Section 68 in The Orissa Khadi and Village Industries Board Regulations, 1960
68. [ Nomination. [Substituted vide Notification No. 2915/13.2.1981.]
(1)Every employee shall make a nomination conferring on one or more persons of his/her family the right to receive the gratuity in the event of his/her death while in service or after quitting service but before payment of the gratuity is made, indicating the shares payable to each member. In the case of employee having no family, the nomination may be made in favour of a person or persons, or a body corporate.If at the time of making nomination the employee has no family, he or she shall provide in the nomination that it shall become invalid in the event of his or her subsequently acquiring a family.(2)In the event of there being no nomination, the gratuity on death pay be paid in the manner indicated below :(i)if there are one or more surviving members of the family as in (i) to (iv) below, it may be paid to all such members other than a widowed daughter, in equal shares;(ii)if there are no such surviving members of the family, but there are one or more surviving widowed daughters and/or one or more surviving members of the family as in (v) to (ix) below, the gratuity may be paid to all such members in equal shares.Family shall include the following :(i)Wife in the case of a male employee;(ii)Husband in the case of a female employee;(iii)Sons;(iv)Unmarried and widowed daughters; including step children and adopted children;(v)Brothers below the age of 18 years and unmarried and widowed; Including step brothers sisters and step sisters(vi)Father;(vii)Mother;(viii)Married daughter; and(ix)Children of a pre-deceased one.
