Section 10(2) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(2)An application for payment of gratuity filed after the expiry of the period specified in these regulations shall also be entertained provided the applicant adduces sufficient cause for the delay in preferring his claim.No claim for gratuity under these regulations shall be invalid merely because the applicant failed to present his application within the specified period.
