Section 45(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)(a)The gratuity payable under clause (b) of sub-rule (1) or sub-rule (2) of Rule 44 shall be paid to the person or persons on whom the right to receive the gratuity is conferred by means of a nomination under Rule 46.(b)If there is no such nomination or if the nomination made does not subsist, the gratuity shall be paid to the legal heirs of the Government servant.Note. - Payment of death-cum-retirement gratuity claimed on behalf of deceased Government servant or on behalf of a Government servant who died after retirement, without executing a nomination or nomination made does not subsist at the time the gratuity becomes payable, may be made up to the extent of rupees ten thousand under the orders of the Head of Office on the execution of an indemnity bond with such sureties of suitable permanent Government servants in Form 24, as he may require, without insisting on the production of usual legal authority, if he is satisfied of the right and title of the claimant. In any case of doubt payment shall be made only to the person producing usual legal authority.
