Telecom Regulatory Authority Of India - Subsection
Section 14(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)A subscriber shall, at the time of joining the Fund, send to the Secretary through the Senior Research Officer (Administration and Legal), of the Authority, a nomination Form as specified in the Schedule-I conferring on one or more persons the right to receive the amount that may stand to his credit in the Fund in the event of his death, before that amount has become payable or having become payable has not been paidProvided that, if at the time of making the nomination the subscriber has a family, the nomination shall not be in favour of any person or persons other than the members of his familyProvided further that the nomination made by the subscriber in respect of any other provident fund to which he was subscribing before joining the Fund shall, if the amount to his credit in such other fund has been transferred to his credit in this Fund, be deemed to be a nomination duly made under this rule until he makes a nomination in accordance with this rule.
