59. Gratuity. - Where any employee of the University has been in continuous service, whether before or after the commencement of the Banaras Hindu University (Amendment) Act, 1966, for not less than ten years, and-
(i)he retires from service on account of incapacity; or(ii)he dies while in service;the employee or, in the case of his death, the dependent members of his family, shall be paid, on such retirement or death, by the University such gratuity as the Executive Council may determine in the circumstances of each case, and amount of gratuity being calculated at a rate not exceeding one-half month's salary last drawn by the employee for every completed year of service or any part thereof in excess of six months:Provided that in no case the total amount of gratuity so determined shall exceed fifteen months' salary last drawn by the employee.
