Section 6(v) in The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984
(v)In case of no nomination, the lumpsum grant shall be paid to the eligible members in equal shares. The nomination shall be in the Form A appended. This nomination shall be counter-signed by the Tahsildar and pasted in the service extract of the Village Servant. No Village Servant shall be paid his/ her first full month's pay after joining the services unless he/ she filed his/ her nomination.
