Section 7(5) in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
(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.
