Section 36(2) in The Tamil Nadu Catering Establishments Rules, 1959
(2)For the purpose of sub-rule (1), each employee shall submit a nomination in [Form No. VIII] [Substituted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966.] duly signed by himself and attested by two witnesses. The nomination shall remain in force unless the nominee pre-deceases the employee or until it is cancelled or revised by another nomination.[Chapter VII] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Miscellaneous Provisions
