Section 19(2B) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2B)The right of a female member of the family or that of a brother of the member of the Service who dies while in service or after retirement, to receive the share of gratuity shall not be affected if the female member marries or re-marries or the brother attains the age of 18 years after death of the member of the service and before receiving his or her share of gratuity.(2C ) Where gratuity is granted under this rule to a minor member of the family of the deceased member of the service, it shall be payable to the guardian on behalf of the minor.] [Inserted vide DP&AR Notification No. 25011/37/80-AIS(II) dated 26.2.81 (GSR No. 276 dated 14.3.81)]
