Section 14(6) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(6)Immediately on the death of nominee in respect where no special provision has been made in the nomination under Clause (i) of sub-rule (3) or on the occurrence of any event by a person of which the nomination becomes invalid in pursuance of Clause (ii) of sub-rule (3), the employee shall send to the authority concerned a notice in writing cancelling the nomination together with fresh nomination in accordance with these provisions.
