The Punjab Town Improvement Trust Gratuity Rules, 1971
Published Vide Punjab Government Gazette
Pu667
- Short title and commencement.- (i) These rules may be called the Punjab Town Improvement Trust Gratuity Rules, 1971.
(ii) They shall come into force at once.
(iii) They shall apply to all whole time [Servants] of the Trusts in the State.
- Definitions.- In these Rules, unless the context otherwise requires, -
(i) "Trust" means a Trust established under the Punjab Town Improvement Act, 1922;
(ii) 'servant' means any person in the employ of the Improvement Trust but does not include any part-time [Servant].
(iii) "Consolidated Wages" means basic pay as defined in rule 2.44 (a) the Punjab Civil Services Rule Volume I, Part I and includes special pay the Dearness pay but does not include Travelling allowances. Conveyance allowance or other such allowances;
(iv) 'Service' means the total period of service in the employ of the Trust and includes all periods of earned leave, commuted leave availed of by the [servant], but the periods of extraordinary leave and leave without pay shall not be taken into account while computing the length of service. The period spent by a [servant] on foreign service shall also count for the purpose of qualifying service and the foreign employer shall be required to contribute proportionately towards gratuity at the rate of 15 days consolidated wages calculated at maximum of the grade for every year of service.
- The gratuity shall be payable to the [servant]of the Trusts at the rate 15 days consolidated wages for each complete year of service in the following cases, namely :-
(i) In the case of death of any [servant] while in service or on his becoming incapable of service any further due to physical or mental disability or on dissolution of the Trust.
(ii) In the case of termination of service any [servant] by the Trust for any reason other than misconduct provided that he has completed five years service before such termination.
They shall apply to all [servants] of the trust in the State other than those in respect of whom trust services have been constituted under sub- section 1 of Section 17.
(iii) In the case of retirement from service of the Trust.
In the case of death the gratuity shall be payable to the nominee (s) heir (s) or assignees of the [servants], as the case may be.
- The maximum amount of gratuity payable to a [servant]shall not exceed [16] months consolidated wages.
- Every [servant]shall be required to furnish a declaration in form 'G' in favour of any person to whom he would like the amount of gratuity to be paid by the Trust after his death.
Provided that a nomination once made may be cancelled by an [servant] and replaced by another nomination at any time during his service.
Form No. 'G'
Gratuity Rules
Form of declaration
I hereby declare that in the event of my death the amount of gratuity may be distributed among the persons mentioned below in the manner shown against their names.
The amount due to nominee who is a minor as the time of my death should be paid to the persons whose name appear in column No. 5.
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Name and address of the nominee or nominees | Relationship with the [servant] | Whether major or minor if minor state his age | Amount of share of gratuity | Remarks | ||
| Name and address of person to whom payment is to be made on behalf of the minor | Sex and parentage of person mentioned in column 5 | |||||
| Witness No. 1 Signature Occupation Address | Witness No. 2 Signature Occupation Address | Signature of [Servant] Designation Address Address Date. | ||||
