Section 9(7) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(7)Within thirty days of receipt of a nomination of Form 'B' or 'C', the Competent Authority shall verify or cause to be verified the service particulars of the. employee as mentioned in the form of nomination from the records of the establishment. The Competent Authority shall, on recording his certificate of acceptance thereon, return the duplicate copy to the employee and the third copy of the nomination to the Chief Accounts Officer or the Accounts Officer concerned, as the case may be.
