Payment of Gratuity Act, 1972

No.39 of 1972

Contents
Sections	Particulars
1	Short title, extent, application and commencement
2	Definitions
3	Controlling authority
4	Payment of gratuity
5	Power to exempt
6	Nomination
7	Determination of the amount of gratuity
8	Recovery of gratuity
9	Penalties
10	Exemption of employer from liability in certain cases
11	Cognizance of offences
12	Protection of action taken in good faith
13	Protection of gratuity
14	Act to override other enactments, etc
15	Power to make rules

[21st August, 1972 ]

An Act to provide for a scheme for the payment of gratuity to employees engaged in factories, mines, oilfields, plantations, ports, railway companies, shops or other establishments and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:-