Section 45(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)The right of a female member of the family, or that of a brother, of an employee who dies while in service, or after retirement, to receive the share of gratuity shall not be affected if the female member marries or re-marries, or the brother attains the age of 18 years, after the death of the employee of the Commission and before receiving her or his share of the gratuity.
