(1)If any employer has already created Gratuity Fund or obtained an insurance from the Life Insurance Corporation of India under the Payment of Gratuity Act, 1972, he may be exempted from the purview of this Act, if the Controlling Authority is satisfied that such Fund or the insurance from the Life Insurance Corporation of India covers the full Gratuity liability in respect of this employees covered under this Act.(2)In case of any complaint about non-payment of gratuity or non-payment of premium to the insurance by the exempted employer, the Controlling Authority shall serve such employer with a notice to pay the same within such period, in such manner as may be specified on the notice and in case the employer fails to do so the exemption granted under sub-section (1) of this section shall be revoked.
