(1)An employee shall at any time after coming over to the Pension Scheme under the provisions of Orissa Municipal Employees (Pension) Rules, 1989 may make a nomination conferring on one or more persons of his family the right to receive death-cum-retirement gratuity that may be sanctioned under the rules.(2)If at the time of making the nomination the employee has a family, the nomination shall not be made in favour of any person or persons other than the members of his family.(3)When an employee has only one member in his family in whose favour the nomination should be made, an alternate nomination may be made in favour of any person or persons who is/are not a member of his family.(4)If at the time of making a nomination the employee has no family, the nomination may be made in favour of any person or persons.(5)The nomination made by an employee who has no family at the time of making it, or a provisions made in a nomination under Sub-rule (3) by an employee whose family consists on the date of making nomination of only one member, shall become invalid in the event of the employees subsequently acquiring a family or an additional members in the family, as a case may be.(6)Every nomination shall be in such one of the Forms (A), (B), (C) and (D) as may be appropriate in the circumstances of the case.
