Section 5(3) in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
(3)[] [ Clauses (5) and (6) renumbered as Clauses (3) and (4) by G.S.R. 1320, dated 1.8.1963.] A nomination made under sub-rule (1) [* * *] [ Certain words omitted by G.S.R. 1320, dated 1.8.1963.] may at any time be modified by the working journalist after giving a written notice of his intention to do so in Form B. If the nominee predeceases the working journalist, the interest of the nominee shall revert to the working journalist, who may make a fresh nomination in accordance with these rules.
