Ms.No.319, Finance (Pension) Department, dated 23-07-2009]