Section 99(2) in The Orissa Local Fund Service (Pension) Rules, 1980
(2)(a)Where the family of the deceased employee is eligible for the death-cum-retirement gratuity under Rule 47 the Executive Officer of the concerned Council shall ascertain-(i)if the deceased employee has nominated any person or persons to receive the gratuity; and(ii)where the deceased employee has not made any nomination or the nomination made does not subsist, the person or persons to whom the gratuity may be payable.(b)The Executive Officer of the concerned Council shall then address the person concerned in Form 'K' or Form K-1 as may be appropriate, who may submit a claim in Form K-2.
