(1)
These rules may be called the Tamil Nadu Compassionate Gratuities
Rules, 1932. (2)
They shall apply to all non-gazetted Government Servants other
than those to whom the Tamil Nadu Pension Rules and the Extraordinary Pension
Rules, Tamil Nadu apply. (3)
They shall come into force on 1st May 1932. For purposes of these rules- (i)
'family' includes the Government Servant's wife, legitimate
children, step-children, parents, sisters and minor brothers, who had been
wholly dependent on him: and (ii)
'pay' means the pay drawn by the Government Servant at the time of
his death or retirement, as the case may be. (iii)
'Government' means the Government of Tamil Nadu. The Government may, subject to
the provisions of these rules, grant a compassionate gratuity to the family of
a Government Servant who dies while in actual service or within six months
after the retirement: Provided that the family of a
person who has received a gratuity under Part I of the Tamil Nadu Pension Rules
shall not be eligible for any compassionate gratuity. NOTE:- Compassionate gratuity
will be admissible to the legal heir(s) of deceased pensioner in addition to
arrears of pension in cases where the pensioner dies within a period of six
months from the date of retirement Compassionate gratuity shall be
granted only when the deceased Government Servant had rendered meritorious
service or where his death was due to special devotion to duty. Notwithstanding anything contained
in rule 4, Government may grant a compassionate gratuity to the family of a
deceased Government Servant whose circumstances (rate of pay, etc.), were in
their opinion, such that he could not have made some provisions for his family. Compassionate gratuity shall not
ordinarily be granted- (i)
where the deceased Government Servant - (a)
had rendered less than 10 years permanent service, or (b)
was in non-pensionable service, or (c)
held merely probationary, officiating or temporary appointment in "departments,
other than the Survey and Settlement departments, or held such appointments in
the Survey and Settlement departments' for less than twenty years, or (d)
was a menial paid from contingencies, or (e)
had left net assets of value exceeding twenty-four' month's pay;
or (ii)
where the application for the grant is submitted more than one
year after the death of the Government Servant unless there are special reasons
for condoning the delay. The amount of gratuity to be paid
in each case shall be fixed by Government, but shall in no case exceed two
thousand and four hundred rupees or twelve months pay plus dearness allowance
of the Government Servant, whichever is less. NOTE - Dearness Allowance will be
reckoned as pay for the purpose of deciding whether the net assets left by a
Government Servant exceed twenty four months pay. Subject to the provisions of rule
7, such grant may be paid in annual instalments in order to defray the
educational expenses of the children of the deceased Government Servant.TAMIL
NADU COMPASSIONATE GRATUITIES RULES, 1932