Section 8(7) in The General Provident Fund (Orissa) Rules, 1938
(7)Every nomination made, and every notice of cancellation given by a subscriber shall, to the extent it is valid, take effect on the date on which it is received by the Accounts Officer.Note - In this rule unless the context otherwise requires the expression "person" or "persons" shall include a company or association or body of individuals, whether incorporated or not and shall also include a Fund or Trust such as the Chief Minister's Relief Fund or any charitable or other Trust or Fund, in which case, the nomination conferring the right to receive the amount may be made in favour of the Secretary or any other executive authorised to receive payment on behalf of such Fund or Trust.Subscribers' Accounts
