(2)If a Government servant dies; after retirement, without receiving the gratuity admissible under sub-rule (1) of rule 45, the gratuity shall be disbursed to the family in. the manner indicated in sub-rule (1)[(2-A) If a Government servant dies while in service or after retirement without receiving the gratuity, the share of gratuity of a family member who dies after the death of the Government servant err becomes disqualified but before receiving the payment of his share of gratuity, shall be disbursed to foe family in foe manner indicated in sub-rule (1) and sub-rule (3) of the rule 48] [Rule 46(2-A) inserted - G.O.Ms.No.647, Finance (Pension)- Department, dated 1-8-1995 with- effect from 1st January 1979.]
