- Where a Government servant dies while in service or after retirement without receiving the amount of gratuity, and(a)leaves behind no family; or(b)has made no nomination; or(c)the nomination made by him does not subsist, the amount of death cum retirement gratuity payable to him under rule 45 shall lapse to the Government.[Provided that the amount of death gratuity or retirement gratuity shall be payable to the person in whose favour a Succession Certificate in respect of the gratuity in question has been granted by a Court of Law.] [Proviso to Rule 47 added - G.O.Ms.No.l47, Finance (Pension) Department, dated 12-02-1990 with effect from 12fh February 1990.]
