Section 14 in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
14. Nomination.
(1)An employee shall on his/her initial confirmation or on completion of five years' service under the Aided College shall make a nomination in the prescribed Form (Form 4 and Form 5) conferring on one or more persons the right to receive the death-cum-retirement gratuity payable under Rule 5 :Provided that if at the time of making the nomination, the employee has no family the nomination may be made in favour of a person or persons or a body of individuals whether incorporated or not.(2)If any employee nominates more than one persons under sub-rule (1) above, he/she shall specify in the nomination the amount of share payable to each of the nominate in such manner as to cover the entire amount of gratuity.(3)An employee may provide in the nomination that in respect of any specified nominee who predeceased the employee, or who dies after the death of the employee but before receiving the payment of the gratuity, the right conferred on that nominee shall pass to such other person or persons as may be specified in the nomination ; provided further that where an employee has only one member in his/her family and a nomination has been made in his/her favour it is open to the employee to nominate alternate nominates in favour of any person or a body of individuals whether incorporated not.(4)The nomination made by an employee who has no family at the time of making it, or the nomination made by an employee under the second provision to Clause (i) of sub-rule (3) above, when he has only one member is his/her family family, or an additional member in his/her family, as the case may be.(5)An employer may, at any time cancel the nomination by sending a notice in writing to the competent authority :Provided that he/she shall along with such notice, send nomination made in accordance with this paragraph.(6)Immediately on the death of nominee in respect where no special provision has been made in the nomination under Clause (i) of sub-rule (3) or on the occurrence of any event by a person of which the nomination becomes invalid in pursuance of Clause (ii) of sub-rule (3), the employee shall send to the authority concerned a notice in writing cancelling the nomination together with fresh nomination in accordance with these provisions.(7)Every nomination made and every notice of cancellation given, by an employee shall, to the extent that it is invalid, take effect from the date on which it is received by the competent authority.(8)An employee should furnish details of his family from time to time to the head of office as in Form 6.
