(1)An officer shall, as soon as he acquires or if he already holds a lien on a permanent pensionable post, make a nomination conferring on one or more persons the right to receive any gratuity that may be sanctioned under sub-rule (2) or sub-rule (3) of Rule 5 and gratuity which after becoming admissible to him under sub-rule (1) of that rule is not paid to him before death :Provided that if at the time of making the nomination of the officer has a family, the nomination shall in favour of any person other than one or more of the members of his family.Note.-A nomination or any change therein will be made by the officer during his service are even after retirement if he so desires, with the approval of the appointing authority.
