Section 5(3) in The Coal Mines Pension Scheme, 1998
(3)Where an employee eligible for pension under the provisions of the Scheme does not have a wife/husband at the time of making the nomination he may indicate the [name] [Substituted by G.S.R. 269(E), dated 25.5.1998 (w.e.f. 25.5.1998). ] and particulars of the guardian of his minor son or daughter for the purpose of receiving the benefits under the provisions of the Scheme.
