Section 5 in Rajasthan Payment of Gratuity Rules, 1973
5. Form of notice under proviso to section 2 (h) (ii).
(1)A Notice under the proviso to sub-clause (ii) of clause (h) of Section 2 of the Act shall be in Form "D" and sent in triplicate by the employee to the employer who shall, after recording its receipt on one copy thereof, return the copy to the employee and send the second copy to the controlling authority of the area.(2)An employee may withdraw the notice referred to in sub-rule (1) by giving another notice in triplicate in Form "E", to the employer, who shall follow the same procedure as in sub-rule (1).
