The Payment of Gratuity (Central) Rules, 1972
*5. Form of notice under proviso to section (2) (h) (ii).-
(1) A notice under the proviso to sub-clause (ii) of clause (h) of section 2 shall be in Form 'D' and sent in triplicate by the employee to the employer, who shall, after recording its receipt on one copy thereof, return the copy to the employee and send the second copy to the controlling authority of the area.
(2) An employee may withdraw the notice referred to in sub-rule (1) by giving another notice in triplicate in Form 'E' to the employer, who shall follow the same procedure as in sub-rule (1).
Ed.-By section 2 of the Payment of Gratuity (Amendment) Act, 1987 (22 of 1987) proviso to subclause (ii) of clause (h) of section 2 of the Payment of Gratuity Act, 1972 (39 of 1972) has been omitted (w.e.f. 1-1 0-1987) and accordingly rule 5 along with Forms D and E have become redundant.
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