Section 31(3) in The Orissa Contributory Provident Fund Rules, 1938

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State of Odisha - Subsection

Section 31(3) in The Orissa Contributory Provident Fund Rules, 1938

(3)The Accounts Officer shall, if required by a subscriber, once, but not more than once, in a year, inform the subscriber of the total amount standing to his credit in the Fund at the end of the last month for which his account has been written up.First Schedule[See Rule 5 (3)]Forms of NominationI. When the subscriber has a family and wishes to nominate one member thereofI hereby nominate the person mentioned below, who is a member of my family as defined in Rule 2 of the Contributory Provident Fund Rules (Orissa), to receive the amount that may stand to my credit in the Fund, in the event of my death before that amount has become payable, or having become payable, has not been paid-

Name and address of nominee	Relationship with subscriber	Age	Contingencies on the happening of which thenomination shall become invalid	Name, address and relationship of the person, ifany, to whom the right of nominee shall pass in the event of hispredeceasing the subscribe

Dated this...........................day of................20....at........Signature of subscriber............Two witnesses to signature

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State of Odisha - Subsection

Section 31(3) in The Orissa Contributory Provident Fund Rules, 1938