Section 12(1) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
(1)Any person to whom any pension mentioned in section 11 is payable (hereinafter referred to as "the pensioner"), may nominate any other person (hereinafter referred to as the "nominee") in such manner as may be prescribed, to receive after the death of the pensioner, all moneys payable to the pensioner on account of such pension, at, before or after the date of such nomination and which remains unpaid immediately before the death of the pensioner.
