Section 69(4) in The M.P. Civil Services (Pension) Rules, 1976
(4)(a)Where the family of the deceased Government servant is eligible for non-contributory family pension under Rule 48 the Head of Office shall ascertain,-(i)if the deceased Government servant had nominated any member of his family to receive the payment of non-contributory family pension; and(ii)where the deceased Government servant had not made any nomination or the nomination made does not subsist, the person to whom the non-contributory family pension may be payable.(b)The Head of Office shall, then, address the person concerned in Form 14 or Form 15 as may be appropriate for making a claim in Form 16.
