Section 6(4) in The Payment Of Gratuity (Central) Rules, 1972
(4)A notice of modification of a nomination, including cases where a nominee predeceases an employee, shall be submitted in duplicate in Form `H' 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 made under sub-rule (1).
