(1)(a)The gratuity payable under rule 45 shall be paid to the person or persons on whom the right to receive die gratuity is conferred by means of a nomination under rule 48:(i)If there is no such nomination or if the nomination made does, not subsist, the gratuity shall be paid in.-the manner indicated below:-(i)if there are one or more surviving members, of the family as in clauses (i), (ii), (iii) and (iv) of sub rule (5) of rule 45 to all such members in equal shares;.(ii)If there are no such surviving members off the family as in sub clause (v) above, but there are one or more members, as in clauses (v), (vi), (vii) (viii), (ix),(x) and (xi) of sub rule (5) of rule 45, to all such members in equal shares.
