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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000

(2)--------------Form-II (A)Form of Nomination[See rule (9)]When the subscriber has a family and wishes to nominate more than one member thereofI, hereby nominate the person mentioned below, who are members of my family as defined in clause (e) of rule 2 to receive the amount that may, stand to my credit in the Provident 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 Relation ship with subscriber Age Amount of share of accumulations to be paid to each Contingencies on the happening of which the nomination shallbecome invalid Name, address and relationship of person or persons if any,to whom the right of nominee shall pass in the event of his/herpredeceasing the subscriber or on the happening of thecontingency or contingencies specified in the previous columns
1 2 3 4 5 6
Date this------day of------200Signature of subscriber.Two witnesses to signature :