Section 3(6) in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
(6)A notice of modification of a nomination including cases where a nominee pre-deceases an employed person shall be submitted in duplicate in Form III to the employer in the manner specified in sub-rule (1) and thereafter the provisions of sub-rule (2) shall apply mutatis mutandis , as if it was under sub-rule (1).
