Section 8(1) in Rajasthan Payment of Gratuity Rules, 1973
(1)Within fifteen days of the receipt of an application under Rule 7 for payment of gratuity, the employer shall-(i)if the claim is found admissible on verification issue a notice in Form "L" to the applicant employee, nominee or legal heir, as the case may be specifying the amount of gratuity payable and fixing a date, not being later than the thirtieth day after the date of receipt of the application, for payment thereof, or(ii)if the claim for gratuity is not found admissible, issue a notice in Form "M" to the applicant employee, nominee or legal heir as the case may be specifying the reasons why the claim for gratuity is not considered admissible.In either case a copy of the notice shall be endorsed to the controlling authority.
