Section 9 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
9. Nominations.
(1)An employee subscribing to the Fund (hereinafter called the subscriber) shall, at the time of joining the Fund, send to the Director a nomination in Form-II or Form II-A conferring on one or more persons, the right to receive the amount, that may stand to his credit in the Fund, in the event of his death, before that amount has become payable or having become payable has not been paid :Provided that if, at the time of making the nomination, the subscriber has a family, the nomination shall not be in favour of any person or persons other than the member or members of his family;(2)If a subscriber, nominates more than one person under sub-rule (1), he shall specify in the nomination the amount or share payable of the nominees in such manner as to cover the whole of the amount that may stand to his credit in the Fund at any time.(3)Every nomination shall be made in Form-II or Form II-A.(4)A subscriber may at any time, cancel a nomination by sending a notice in writing to the Director.Provided that the subscriber shall alongwith such notice, send a fresh nomination made in accordance with the provisions of sub-rule (1) to (3).
