Section 5(1) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(1)A subscriber shall, as soon as may be after joining the fund, send to the Accounts Officer a nomination 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 members of his family.Note. - The application for admission to the fund shall not be forwarded to the Accounts Officer, until it is accompanied by nomination forms completed by the subscriber.
