Section 9 in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
9. Nomination.
(1)Every employee who is already in service of the Authority on the date of the commencement of these regulations or who completes one year of service after such date shall send his nomination in Form-A (in triplicate) to the Competent Authority conferring on one or more persons the right to receive the amount of gratuity under the regulations in the event of his death during the currency of his service or having become payable, has not been paid.(2)Where an employee has a family at the time of making the nomination, such nomination shall be made only in favour of the members of his family.(3)Where an employee, who has no family, acquires a family subsequently or where a nominee predeceases an employee, the nomination filed by the employee under clause (1) shall forthwith become invalid and cease to be in operation and the employee shall thereupon send a fresh nomination in Form 'B' in triplicate.(4)If the employee nominates more than one.person, he shall specify in the nomination the share of each of the nominees in respect of the whole of the amount of gratuity that may become payable to the employee under these regulations.(5)The employee may modify or cancel a nomination by sending a notice in writing in Form 'C' in triplicate to the Competent Authority, and along with such notice shall send a fresh nomination in Form-A made according to the provisions of this regulation.(6)Every nomination made under this regulation shall take effect from the date of its receipt by the Competent Authority.(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.
