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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(3)(a) in Tamil Nadu Pension Rules, 1978

(a)Where the family of the deceased Government servant is eligible for the death-cum-retirement gratuity under rule 45, the Audit Officer shall ascertain.
(i)if the deceased Government servant had nominated any person or persons to receive the gratuity; and
(ii)if the deceased Government servant had not made any nomination or the nomination made does not subsist, die person or persons to whom the gratuity may be payable.