Section 20(a) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(a)[ in respect of any specified nominee that in the event of his or her pre-deceasing the Subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination provided that such other person or persons shall, if the Subscriber has other members of his family, be such other member or members.] [Substituted by Notification dated 11-11-1961 (14-12-1961)]
