The Payment of Gratuity (Central) Rules, 1972
FORM 'C'
[See sub-rule (3) of rule 3]
Notice of Closure
Take notice that it is intended to close down the establishment with effect from ........................The other details are furnished below:
1. Name and address ofthe establishment.
2. Name and address ofthe Head Office, if any.
3. Name and designation of the employer.
4. Number of persons in employment.
5. Number of employees entitled to Gratuity.
6. Amount of Gratuity involved.
| Place................... | Signature of the employer Date with name and designation |
| Date.................... |
To
The Controlling Authority
.................................
.................................
*Ed.-Forms D and E have become redundant as rule 5 of these Rules have become redundant because of proviso to sub-clause (ii) of clause (h) of section 2 of the Payment of Gratuity Act, 1872 has been omitted by the Pay ment of Gratuity (Amendment) Act, 1987 (22 of 1987), sec. 2 (w.e. f. 1-10-1987).
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