(2)If an officer dies while in service, gratuity, the amount of which shall be an amount at par with the amount admissible in this respect to the servants of State Government, from time to time, shall be paid to the person or persons on whom the right to receive the gratuity is conferred under sub-rules (1) to (8) of Rule 6 and if there is no such person it shall be paid in the manner indicated in sub-rule (9) of Rule 6.
