(1)The application for approval of a gratuity fund under sub-rule (1) of rule 4 of Part C of the Fourth Schedule shall contain the following information :-(a)Name of employer and address, his business, profession, etc., also his principal place of business.(b)Classes and number of employees entitled to admission to the fund-(i)in India ;(ii)outside India.(c)Place where the accounts of the fund are or will be maintained.(d)If the fund is already in existence, the details of investment of the fund.
