Section 16(6) in The Punjab Advocates Welfare Fund Act, 2002
(6)Every member shall, at the time of admission to the membership of the Fund, make a nomination conferring on one or more dependents, the right to receive the amount which may be due to him from the Fund in the event of his death before the amount has been paid to him. If a member nominates more than one nominee, he shall specify in the nomination the share payable to each of the nominees :Provided that a member may at any time cancel a nomination by sending a notice in writing to the Trustee Committee alongwith a fresh nomination.
