Section 14(3) in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
(3)An employee may provide in a nomination :-(a)in respect of any specified nominee, that in the event his predeceasing the employee, the right conferred upon that nominee shall pass to such other persons as may be specified in the nomination; provided that if at time of making the nomination the employee has a family consisting of more than one member, the person so specified shall not be a person other than a member of his family;(b)that the nomination shall become invalid in the event of the happening of the contingency specified therein.
