Section 6(1) in Rajasthan Payment of Gratuity Rules, 1973
(1)A nomination in Form "F" shall be submitted in duplicate by personal service by the employee, after taking proper receipt or by sending through registered post acknowledgement due to the employer-(i)in the case of an employee who is already in employment for a year or more on the date of commencement of these Rules, ordinarily within ninety days from such date; and(ii)in the case of an employee who complete one year of service after the date of commencement of these Rules ordinarily within thirty days of the completion of one year of service:Provided that nomination in Form "F" shall be accepted by the employer after the specified period, if it is filed with reasonable grounds for delay, and no nomination so accepted shall be invalid merely be cause it was filed after the specified period.
