(1)Where the Head of office has received an intimation about the death of a [non-self drawing Government servant] [Rule 74 in the heading, for the words 'non-gazetted Government servant', the words 'non-self drawing Government servant' substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] while in service he shall ascertain whether any death-cum-retirement gratuity or family pension or both is or are payable in respect of the deceased Government servant.Note. - For the purposes of this rule and rule 75, the expression ['non-self drawing Government servant'] [Rule 74 (1) including the Note thereto, for the words 'non-gazetted Government servant', occurring in two places, the words 'non-self drawing Government servant' respectively substituted -G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] means, he who draws pay in the scale, the maximum of which is Rs. 1,000 and below and whose pay and allowances are drawn in Establishment pay bill forms.
