Section 3(2) in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
(2)Within thirty days from the receipt of the nomination under sub-rule (1), the employer shall get the service particulars of the employed person as mentioned in the form of nomination, verified with reference to records of the air transport services and a duly attested copy of the Form I by the employer shall be given to the employed person.
