Section 5 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
5. Nomination.
(1)A subscriber shall, as soon as may be, after joining the Fund send to the Executive Officer 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 where the amount has become payable, before payment has been made :Provided that if, at the time of making the nomination the subscriber has a family, the nomination shall not be in favour of any person or persons other than the members of his family.(2)If a subscriber nominates more than one person under sub-rule (1) he shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may stand to his credit in the Fund at any time.(3)Every nomination shall be in one of the Forms set forth in Schedule I as may be appropriate in the circumstances.(4)A subscriber may at any time cancel a nomination by sending a notice in writing to the Executive Officer :Provided that the subscriber shall, along with notice, send a fresh nomination made in accordance with the provisions of his rule.(5)A subscriber may provide in a nomination :-(a)in respect of any specified nominee that in the event of his predecessing the subscriber, the right conferred upon that nominee shall pass to such other person as may be specified in the nomination;(b)that the nomination shall become invalid in the event of the happening of a contigency specified therein provided that if at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring the family.(6)Immediate 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 Executive Officer a notice in writing cancelling the nomination and shall also send a fresh nomination made in accordance with the provisions of this rule.(7)Every nomination made and every notice of cancellation given by a subscriber shall, to the extent that it is valid, take effect on the date on which it is received by the Executive Officer.
