Section 16(vii) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
(vii)Immediately on the death of a nominee in respect of whom no special provision has been made in the nomination under Clause (a) of Sub-regulation (vi) of this Regulation or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of Clause (b) of Sub-regulation (vi) of this Regulation of the proviso thereto the subscriber shall send the Administrators a notice in writing cancelling the nomination together with a fresh nomination made in accordance with the provisions of this Regulation.
