Section 8(6) in The M.P. General Provident Fund Rules, 1955
(6)Immediately on the death of a nominee in respect of whom no special provision has been made in the nomination under Clause (a) of sub-rule (5) or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of Clause (b) of sub-rule (5) or the proviso thereto, the subscriber shall send to the [Head of Office] [Substituted by Notification No. F.B. 9-3/87/R-II/IV, dated 2-7-1987.] a notice in writing cancellation the nomination, together with a fresh nomination made in accordance with the provisions of this rule.
