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

State of Mizoram - Subsection

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

(b)Payment of the death-cum-retirement gratuity to the extent of Rs. 5,000 (or the first Rs. 5,000 where the amount payable exceeds Rs. 5,000) in favour of a minor may be made to his/her guardian in the absence of a natural guardian without the production of a formal guardianship certificate but subject to the production of an Indemnity Bond in Form 3 (A) and Form 3 (B) with suitable sureties to the satisfaction of the competent authority. The balance in excess of Rs. 5,000, if any, would become payable on the production of a certificate of guardianship.