- The death-cum-retirement gratuity, payable to the family of a deceased employee shall be payable in order of preference given below:-(i)wife or wives including judicially separated wife or wives in the case of a male employee;(ii)husband including judicially separated husband in the case of a female employee;(iii sons including step sons and adopted sons;(iv)unmarried and widow daughters including step daughters and adopted daughters;(v)brothers below the age of eighteen years and unmarried and widowed sisters, including step brothers and sisters;(vi)father and mother including adopted parents in case of and individual whose personal law permits adoption;(vii)married daughters; and(viii)children of a predeceased son.Chapter-IV
