Section 5 in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
5. Prescribed authority .-The Chief Executives of the Air India, Indian Airlines and Vayudoot shall be the prescribed authority with whom the amounts payable to employed persons as wages required to be deposited under clause (b) of sub-section (1) of section 25-A of the Act and who shall deal with the amount so deposited in the manner prescribed in rule 7.
