Section 19(a) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(a)If the deceased employee had, on the date of his death rendered more than five years of qualifying service, but less than twenty four year of qualifying service, and the spell of last five years of service has been verified and accepted by the Principal/Head of Office, the amount of death-cum-retirement gratuity shall be equal to 12 times of his emoluments as indicated in Clause (b) of sub-rule (1) of Rule 6. Where the verified and accepted service is less than five years of qualifying service, the amount of death-cum-retirement gratuity shall be the amount as indicated in Clause (b) of sub-rule (3) of Rule 6.
