Section 48(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)An employee of the Commission shall ones satisfactory completion of trial or probationary period, as the case may be, make nomination in Form 1 or 2 as may be appropriate in the circumstances of the case, conferring on one or more persons the right to receive the death-cum-retirement gratuity payable under Regulation 44.Provided that if at the time of making the nomination-(i)the employee has a family, the nomination shall not be in favour of any person or persons other than the members of his family; or(ii)the employee has no family the nomination maybe made in favour of a person or persons or a body of individuals, whether incorporated or not.
