Section 11 in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
11. Loss of death-cum-retirement gratuity.
(1)Where an employee dies while in service or after retirement without receiving the amount of gratuity or without leaving behind family and without nomination or making the nominated but the nomination made so does not subsist, the amount of death-cum-retirement gratuity payable in respect of such employee under Rule 5 shall stand lapsed.(2)Where a member of the family dies or becomes disqualified before receiving the gratuity, the share of the gratuity otherwise payable to a member of the family who has died or become disqualified before receiving actual payment shall be disbursed equally among the remaining members of the family.
