Section 11(1) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(1)Where an employee dies while in service or after retirement without receiving the amount of gratuity or without leaving behind family and without nomination or making the nominated but the nomination made so does not subsist, the amount of death-cum-retirement gratuity payable in respect of such employee under Rule 5 shall stand lapsed.
