(1)A subscriber shall as soon as may be after joining the fund send to the Executive Officer a nomination conferring on 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 that amount has become payable or having become payable, has not been paid :Provided that if at the time of making the nomination, the 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 or share payable to each of the nominees 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 Forms P.F. 1 (A) to 1 (D) appended to these rules as is appropriate in the circumstances.(4)A subscriber may at any time cancel a nomination by sending a notice in writing to the Executive Officer:Provided that the subscriber shall alongwith such notice, send a fresh nomination made in accordance with the provisions of Sub-rules (1) to (3).(5)Without prejudice to the provisions of Sub-rule (4), as subscriber shall along with every nomination made by him under this rule send to the Executive Officer contingent notice of cancellation which shall be in such one of the Forms P.F. 2 (A) and P.F.2 (B) appended to these rules as is appropriate in the circumstances.(6)Immediately on the occurrence of any event by reason of which the contingent notice of cancellation referred to in Sub-rule (5) becomes operative and the nomination to which that notice relates consequently stands cancelled, the subscriber shall send to the Executive Officer, a fresh nomination made in accordance with the provision of Sub-rules (1) to (3).(7)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 accepted by the Executive Officer.(8)Nothing in Sub-rules (1) to (3) shall be deemed to invalidate or to require the replacement by a nomination thereunder of a nomination duly made before and subsisting before these rules have come into force :Provided that in respect of every such nomination, the subscriber shall as soon as may be after these rules have come into force, send to the Executive Officer a contingent notice of cancellation in such one of the Forms P.F. 2 (A) and P.F. 2 (B) appended to the rules as is appropriate in the circumstances.(9)When a nomination purports to leave any amount otherwise than to a member or members of the subscriber's family, the Executive Officer shall call upon the subscriber to state whether he has family and if it is found that he has one the nomination shall not be accepted. A nomination becomes operative only on its being accepted by the Executive Officer.(10)The Executive Officer shall attach to the statement of account referred to in Rule 30 on enquiry whether the subscriber-(a)desires to make any alteration in any nomination made under Sub-rule (1), and(b)has acquired a family in cases where the subscriber has made no nomination in favour of a member or members of his family.(11)The provisions of this rule shall apply mutatis mutandis to women subscribers also.(12)The Executive Officer shall cause to keep a register of subscriber to the fund and their nominees in Form P.F. 9 appended to these rules.Subscribers Accounts and Realisation of Subscription
