Section 5(1) in Rajasthan Payment of Gratuity Rules, 1973
(1)A Notice under the proviso to sub-clause (ii) of clause (h) of Section 2 of the Act shall be in Form "D" and sent in triplicate by the employee to the employer who shall, after recording its receipt on one copy thereof, return the copy to the employee and send the second copy to the controlling authority of the area.
