Section 8(1) in The Payment of Gratuity (Madhya Pradesh) Rules, 1973
(1)Within fifteen days of the receipt of an application under Rule 7 for payment of gratuity, the employer shall-(i)if the claim is found admissible on verification, issue a notice in Form 'L' to the applicant employee, nominee or legal heir, as the case may be, specifying the amount of gratuity payable and fixing a date not being later than the thirtieth day after the date of the application for payment thereof; or(ii)if the claim for gratuity is not found admissible, issue a notice in Form 'M' to the applicant employee, nominee or legal heir, as ' the case may be, specifying the reasons why the claim for gratuity is not considered admissible.In either case a copy of the notice shall be endorsed lo the controlling authority of the area.
