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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(2)(a) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(a)Where the family of the deceased servant is eligible for the death-cum-retirement gratuity under Rule 10 the Principal/Head of Office shall ascertain-
(i)if the deceased employee had nominated any person or persons to receive the gratuity ; and
(ii)if the deceased employee has not made any nomination or the nomination made does not subsist.