Section 10(1) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(1)An employee, his nominee or legal heir (hereinafter referred to as applicant) who is eligible for payment of gratuity under these regulations shall ordinarily apply to the Competent Authority or to an officer specified by the Chief Executive Officer in that behalf within ninety days from the date the gratuity becomes payable in Form 'D', 'E' or 'F', as the case maybe. If the application is made to the officer so specified he shall forward the same forthwith to the appropriate Competent Authority for further necessary action :Provided that, where the date of superannuation or retirement of an employee is known, the employee may apply even before ninety days of the date of superannuation or retirement :Provided further that, in case of a nominee or legal heir, application on plain paper with relevant particulars shall also be accepted.
