Section 69(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)(a)Where the death-cum-retirement gratuity under Rule 44, is payable the Head of Office shall ascertain :-(i)If the deceased Government servant had nominated any person or persons to receive the gratuity; and(ii)Where the deceased Government servant had not made any nomination or the nomination made does not subsist, the person or persons to whom the gratuity may be payable.(b)The Head of Office shall, then address the person concerned in Form 9 or Form 10 as may be appropriate who may submit a claim in Form 11.
