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State of Odisha - Section

Section 38 in The General Provident Fund (Orissa) Rules, 1938

38. [ [Inserted vide F. D. No. 3068-F./28.1.1971.]

If any question arises relating to the interpretation of these rules, it shall be referred to the State Government whose decision thereon shall be final.]First Schedule[See Rule 8 (3)]
Subscriber Account No. AcceptedHead of the Office
Forms of nominationI. When the subscriber has a family and wishes to nominate one member thereof-I, hereby nominate the person mentioned below, who is a member of my family as defined in Rule 2 of the General Provident Fund (Orissa) Rules to receive the amount that may stand at my credit in the Fund, in the event of my death before, that amount has become payable, or having become payable has not been paid :
Name and address of nominee Relationship with subscriber Age [Contingencies on the happening of which thenomination shall become invalid] [Vide Notification No. 3381-P. F. 3148-F./30.3.1949.] Name, age, address and relationship of theperson, if any, to whom the right of the nominee shall pass inthe event of his/her predeceasing the subscriber. in case thenominee is a minor the name and full address of the guardian mayalso be noted in the column
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Dated this................ day of................. 20................ at.........Signature of subscriberTwo witnesses to signature