Section 95(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996

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State of Rajasthan - Subsection

Section 95(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)Where the family of the deceased Government servant is eligible for the death gratuity under Rule 55, the Head of Office shall ascertain-

(i)if the deceased Government servant had nominated any person or persons to receive the gratuity; and

(ii)if 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.

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State of Rajasthan - Subsection

Section 95(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996