Section 6(2) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973
(2)Within thirty days of the receipt of a nomination in Form 'F' under sub-rule (1), the employer shall get the service particulars of the employee, as mentioned in the form of nomination verified with reference to the records of i he establishment and return to the employee, after obtaining a receipt thereof, the duplicate copy of the nomination in Form 'F' duly attested either by the employer or an officer authorised in this behalf by him as a token of recording of the nomination by the employer and the other copy of the nomination shall be recorded.
