Section 12(b) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(b)Nomination. - Every member shall as soon as after joining the fund make nomination in Form "B" conferring the right to receive the amount that may stand to his credit in the fund in the event of his death before the amount standing to his credit has become payable. He may nominate one or more persons or distribute the amount to respective nominees. Member shall be free to change nomination by a written notice to the Trustees through proper channel but ordinarily this change will not be permitted more than 2 times during the tenure of his service. This may however be relaxed by the Board of the Trustees under special circumstances.
