Section 17(1) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(1)Each subscriber shall, soon after he joins the Provident Fund, be called upon by the Secretary to furnish a declaration in form P.F. 3 in favour of one or more members of his family, in such proportions as he may like showing the amount of share payable to each of the nominee and the mode of distribution desired by him to cover the whole of the amount of his Provident Fund that any stand at his credit in the event of his death.
