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Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957

[FORMAA] Form for Payment of Gratuity Under Section 5 of the Working Journalists Conditions of Service) and Miscellaneous Provisions Act, 1955 in the Case of Minors

1.Ins. by G.S.R. 1320. dated Ist August, 1963.  

[See rule 5(l)] 

Whereas Shri/Kumari……………… son/daughter of………………….who has been nominated by me to receive the amount of gratuity standing to my credit, in the event of my death before that amount has become payable, or having become payable has not been paid, is a minor, I hereby appoint Shri/Kumari/Shrimati……………………. son/daughter/wife of .................  to receive the gratuity in the event of my death during the minority of Shri/ Kumari…………………………………………..

Dated……………….       Signature of Working Journalist

Certified that the above declaration has been signed by…………………… employed in .......... (the name of the newspaper establishment to be given) before me after he has read the entries/the entries have been read to him by me.

Dated………….. Signature of a responsible officer of the newspaper establishment

Signature of witness……………          (1) Designation………………..

Dated…………………      (2) Name and address of the newspaper

Establishment…………………….

Signature of witness…………….

Dated……………….











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