Section 46(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)A Government servant shall, on his initial appointment in a pensionable service or post, make a nomination in Form 1 or Form 2 as may be appropriate in the circumstances of the case, conferring on one or more persons the right to receive the death-cum-retirement gratuity payable under clause (b) of sub-rule (1) or sub-rule (2) of Rule 44 :Provided that if at the time of making the nomination :-(i)the Government servant has a family, the nomination shall not be in favour of any person or persons other than the members of his family;, or(ii)the Government servant has no family, the nomination may be made in favour of a person or persons, or a body of individuals, whether incorporated or not.
