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State of Uttar Pradesh - Section

Section 16 in The U.P. Basic School Teachers (Savings-Cum-Insurance) Rules, 1976

16. Appointment of beneficiary. -

Every Member shall appoint one or more of his spouses, child or dependant and, in their absence, his legal representative to be his beneficiary or beneficiaries in the forms given in the Appendix. In the event of death of the Member, the benefits admissible to him shall be paid to such beneficiary or beneficiaries.