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Union of India - Section
Section 110 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
110. Interpretation.
- If any doubt arises as to the interpretation of any provision of these regulations, they shall be interpreted in accordance with the rules orders on the subject issued by the Government of India from time to time.Form-1[(See Regulation 48 (1)]Nomination For Death-Cum-Retirement GratuityWhen the employee has a family and wishes to nominate one member, or more than one member, thereof.I..............................hereby nominate the person/persons mentioned below who is/are members (s) of my family, and confer him/them the right to receive, to the extent specified below, any gratuity the payment of which may be authorised by the Commission the event of my death while in service and the right to receive on my death, to the extent specified below, any gratuity which having come admissible to me on retirement may remain unpaid at my death :| Originalnominee(s) | Alternativenominee(s) | ||||
| Namesand address nominee/nominees | Relationshipwith the employee | Age | Amountor gratuity payable | Name,address, relationship and age of the person or persons if any towhom the right conferred on the nominee shall pass in the eventof the nominee pre-deceasing the employee or the nominee dyingafter the death of the employee but before receiving payment ofgratuity. | Amountof share of gratuity, payable to[**] [The amount/share of the gratuity shown in this column should cover the amount/share payable to the original nominee (s)]each |
| 1 | 2 | 3 | 4 | 5 | 6 |