Section 3 in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
3. Payment of Gratuity.
(1)Subject to the provisions of these regulations, gratuity shall be paid to every employee or, in case of his death, to his nominee or, in the absence of any nomination, to his heir.(2)Where a nominee or heir is a minor, the gratuity shall be paid to the person who is a guardian according to law.
