Section 14(4) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(4)The nomination made by an employee who has no family at the time of making it, or the nomination made by an employee under the second provision to Clause (i) of sub-rule (3) above, when he has only one member is his/her family family, or an additional member in his/her family, as the case may be.
