Section 69 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
69. Nomination
.- (1) A subscriber shall, as soon as may be after joining the fund, send to the Secretary of the Institution, a nomination, conferring one or more persons the right to receive the amount, that may stand to his credit in the fund in the event of his death, before the amount has become payable or having become, has not been paid provided that if at the time or making the nomination, a subscriber has a family, the nomination shall not be in favour of any person or persons other than the members of his family.(2)If a subscriber nominates more than one person under sub-rule (1) he shall specify in the nomination, the amount of share payable to each of the nominee in such manner as to cover the whole of the amount that may stand to his credit in the fund at any time.(3)Every nomination shall be in such one of the forms set forth in the Appendix - XV as is appropriate in the circumstances.(4)A subscriber may at any time, cancel a nomination by sending a notice in writing to the Secretary of the Institution provided that the subscriber shall, alongwith such notice send a fresh nomination made in accordance with the provisions of this rule.(5)Every nomination made and every notice of cancellation given by a subscriber shall, to the extent that it is valid take effect, on the date on which it is received by the Secretary of the Institution.
