Section 69(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)(a)Where the family of the deceased employee eligible for the death-cum-retirement gatuity under Regulation 44, the Head of office shall ascertain.(i)If the deceased employee had nominated any person or persons to receive the gratuity; and(ii)If the deceased employee had not made any nomination or the nomination made does not subsist, the person or persons to whom the gratuity maybe payable.(b)The Head of Office shall, then address the person concerned in Form 7 or Form 8, as may be appropriate, for making a claim in Form 9.
