Section 4 in The Rajasthan Minimum Wages (Undisbursed Amounts) Rules, 1961
4. Amounts unclaimed, for three years to be credited to State Government.
- Where any employee to whom the amount is payable or any person entitled to claim it on his behalf fails to draw it from the Authority within a period of three years from the date on which the amount is deposited with the Authority under rule 3, the amount shall, at the end of each financial year be paid to the Treasury to the credit of the State Government as deposited unclaimed, for eventual benefit of any person who may duly establish his claim thereto.
