Section 5(7) in The General Provident Fund (U.P.) Rules, 1985
(7)Every nomination made, and every notice of cancellation given, by a subscriber shall, to the extent that it is valid, take effect on the date on which it is received by the Head of Department/Head of Office.Note. - In this rule, unless that context otherwise requires, the term "person" or "persons" shall include a company or association or body of individuals, whether incorporated or not.
