(6)(a)A Government servant, shall, on his confirmation in a service or post, make a nomination in Form 4 indicating the order in which a non-contributory family pension should be paid to the members of the family and, to the extent it is invalid, the non-contributory family pension shall be payable in accordance with such nomination.Provided that foe persons concerned satisfy the requirements of sub-rule (4) on the date from which such non-contributory pension may fall due.(b)In case the person concerned does not satisfy the requirements of sub-rule (4), the non-contributory family pension shall be granted to the person next lower in the order shown in the nomination,(c)The provisions of sub-rules(5),(7) and (8) of foe rule 48 shall apply in respect of nominations made under this sub-rule.
