Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957

4.Gratuity due to a deceased working journalist to whom payable. –

On death of a working journalist- 

(a)If a nomination made by him in accordance with Rule 5 subsists, the gratuity shall be paid to his nominee or nominees in accordance with such nomination; and  

(b)If no nomination subsists or if that nomination relates only to a part of the gratuity, the amount of the gratuity or the part thereof to which the nomination does not relate, as the case may be, shall be paid to his family.]