Section 8(2) in The Payment Of Gratuity (Central) Rules, 1972
(2)In case payment of gratuity is due to be made in the employer's office, the date fixed for the purpose in the notice in Form `L' under clause (i) of sub-rule (1) shall be re-fixed by the employer, if a written application in this behalf is made by the payee explaining why it is not possible for him to be present in person on the date specified.
