Section 10(3) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(3)On receipt of an application, if the claim of payment of gratuity is found admissible on due verification as to the correctness of the amount payable, the Competent Authority shall issue an order in Form 'G' sanctioning the gratuity (specifying the amount) payable to the applicant.
