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Payment of Gratuity (Central) Rules, 1972
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1. |
Form A Rule 3(1) : Notice of opening |
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2. |
Form B Rule 3(2): Notice of change |
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3. |
Form C Rule 3(3) : Notice of closure |
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4. |
Form D Rule 5(1) : Notice for excluding husband from family |
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5. |
Form E Rule 5(2) : Notice of withdrawal of notice for excluding husband from family |
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6. |
Form F Rule 6(1) : Nomination |
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7. |
Form G Rule 6(3) : Fresh Nomination |
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8. |
Form H Rule 6(4) : Modification of nomination |
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9. |
Form I Rule 7(1) : Application of Gratuity by an Employee |
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10. |
Form J Rule 7(2) : Application for gratuity by a Nominee. |
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11. |
Form K Rule 7(3) : Application for gratuity by a Legal Heir. |
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12. |
Form L Rule 8(1)(i) : Notice for payment of gratuity |
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13. |
Form M Rule 8(1)(ii) : Notice rejecting claim for payment of gratuity |
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14. |
Form N Rule 10(1) : Application for direction to controlling Authority. |
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15. |
Form O Rule 11(1) : Notice for appearance before the Controlling Authority |
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16. |
Form P Rule 14 : Summons to appear before Controlling Authority. |
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17. |
Form Q Rule 16(1) : Particulars of application under Section 16 |
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18. |
Form R Rule 17 : Notice for Payment of Gratuity |
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19. |
Form S Rule 18(8) : Notice for payment of gratuity as determined by Appellate Authority |
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20. |
Form T Rule 19 : Application for recovery of gratuity |
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21. |
Form U Rule 20 : Abstract of the Act and Rules |
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