Section 69(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)Where the death-cum-retirement gratuity under Rule 44, is payable the Head of Office shall ascertain :-

(i)If the deceased Government servant had nominated any person or persons to receive the gratuity; and

(ii)Where the deceased Government servant had not made any nomination or the nomination made does not subsist, the person or persons to whom the gratuity may be payable.

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State of Madhya Pradesh - Subsection

Section 69(2)(a) in The M.P. Civil Services (Pension) Rules, 1976