Section 5(1) in The General Provident Fund (U.P.) Rules, 1985
(1)A subscriber shall at the time of joining the Fund submit to the head of Department/Head of Office 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 a subscriber who has a family at the time of making the nomination shall make such nomination only in favour of a member or members of his family :Provided further that the nomination made by the subscriber in respect of any other provident fund to which he was subscribing before joining the Fund shall, if the amount to his credit in such other fund has been transferred to his credit in the Fund, be deemed to be a nomination duly made under this rule until he makes a nomination in accordance with this rule.
