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State of Rajasthan - Section

Section 6 in The Rajasthan Minimum Wages (Undisbursed Amounts) Rules, 1961

6. Refund.

- If any person proves to the satisfaction of the Authority that he is entitle to any amount credited to the State Treasury under rule 4, the Authority shall make an application in Form C to the Accountant General Rajasthan for the refund of the said amount and the Accountant General shall refund to the authority after verifying that it has been received by him and was credited to the State Treasury under rule 4.Form 'A'[See rule 3(2)]Deposit of amounts payable to the employeeAmount of Rs............. (Rupees......) is hereby presented for deposit as required by section 22 of the Minimum Wages Act, 1948, which was payable to Shri/Srimati/ Kumari/ residing at....................on 19 but remained undisbursed /on account of his/her death, which occurred on and his/her whereabouts are not known.
Place............... Signature of employer
Dated.............. Name of the establishment.
Form 'B'[See rule 3(2)](Amount deposited under section 22D of the Minimum Wages Act, 1948)Book No..................Receipt No..............Name of the depositor................Name of the establishment for which the depositor is employer.... n favour of..............Amount deposited Rs..................(Rupees).................Date of deposit................
Place.......................... Authority,UnderMinimum Wages Act.
Form 'C'[See rule 6](Application for refund)
  Office of theAuthority
  Under the MinimumWages Act, 1948.
To Dated.........19......
The Accountant General, Rajasthan, Jaipur.Sir,I have the honour to report that a claim has been preferred by...for an amount of Rs........... (Rs........) bearing serial No........of 19...in the statement furnished to you under sub-rule (2) of rule 5, of the Rajasthan Minimum Wages (Undisbursed Amounts) Rules, 1961 which was credited to the State Government Treasury/Sub-Treasury............on......................