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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in RSWC Employees General Provident Fund Regulations, 1990

(4)In case where no nomination subsists and payment can not be made as per RSWC Employees G.P.F. Regulations, the payment shall be arranged only after production of succession certificate.Rajasthan State Warehousing Corporation, Jaipur Employees General Provident FundForm No. 1Declaration and Nomination Form[Vide Rule - 8(ii)]
1. Name (In block letters) ...................Surname.................
2. Caste ..................................................
3. Sex ..................................................
4. Religion ..................................................
5. Occupation Section/Warehouse...................
6. Height ..................................................
7. Father's Name ..................................................
8. Husband's Name ..................................................
  (For married woman only)  
9. Marital Status ..................................................
  (Whether bachelor, spinster, married, widow or widower)  
10. Date of birth ......Day.........Month..........Year
    {|
                   
|-| 11.| Marks of identification| ..................................................|-| 12.| Permanent Address| ..................................................|-||| Village.......................................|-||| Thana .......................................|-||| Taluka/Sub-division.................|-||| District.......................................|-||| State..........................................|}I declare that I hereby nominate the persons mentioned below to receive the amount standing to my credit in the fund in the event of my death before that amount has become payable or having become payable has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown below against their names:Nomination
Name and address of the nominee or nominees Nominee's relationship with the member Age of nominee Amount or share of accumulations in the Fund tobe paid to each nominee (in %) Contingencies the happening of which thenomination shall become invalid
1 2 3 4 5
         
Place:Signature or left hand thumb impression of the memberDate:Certified that the above declaration has been signed by Shri/Shrimati/Kumari ............... (Designation).............. (Section/Warehouse) ............ before me after he has read the entries/the entries have been read over to him by me.Place:Signature of the Warehouse Manager/Section Officer or other authorised officer.Date:Designation & Rubber StampRajasthan State Warehousing Corporation, JaipurForm No. 2(Rule 9)Return of employee qualifying for subscription of the Rajasthan State Warehousing Corporation Employees General Provident Fund for the first time during the month of 19 .(To be sent to the A.A.O. (P) with Form 1)Name and address of the Unit/Office
S.No. Account No. Name of the employee in Capital letters Father's Name or Husband's Name Age
1 2 3 4 5
         
Sex Date of Eligibility for Membership Total period of previous service excluding periodof breaks as on date of joining the fund Remarks
6 7 8 9
       
Rajasthan State Warehousing Corporation, Jaipur Employees General Provident FundForm No. 3[Vide Rule 11(e)]I........................ hereby cancel the nomination made by me on to the...................... as regards the disposal, in the event of my death, of the amount standing to my credit in the Employee's General Provident Fund and hereby nominate the persons mentioned below to receive the amount standing to my credit in the fund in the event of my death before that amount has become payable or having become payable has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown against their names:
Name and address of the nominee or nominees Nominees relationship with the member Age of nominee Amount of share of accumulations in the fund t bepaid to each nominee (in %) Contingencies on the happening of which thenomination shall be come invalid.
1 2 3 4 5
         
Place:Signature or left hand thumb impression of member.Date:Certified that the above declaration has been signed before me by ......... employed in .......... of the R.S.W.C.Signature of the Officer.Rajasthan State Warehousing Corporation, Jaipur Employees General Provident FundForm No. 4(Rule-12)(Subscription Book)