Section 14(4) in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
(4)The nomination made by an employee who has no family at the time of making it, or a provision made in the nomination made under sub-regulation (3) by an employee whose family consists, at the date of making the nomination of only one member, shall become invalid in the event of the employee subsequently acquiring a family or an additional member in the family as the case may be.
