Section 48(7) in The M.P. Civil Services (Pension) Rules, 1976
(7)(a)A Government servant shall at any time before completion of twenty years qualifying service make a nomination in Form 4 indicating the order in which a non-contributory family pension should be paid to the members of his family and, to the extent it is valid, the non-contributory family pension shall be payable in accordance with such nomination :Provided that the person concerned satisfy the requirement of sub-rule v5) on the date from which such non-contributory pension may fall due.(b)In case person concerned does not satisfy the requirements of sub-rule (5), the non-contributory family pension shall be granted to the person next lower in the order shown in the nomination.(c)The provisions of sub-rules (5), (7) and (8) of Rule 46 shall apply in respect of nominations made under this sub-rule.
