Section 62(5) in The Coal Mines Provident Fund Scheme
(5)A nomination made under sub-paragraph (1) [or the appointment of a guardian made under sub-paragraph (4A)] [Inserted vide G.S.R. 1061 dated 15.6.63.] may at any time be modified by a member, or if he is a minor by his guardian, after giving a written notice of his intention of doing so [in Form 'M' Revised; 'M' [or in Form 'MM'] [Substituted vide G.S.R. 97 dated 13.2.88.] as the case may be] [to be submitted in duplicate] [[ ] Inserted vide G.S.R. 463 dated 24.3.1979.] annexed hereto. If the nominee predeceases the member, the interest of the nominee shall revert to the member who may make a fresh nomination in respect of such interest.
