The right of a person to receive the amount or share of gratuity should be determined with reference to the facts as they stand on the date of death of an employee and any subsequent event as marriage of widow, marriage of an unmarried daughter, sister will not affect the entitlement. If however, a person who was entitled to receive death-cum-retirement gratuity on the date of death of an employee dies before getting the actual payment, the amount of his share of gratuity shall be redistributed amongst the surviving members.
