Section 61(5) in The Employees' Provident Funds Scheme, 1952
(5)A nomination made under sub-paragraph (1) may at any time be modified by a member after giving a written notice of his intention of doing so in Form [2] [Substituted by G.S.R. 521, dated 16.8.1991 (w.e.f. 1.9.1991).] annexed hereto. If the nominee predeceases the member, the interest of the nominee shall revert to the member who may make a fresh nomination in respect of such interest.
