(2)If an officer dies while in service, gratuity, the amount of which shall, subject to a minimum of 12 times and a maximum of 16½ times the emoluments be an amount equal to one-fourth of the emoluments of the officer multiplied by the total number of six monthly periods of qualifying service, shall be paid to person or person 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.
