5. Particulars to be furnished by an employee . - (1) An employee eligible for pension under the provisions of sub-paragraphs (1) and (3) of paragraph 4, shall within a period of [three hundred and sixty-six days] [Inserted by G.S.R. 107(E), dated 13.2.2003 (w.e.f. 13.2.2003). ] from the [appointed day or date of joining, as the case may be] [Substituted by Notification No. G.S.R. 268(E), dated 25.5.1998 (w.e.f. 5.3.1998)] submit to his employer the particulars of his family members in triplicate in Form PS-3 and nomination in triplicate in Form PS-4 which after proper verification and due attestation shall be forwarded by the employer to the authorised officer concerned.
(2)An employee who opts for pension under the provisions of sub--paragraphs (2) and (4) of paragraph 4, shall submit to his employer the particulars of his family members in triplicate in Form PS-3 and nomination in triplicate in Form PS-4 while exercising the option which after proper verification and due attestation shall be forwarded by the employer to the authorised officer concerned.(3)Where an employee eligible for pension under the provisions of the Scheme does not have a wife/husband at the time of making the nomination he may indicate the [name] [Substituted by G.S.R. 269(E), dated 25.5.1998 (w.e.f. 25.5.1998). ] and particulars of the guardian of his minor son or daughter for the purpose of receiving the benefits under the provisions of the Scheme.(4)Whenever there is any change in the particulars submitted by an employee under the provisions of sub-paragraphs (1), (2) and (3), he shall intimate the same to his employer who within a period of seven days from its receipt shall forward the same after verification and attestation to the authorised officer concerned.(5)At the time of making the nomination, if an employee is having a family, the nomination shall be made only in favour of one or more members belonging to his family. A nomination made by an employee in favour of any person other than his family member shall become invalid on his acquiring a family.
