Section 48(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)The employee may provide in the nomination.(i)That in respect of any specified nominee who pre-deceases the employee of the Commission or who dies after the death of the Commission's employee but before receiving the payment of grauity, the right conferred on that nominee shall pass to such other person as may be specified in the nomination :Provided that if at the time of making the nomination the employee has a family consisting of more than one member, the person specified shall not be a person other than a member of his family :Provided further that where an employee has only one member in his family, and a nomination has been made in his favour, it is open to the employee to nominate alternative nominee or nominees in favour of any person or a body of individuals, whether incorporated or not;(ii)that the nominations shall become invalid in the event of the happening of the contingency provided therein.
