Section 5 in The Rajasthan Minimum Wages (Undisbursed Amounts) Rules, 1961
5. List of amounts unclaimed to be posted in the office of the Authority.
(1)In the month of January each year, a list showing the amounts which at the end of financial year will be due for being credited to the State Government under rule 4 and the names of the persons to whom the said amounts are payable, shall be posted in the office of the Authority.(2)If the said amounts are not claimed by any person before the 25th March in that year, the Authority shall deposit the same into the Treasury to the credit of State Government before the 31st day of March in that year.(3)In the month of April following, the Authority shall furnish to the Accountant General, Rajasthan, a statement of all the amounts credited to the State Government, showing separately the said amounts in serial order, the names of persons to whom they were payable and the dates on which the said amounts were payable and the dates on which the said amounts were credited to the State Government.
