Section 10(1)(iii) in Rajasthan Payment of Gratuity Rules, 1973

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(iii) in Rajasthan Payment of Gratuity Rules, 1973

(iii)having received an application under Rule 7 fails to issue any notice as required under Rule 8 within the time specified therein, the claimant employee, nominee or legal heir, as the case may be, may, within ninety days of the occurrence of the cause for the application, apply in Form "NT to the controlling authority for issuing a direction under sub-section (4) of Section 7 with as many extra copies as are the opposite party:

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State of Rajasthan - Subsection

Section 10(1)(iii) in Rajasthan Payment of Gratuity Rules, 1973