Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(1)(b) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(b)If there is no such nomination or if the nomination made does not subsist the gratuity shall be paid in the manner indicated herein below :
(i)If there are one or more surviving members of the family as in sub-Clauses (i), (ii), (iii) and (iv) of Clause (g) of Rule 2, to all such members in equal shares;
(ii)If there are no such surviving member of the family as in sub-clause (i) above, but there are one or more members as in sub-Clause (v) (vi), (vii), (viii), (ix) and (x) of Clause (g) of Rule 2, to all such members in equal shares.