Section 16(5) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
(5)A subscriber may provide in a nomination -(a)in respect of any specified nominee, that in the event of his predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination : provided that such other person or persons shall, if the subscriber has other members of his family, be such other member or members.(b)that the nominations shall become invalid in the event of the happening of a contingency specified therein; provided that if at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring a family;Provided further that if at the time of making the nomination, the subscriber has only one member of the family he shall provide in the nomination that right conferred upon the alternate nominee under clause (a) shall become invalid in the event of his subsequently acquiring other member or members of his family.
