Section 14(1) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(1)An employee shall on his/her initial confirmation or on completion of five years' service under the Aided College shall make a nomination in the prescribed Form (Form 4 and Form 5) conferring on one or more persons the right to receive the death-cum-retirement gratuity payable under Rule 5 :Provided that if at the time of making the nomination, the employee has no family the nomination may be made in favour of a person or persons or a body of individuals whether incorporated or not.
