Indemnity by Heirs for Release of Provident Funds, Gratuity of a Deceased Employee Without Production of Legal Representation

The President of India,

Through the Secretary,

Ministry of .......................

Department of ...................

Government of India,

New Delhi.

Dear Sir,

In consideration of your having agreed to disburse the provident fund and gratuity amounting to Rs. ........... due and payable to my husband Shri ............................ (who was working as ...................... in ...................... Department, Ministry of ................. New Delhi, and who has expired on ................... ), without insisting upon the production of succession certificate from a competent court, I, Smt. ................. hereby undertake to hold you the President of India, its servants and agents harmless and indemnified against all claims, costs, charges or expenses that you may suffer or incur in connection with disbursing the said Provident Fund and Gratuity amount to me as requested.

Yours faithfully,

..............................