Section 10(1) in Rajasthan Payment of Gratuity Rules, 1973
(1)If an employer-(i)refuses to accept a nomination or to entertain an application sought to be filed under Rule 7, or(ii)issues a notice under sub-rule (1) of Rule 8 either specifying an amount of gratuity which is considered by the applicant less than what is payable or rejecting eligibility to payment of gratuity, or(iii)having received an application under Rule 7 fails to issue any notice as required under Rule 8 within the time specified therein, the claimant employee, nominee or legal heir, as the case may be, may, within ninety days of the occurrence of the cause for the application, apply in Form "NT to the controlling authority for issuing a direction under sub-section (4) of Section 7 with as many extra copies as are the opposite party:Provided that the controlling authority may accept any application under this sub-rule, on sufficient cause being shown by the applicant after the expiry of the specified period.
