Section 6(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(1)A subscriber shall, at the time of subscribing the Fund, send to the Secretary 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 a subscriber who has a family at the time of making the nomination, shall make such nomination only in favour of a member or members of his family:Provided further that, where the amount lying to the credit of a subscriber in any other provident fund has been transferred to the Fund, the nomination made by him in respect of such provident fund shall be deemed to be a fresh nomination duly made under this rule until he or she makes a nomination in accordance with this rule.
