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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(4)(c) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(c)It is essential, however, that there should be adequate prima facie ground for making payment as in (b) above, to the person claiming it, Such ground can exist only if he has shown by a sworn declaration to be de facto. If the minor and his property are in the custody of some persons, such persons may be treated as a de facto guardian. The authority making the payment should therefore, require the person who comes forward to claim payment on behalf of the minor to satisfy them by an affidavit that he/she is in-charge of the property of the minor and is looking after it, or that, if the minor has no property other than the gratuity, the minor is in his/her custody and care. The affidavit so to be produced is in addition to the Indemnity Bond with suitable sureties.