Section 20(3) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(3)Any person who desires to claim payment under this rule shall send a written application in that behalf to the Executive Officer.Note. - When the amount standing to the credit of a subscriber has become payable under rule 20, the Executive Officer shall authorise prompt payment of that portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt, the balance being adjusted as soon as may be.
