Section 69(1) in The Orissa Khadi and Village Industries Board Regulations, 1960
(1)(a)An employee who is eligible for gratuity under these regulations shall submit an application for the payment thereof to the Secretary of the Board.(b)Every application for gratuity under Clause (ii) of Regulation 63 shall be accompanied either by a certificate of a Registered Medical Practitioner or the Head of the Office, to the effect that the applicant is incapacitated for further service.(c)Where an employee dies in service or before submitting his application for gratuity the application for gratuity shall be made by the persons entitled to the gratuity under Regulation 68 or if such person is a minor or otherwise incapacitated by the guardian of such person.
