Section 45(3) in The M.P. Civil Services (Pension) Rules, 1976
(3)The right of female member of a family, or that of brother, of a Government servant who dies while in service or after retirement, to receive the share of gratuity shall not be affected if the female member marries or remarries, or the brother attains the age of eighteen years, after the death of the Government servant and before receiving her or his share of gratuity.
