Section 9(5) in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986
(5)Subject to any lien the Corporation may have on the amount of gratuity admissible to any Development Officer, the Corporation shall pay to the Officer or his nominee or nominees, or if no nomination has been made or is subsisting, to his heirs, the amount of gratuity admissible under this rule.
