(1)A Government servant shall make a nomination in Form 1 or Form 2, as may be as appropriate in the circumstances of the case conferring on one or more persons the right to receive the Death-cum-Retirement Gratuity payable under rule 45:Provided that, if at the time of making the nomination-(i)the Government servant has a family, the nomination shall not be in favour of any person or persons other than the members of his family [***] [Proviso (i) to Rule 48(1), the words 'and such nomination shall be in the order laid down in sub-rule (5) of rule 45' omitted- 'G.O.Ms.No.173, Finance (Pension) Department, dated 03-04-1997.].(ii)the Government servant has no family the nomination may be made in favour of a person or persons, or a body of individuals, whether incorporated or not.
