(1)An employee may at any time, cancel a nomination by sending a notice in writing to the appropriate authority alongwith a fresh nomination made in accordance with these rules.(2)Immediately on the death of a nominee in respect or whom no special provision has been made in the nomination under Sub-rule (2) of Rule 477 or on the occurrence of any happening of a contingency specified in the nomination by reason of which the nomination becomes invalid, an employee shall send to the appropriate authority a notice in writing formally cancelling the nomination together with a fresh nomination made in accordance with these rules.(3)Every nomination made by an employee, shall be sent to the concerned Chairman of the Council immediately. On receipt of a nomination from an employee, the Chairman shall countersign it, indicating the date of receipt and keep it. under his custody.
