Section 56 in Rajasthan Civil Services (Pension) Rules, 1996
56. Persons to whom gratuity is payable.
(1)(a)The gratuity payable under rule 55 shall be paid to the person or persons on whom the right to receive the gratuity is conferred by means of a nomination under Rule 59.(b)If there is no such nomination or if the nomination made does not subsist, the gratuity shall be paid in the manner indicated below -(i)if there are one or more surviving members of the family as in clause (i), (ii), (iii) and (iv) of sub rule (4) of rule 55, to all such members in equal shares;(ii)if there are no such surviving members of the family as in sub clause (i) above, but there are one or more members as in clauses (v), (vi), (vii), (viii), (ix), (x) and (xi) of sub rule (4) of rule 55 to all such members in equal shares.(2)If a Government servant dies after retirement without receiving the gratuity admissible under sub rule (1) of rule 55, the gratuity shall be disbursed to the family in the manner indicated in sub rule (1).(3)The right of a female member of the family, or that of a brother, of a Government servant who dies while in service or after retirement, to receive the share of gratuity shall not be affected if the female member marries or remarries, or the brother attains the age of eighteen years, after the death of the Government servant and before receiving her or his share of the gratuity.(4)Where gratuity is granted under Rule 55 to a minor member of the family of the deceased Government servant, it shall be payable to the guardian on behalf of the minor.Government of Rajasthan's Decisions
