Section 8 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
8. Nomination.
(1)Every member of the Fund shall furnish a declaration in Form No. 4 specifying his nominee or nominees. He may change his nominee or nominees by an application through Advocates' Clerks Association in which he is a member. The Fund becomes payable only to the last nominated person and the receipt by such nominee or nominees shall be complete discharge of all liabilities in respect of the Fund.(2)If a member of the Fund nominates more than one person, he shall specify in the declaration Form, the proportion in which the amount payable shall be distributed among them.(3)In the case of death of a member of the Fund without nomination, the Fund becomes payable to the heirs of the member of the Fund.(4)No member of the Fund shall be entitled to assign or encumber the Fund before it becomes payable.
