(2)An employee may provide in the nomination that in respect of any specified nominee who predeceases the employee or who dies after the death of the employee but before receiving payment of gratuity, the right conferred upon that nominee shall pass on to such other member or members of the employees family as may be specified in the nomination:Provided that if at the time of making the nomination, the employee has a family consisting of more than one member, the person to be specified shall not be a person other than a member of his family.
