Section 9(1) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(1)Every employee who is already in service of the Authority on the date of the commencement of these regulations or who completes one year of service after such date shall send his nomination in Form-A (in triplicate) to the Competent Authority conferring on one or more persons the right to receive the amount of gratuity under the regulations in the event of his death during the currency of his service or having become payable, has not been paid.
