Section 5(3) in The General Provident Fund (U.P.) Rules, 1985
(3)Every nomination shall be in the form set forth in the First Schedule. The authority to whom the nomination is submitted shall ensure that it is according to the rules and its receipt will be acknowledged by him. In case the nomination is found incomplete or defective, it will be returned to the subscriber for correction and re-submission. When the nomination has been accepted, the required entries in respect thereof will be made at the appropriate place in the G.P.F. pass-book of the subscriber and duly signed by the drawing and disbursing officer. The nomination shall be kept securely with the subscriber's G.P.F. pass-book and when ho is transferred to another department or office, the nomination along with his G.P.F. pass-book shall be transferred to the drawing and disbursing officer concerned after making an entry to this effect in the pass-book and an acknowledgement for the same shall also be obtained from that officer.
