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State of Odisha - Section
Section 125 in The Orissa Local Fund Service (Pension) Rules, 1980
125.
If any doubt or difficulty arises in the interpretation of implementation of these rules, the question shall be referred to the State Government whose decision shall be final.Form 'A'[See Rule 61 (6)]Nomination for death-cum-retirement gratuityWhen the employee has a family and wishes to nominate one member thereof:I, hereby nominate to the person mentioned below, who is a member of my family and confer on him the right to receive any gratuity that may be sanctioned in the event of my death while in service and the right to receive on my death any gratuity which having become admissible to me on retirement may remain unpaid at my death.| Name and address of nominee | Relationship with employee | Age | Contingencies on the happening of which thenomination shall become invalid | Name, address and relationship of the person orpersons, if any, to whom the right conferred on the nominee shallpass in the event of the nominee predeceasing dying after thedeath of the employee but before receiving payment of thegratuity | *Amount or share of gratuity payable to each |
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