Section 11(7) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(7)In case a Board fails to make payment of the amount of gratuity payable to a subscriber under sub-rule (1) or to be sent to the second Board under sub-rule (6), the recovery of the said amount from such Board shall be effected by the Director Local Bodies, Rajasthan. For this purposes, the said Director may also deduct the such amount from the General Grant-in-aid payable to such Board. The amount so recovered shall be remitted by the Director to the concerned Board or shall be paid directly to the subscriber as deemed proper.]
