(1)An officer shall make a nomination conferring on one or more persons the right to receive any gratuity that may be sanctioned under sub-rule (2) or sub-rule (3) of Rule 5 and gratuity which after becoming admissible to him under sub-rule (1) of the said rule is not paid to him before death :Provided that if at the time of making the nomination, the officer has a family, the nomination shall not be in favour of any person other than one or more of the members of his family.Note. - A nomination or any change, therein will be made by the officer during his service or even after retirement, if he so desires, with the approval of the appointing authority.
