Section 16 in The Payment Of Gratuity (Central) Rules, 1972
16. Maintenance of records of cases by the controlling authority .-(1) The controlling authority shall record the particulars of each case under section 7, in Form `Q' and at the time of passing order shall sign and date the particulars so recorded.
(2)The controlling authority shall, while passing orders in each case, also record the findings on the merits of the case and file it together with the memoranda of evidence with the order sheet.(3)Any record, other than a record of any order or direction, which is required by these rules to be signed by the controlling authority, may be signed on behalf of and under the direction of the controlling authority by any subordinate officer appointed in writing for this purpose by the controlling authority.
