[Cites 0, Cited by 0]
[Entire Act]
State of Punjab - Section
Section 5 in The Punjab Town Improvement Trust Gratuity Rules, 1971
5.
Every [servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6-1977.] shall be required to furnish a declaration in form 'G' in favour of any person to whom he would like the amount of gratuity to be paid by the Trust after his death.Provided that a nomination once made may be cancelled by an [servant] [G.S.R. 70/PA 4/22 Section 73 Amendment/77 dated 16-6-1979 LS Part 3, 24-6- 1977.] and replaced by another nomination at any time during his service.Form No. 'G'Gratuity RulesForm of declarationI hereby declare that in the event of my death the amount of gratuity may be distributed among the persons mentioned below in the manner shown against their names.The amount due to nominee who is a minor as the time of my death should be paid to the persons whose name appear in column No. 5.| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Name and address of the nominee ornominees | Relationship with the [servant] | Whether major or minor if minor state his age | Amount of share of gratuity | Remarks | ||
| Name and address of person to whom payment is to be made onbehalf of the minor | Sex and parentage of personmentioned in column 5 | |||||
| Witness No.1SignatureOccupationAddress | Witness No.2SignatureOccupationAddress | Signature of [Servant]DesignationAddressAddressDate. |