The Payment of Gratuity (Central) Rules, 1972

Contents
	Payment of Gratuity (Central) Rules, 1972
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Notice of opening, change or closure of the establishment
4.	Display of notice
5.	Form of notice under proviso to section (2) (h) (ii)
6.	Nominations
7.	Application for gratuity
8.	Notice for payment of gratuity
9.	Mode of payment of gratuity
10.	Application to controlling authority for direction
11.	Procedure for dealing with application for direction
12.	Place and time of hearing
13.	Administration of oath.- The controlling authority may authorise a clerk of his office to administer oaths for the purpose of making affidavits.
14.	Summoning and attendance of witnesses
15.	Service of summons or notice
16.	Maintenance of records of cases by the controlling authority
17.	Direction for payment of gratuity
18.	Appeal
19.	Application for recovery of gratuity
20.	Display of abstract of the Act and Rules
Forms	Form A
	Form B
	Form C
	Form D
	Form E
	Form F
	Form G
	Form H
	Form I
	Form J
	Form K
	Form L
	Form M
	Form N
	Form O
	Form P
	Form Q
	Form R
	Form S
	Form T
	Form U