Section 80(2) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 80(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)Notwithstanding such cesser of operation,-

(i)every nomination for the payment of death-cum-retirement gratuity, or of non-contributory family pension;

(ii)every form regarding the details of family of a Government servant for the purposes of contributory family pension, which a Government servant had given under the old rules shall be deemed to have been made or given under the corresponding provisions of these rules;

(b)any nomination for the payment of death-cum-retirement gratuity or of non-contributory family pension, any form regarding the details of family of a Government servant for the purpose of contributory family pension required to be made or given by the Government servant under the old rule but hot made or given before the commencement of these rules shall be made or given after such commencement in accordance with the provisions of these rules;

(c)any case which pertains to the sanction of pension to a Government servant who had retired before the commencement of these rules and is pending before such commencement shall be disposed of in accordance with the provisions of the old rules as if these rules had not been made;

(d)any case which pertains to the sanction of death-cum-retirement gratuity and family pension to family of a deceased Government servant or of a deceased pensioner and is pending before the commencement of these rules shall be disposed of in accordance with the provisions of the old rules as if these rules had not been made;

(e)subject to the provisions of clauses (c) and (d), anything done or any action taken under the old rules shall be deemed to have been done or taken under the corresponding provisions of these rules.

Form 1[See Rule 46 (1)][Nomination] [This nomination supersedes the nomination made by me earlier on ..... which stands cancelled.] for death-cum-retirement gratuityWhen the Government servant has a family and wishes to nominate one member, or more than one member, thereof.I hereby nominate the person/persons mentioned below who-is/are member(s) of my family, and confer on him/them the right to receive, to the extent specified below, any gratuity that may be sanctioned by the Government in the event of my death while in service or after retirement.

Original nominee(s)	Alternate nominee(s)
Names and addresses of nominee/ nominees	Relationship with the Government servant	Age	Amount of share of gratuity payable to each*	Name, address, relationship and age of the personor persons, if any, to whom the right conferred on the nomineeshall pass in the event of the nominee predeceasing theGovernment servant or the nominee dying after the death of theGovernment servant but before receiving payment of gratuity.	Amount of share of gratuity payable to each**
(1)	(2)	(3)	(4)	(5)	(6)

* This column should be filled in so as to cover the whole amount of gratuity.** The amount/share of the gratuity shown in this column should cover the whole amount/share payable to the original nominee(s).Note. - (i) The Government servant shall draw lines across the blank space below the last entry to prevent the insertion of any name after he has signed.

(ii)Strike out if not applicable.

Dated this............day of ...... 20.........at......

Witness to Signature:
1. ..................
2. ..................	.........................................
	Signature of Government Servant

(To be filled in by the Head of Office)

Nomination by..........	...................
	Signature of Head of Office
Designation..............	Date.................
Office...................	Designation..............

Proforma for Acknowledging the Receipt of the Nomination form by the Head of Office/audit OfficerTo............................................................................I acknowledge the receipt of your nomination dated the........... cancellation dated the.......... of the nomination made earlier in respect of gratuity in Form......... and state that it has been fully placed on record.

Place..................
Dated the..............	............................
	Signature of Head of Office
	(Designation)

Note. - The Government servant is advised that it would be in the interest of his nominee, if copies of the nominations and the related notices and acknowledgments are kept in safe custody so that they may come into the possession of the beneficiaries in the event of death.Form 2(See Rule 46 (1)][Nomination] [This nomination supersedes the nomination made by me earlier on..... which stands cancelled.] for death-cum-retirement gratuityWhen the Government servant has no family and wishes to nominate one person or more than one person.I,......... having no family, hereby nominate the person/persons mentioned below and confer on him/them the right to receive, to the extent specified below, any gratuity that may be sanctioned by the State Government in the event of my death while in service or after retirement:

Original nominee(s)	Alternate nominee(s)
Names and addresses of nominee/ nominees	Relationship with the Government servant	Age	Amount of share of gratuity payable to each*	Name, address, relationship and age of the personor persons, if any, to whom the right conferred on the nomineeshall pass in the event of the nominee predeceasing theGovernment servant or the nominee dying after the death of theGovernment servant but before receiving payment of gratuity.	Amount of share of gratuity payable to each**
(1)	(2)	(3)	(4)	(5)	(6)

* This column should be filled in so as to cover the whole amount of gratuity.** The amount/share of the gratuity shown in this column should cover the whole amount/share payable to the original nominee(s).Note. - (1) Hie Government servant shall draw lines across the blank space below the last entry to prevent the insertion of any name after he has signed.

(ii)Strike out if not applicable.

Dated this............day of.........20... at......Witness to Signature:

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State of Madhya Pradesh - Subsection

Section 80(2) in The M.P. Civil Services (Pension) Rules, 1976