Section 59(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)A Government servant shall, on his initial confirmation in a service or post, make a nomination in Form 1 or Form 2 as the case may be, conferring on one or more persons the right to receive the retirement gratuity/death gratuity payable under rule 55. Provided that if at the time of making the nomination -(i)the Government servant has a family, the nomination shall not be in favour of any person or persons other than the members of his family; or(ii)the Government servant has no family, the nomination may be made in favour of a person or persons, or a body of individuals, whether incorporated or not.
