Section 11 in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
11. Option to receive payment under Gratuity Act.
- An employee who but for the application of these regulations to him, would have been eligible to receive gratuity under the provisions of the Payment of Gratuity Act, 1972 (Act XXXIX of 1972), may opt for receipt of gratuity under the said Act provided he communicates his option in that behalf to the Competent Authority within a period of one year from the date of the publication of these regulations :Provided further that, he shall be governed by these regulations on his ceasing to be governed by the provisions of the said Act for any reasons whatsoever.
