Section 12(3) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(3)If at the time of making nomination, a member has no family, the nomination may be in favour of any person, but when the member subsequently acquires a family, the original nomination shall become invalid, and the member shall make a fresh nomination in favour of his family member. No member shall be permitted to make fresh nominations more than once.
