Section 19(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)If a member of the Service [] [Deleted vide MHA Notification No. 29/5/67-AIS(II) dated 1.9.68] dies while in service, a death-cum-retirement gratuity not exceeding the amount specified in sub-rule (3) may be paid to the person or persons on whom the right to receive such gratuity is conferred under rule 21 and, if there is no such person, it may be paid in the manner indicated below:(i)If there are one or more surviving members of the family as in items (i), (ii) and (iii) of clause (a) of sub-rule (1) of rule 21, it may be paid to all such members, other than any such member who is a widowed daughter, in equal shares.(ii)If there are no such surviving members of the family as in clause (i) above, but there are one or more surviving widowed daughters and/or one or more surviving members of the family as in items [(iv) to (viii)] [Substituted vide MHA Notification No. 29/7/60-AIS(II) dated 30.11.62] of clause (a) of sub-rule (1) of rule 21, it may be paid to all such members in equal shares.]
