Section 21(2)(i) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(i) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(i)if at the time of making the nomination, the member of the Service has a family, the nomination shall not be in favour of any person or persons other than the members of his family; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 21(2)(i) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958