Section 15(6) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(6)Every member shall, at the time of admission to the membership of the Fund make a nomination conferring on one or more [nominees] [Substituted for "dependents" by Ibid.] the right to receive the amount which may be due to him from the fund in the event of his death before the amount has been paid to him.
