(4)(a)Where the family of the deceased Government servant is eligible for non-contributory family pension under rule 50, the Head of office shall ascertain-(i)if the deceased Government servant had nominated any member of his family to receive the payment of non-contributory family pension; and(ii)where the deceased Government servant had not made any nomination or the nomination made does not subsist the person to whom the non-contributory family pension may be payable.(b)the Head of office shall, then, address the person concerned in Form 15 or Form 16 as may be appropriate for making a claim in Form 17.
