Section 8(4) in The M.P. General Provident Fund Rules, 1955
(4)A subscriber may at any time cancel a nomination by sending a notice in writing to the [Head of Office] [Substituted by Notification No. F.B. 9-3/87/R-II/IV, dated 2-7-1987.] :Provided that the subscriber shall, along with such notice, send a fresh nomination made in accordance with the provisions of this rule.Note. - The proviso in this sub-rule does not constitute a condition for the validity of the notice of cancellation of a nomination given by a subscriber in writing under this sub-rule. If a nomination is expressly cancelled by the subscriber by a notice given in clear and unambiguous terms, and if the subscriber fails to furnish along with the notice of cancellation or separately in due course a fresh nomination which is in accordance with the rules, and the provident fund deposit becomes payable as a result of the death of the subscriber, the payment should be made in accordance with the rules of the Fund as if no valid nomination subsists.
