Section 7 in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
7. Manner of dealing with the amounts .-(1) The amount deposited with the prescribed authority under rule 6 shall remain with the prescribed authority for four years and be invested in the Central or State Government securities or deposited in some nationalised banks.
(2)The prescribed authority shall as soon as possible exhibit the above fact at least for fifteen days on the notice board of the establishment and shall also publish in any two newspapers of the languages commonly understood in the area of the establishment in which undisbursed wages were earned.(3)The prescribed authority shall release the money to the nominee or to that person whose claim to this money has been allowed by any competent authority/Court.(4)The amount deposited under sub-rule (1) shall, after a lapse of four years from the date of such deposit be applied by the prescribed authority to meet the expenditure incurred in connection with the measures which are necessary or expedient in his opinion to promote the welfare of persons employed in air transport service and in particular to defray the cost of following measures for the benefit of such persons:-(a)for improving the educational facilities;(b)for improving family welfare including family planning;(c)for improving vocational training, rehabilitation of disabled and handicapped persons; and(d)for improving transport facilities.(5)The expenditure incurred in connection with the measures referred to in sub-rule (4) either by an employer in relation to air transport services or by their trade union registered under the Trade Unions Act, 1926 (16 of 1926) may be reimbursed to the person concerned by the prescribed authority either wholly or partly at his discretion, if he is satisfied that the expenditure has actually been incurred for the bona fide purpose as specified in the said sub--rule (4).FORM I(See sub-rule (1) of rule 3)NominationTo(Give here name and address of employer together with name and full address of the establishment).I....................................... (Name in full here), whose particulars are given in the statement below, hereby nominate the person mentioned below to receive all amounts payable to me as wages, if such amounts could not or cannot be paid on account of my death before the payment or on account of my whereabouts not being known.
