(9)If an officer having a family dies without making a nomination conferring on one or more of the members of his family the right to receive the amount of death-cum-retirement gratuity, it shall be paid in equal shares to those surviving members of his family, who belong to the categories (a) to (d) mentioned in sub-rule (6) of Rule 2 except widowed daughters, where there are no such surviving members, but there are surviving widowed daughter(s) and/or one or more members of the family of the officer who belong to categories (e) to (i) mentioned in the said sub-rule, the gratuity shall be paid to such person or to all such persons in equal share.
