Section 14(3) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(3)An employee may provide in the nomination that in respect of any specified nominee who predeceased the employee, or who dies after the death of the employee but before receiving the payment of the gratuity, the right conferred on that nominee shall pass to such other person or persons as may be specified in the nomination ; provided further that where an employee has only one member in his/her family and a nomination has been made in his/her favour it is open to the employee to nominate alternate nominates in favour of any person or a body of individuals whether incorporated not.
