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Union of India - Section

Section 16 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983

16. [ [Omitted by Notification No. G.S.R. 220(E), dated 10.3.2011 (w.e.f. 26.12.1983).]

***]
16. Gratuity subject to statutory deduction.- Payment of gratuity is subject to all Statutory deductions.
Form-INomination For Death-Cum-Retirement GratuityWhen the employee has a family and wishes to nominate one member or more than one member, thereof.I, ____________________________ hereby nominate the person/persons mentioned below who is/are member(s) of my family, and confer on him/then-the right to receive to the extent specified below, any gratuity that may be sanctioned by the Oil industry Development Board in the event at my death while in service and the right to receive on my death, to the extent specified below, any gratuity which having become admissible to me on retirement may remain unpaid at my death:-
Original nominee(s) Alternate nominee(s)
Name and address of nominee/nominees Relationship with the employee Age Amount of share of gratuity payable to each Name,address, relationship and age of person orpersons if any, to whom the right of conferred on the nomineeshall Pass, in the event of the nominee predeceasing theemployee or the nominee dying after the death of the employeebut before receiving payment of gratuity Amount of share of payable to each
1 2 3 4 5 6
1          
2          
3          
4          
5          
This nomination supersedes the nomination made by me earlier on which stands cancelled.Note:-(i) The employees shall draw lines across the blank space below the last entry to prevent the insertion of any name after he has signed.
(ii)Strike out which is not applicable.
Dated this ____________________________ day of ____________________________198 at _________________________
Witnesses to Signature.  
1  
2 ________________________________________Signatureof employee
*This column should be filled in so as to cover the whole amount of the gratuity.**The amount/share of the gratuity show a in this column should cover whole amount/share payable to the original nominee (s)(To be filled by the Oil Industry Development Board, Secretariat)
Nomination by____________________________________________ Signature of Secretary/Administrative Officer
Designation_____________________________________________ Date:________________________________________________
Office__________________________________________________ Designation____________________________________________
Proforma for Acknowledging the Receipt of the Nomination form by the Oil Industry Development Board's SecretariatTo____________________________________________________________________SirIn acknowledging the receipt of your nomination dated the _______________________/cancellation dated the _____________________ of the nomination made earlier in respect of gratuity in Form ______________________________. I am to state that it has been duly placed on record.___________________________________Signature of Secretary/Administrative OfficerPlace___________________________________Date___________________________________Note: The Employee is advised that it would be in the interest of his nominees if copies of the nomination and the related notices and acknowledgements are kept in safe-custody so that they may come into the possession of the beneficiaries in the event of his death.Form-2Notification for Death,Cum-Retirement GratuityWhen the employee has no family and wishes to nominate one person or more than and personI, ........................... having no family, hereby nominate the person/persons mentioned below and confer on him/them the (Sic) to receive to the extent specified below, any gratuity that may he sanctioned by the Oil Industry Development Board in the event of death while in service and the right to receive on my death, to the extent specified below, any gratuity which having become admissible to me on retirement may remain unpaid at my death.
Original nominee(s) Alternate nominee(s)
Name and address of nominee/nominees Relationship with the employee Age Amount of share of gratuity payable to each Name,address, relationship and age of person orpersons if any, to whom the right of conferred on the nomineepredeceasing the employee or the nominee dying after the deathof the employee but before receiving payment ofgratuity Amount of share of payable to each
1 2 3 4 5 6
1          
2          
3          
4          
5          
This nomination supersedes the nomination made by me earlier on which stands cancelled.Note :-(i) The employee should draw lines across blank space below the last entry to prevent the insertion of any name after he signed.
(ii)Strick out which is not applicable.
Dated this ____________________________ day of ____________________________198 at _________________________
Witnesses to Signature.  
1  
2 ________________________________________Signatureof employee
*This column should be filled in so as to cover the whole amount of the gratuity.**The amount/share of the gratuity shown in this column should cover whole amount/share payable to the original nominee (s)(To be filled by the Oil Industry Development Board, Secretariat)
Nomination by____________________________________________ Signature of Secretary/Administrative Officer
Designation_____________________________________________ Date:________________________________________________
Office__________________________________________________ Designation____________________________________________
Proforma for Acknowledging the Receipt of the Nomination form by the Oil Industry Development Board's SecretariatTo____________________________________________________________________SirIn acknowledging the receipt of your nomination dated the _______________________/cancellation dated the _____________________ of the nomination made earlier in respect of gratuity in Form ______________________________. I am to state has been placed on record.___________________________________Signature of Secretary/Administrative OfficerPlace___________________________________Date___________________________________Note: The Employee is advised that it would be in the interest of his nominees if copies of the nomination and the related and acknowledgements are kept in safe-custody so that they come into the possession of the beneficiaries in the event of his death.