Section 10(3) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(3)The right of a female member of the family or that of a brother of an employee who dies while in service or after retirement to receive the share of the gratuity shall not be affected if the female member marries or re-marries or the brother attains the age of eighteen years, after the death of the employee and before receiving his/her share of the gratuity.
