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State of Rajasthan - Act

Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

RAJASTHAN
India

Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

Rule RAJASTHAN-STATE-WAREHOUSING-CORPORATION-EMPLOYEES-PROVIDENT-FUND-REGULATION-1962 of 1962

  • Published on 15 July 1994
  • Commenced on 15 July 1994
  • [This is the version of this document from 15 July 1994.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962In exercise of the powers conferred by Section 42 of the Warehousing Corporations Act, 1962 the Rajasthan State Warehousing Corporation with the previous sanction of the State Government hereby makes the following Regulations.

Chapter I

1. Short Title and Commencement.

- (i) These regulations may be called 'The Rajasthan State Warehousing Corporation Employees Provident Fund Regulations, 1962'.
(ii)These regulations shall come into force from 1st April, 1963.

2. Constitution of the Fund.

- A fund shall be created called The Rajasthan State Warehousing Corporation Employees Provident Fund.

3. Definition.

- In these Regulations unless the context otherwise requires:-
(a)'Act' means the Warehousing Corporations Act, 1962 (No. 58 of 1962).
(b)'Board of Directors' means the Board of Directors constituted under Section 20 of the Warehousing Corporations Act, 1962.
(c)'Committee" means the Committee appointed for administration of the Fund.
(d)'Continues Service' means uninterrupted service and includes periods of leave on average pay, and of service preceding and following the period of extra-ordinary leave, but not the period of extra-ordinary leave.
(e)'Corporation' means the Rajasthan State Warehousing Corporation established under Section 18 of the Act.
(f)'Director' means any Director of the Corporation nominated under Section 20 of the Warehousing Corporation Act, 1962.
(g)'Employee' means a person in the whole time service of the Corporation but does not include a person on deputation or employed on daily wages.
(h)'Family' means:-
(i)In the case of a male subscriber, the wife, children, whether married or unmarried, and dependent parents of the subscriber, and the widow and children of deceased son of the subscriber provided that if a subscriber proves that his wife has ceased under the personal law governing him or the customary law of the community to which the spouses belong, to be entitled to maintenance, she shall no longer be deemed to be a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently intimates by express notice in writing to the Committee that she shall continue to be so regarded; and
(ii)In the case of a female subscriber, the husband and children of the subscriber, the dependent parents of the subscriber or of the husband, and the widow and children of a deceased son of the subscriber:
Provided that if a subscriber by notice in writing to the Committee expresses her desire to exclude her husband from the family, the husband and his dependent parents shall no longer be deemed to a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently cancels in writing any such notice.Explanation. - In either of the above two cases, if the child of a subscriber has been adopted by another person and if, under the personal law of the adopter, adoption is legally recognised, such a child shall be considered as excluded from the family of the subscriber.
(i)'Fund' means the Rajasthan State Warehousing Corporation Employee's Provident Fund.
(j)'Managing Director' means the Managing Director of the Corporation.
(k)'Pay' includes substantive pay, personal pay and acting allowance, dearness pay, but does not include dearness allowance, local allowance, house allowance, transfer allowance, travelling allowance, halting allowance or any other allowance and in the case of a reemployed person his pension.
(l)'Secretary' means Secretary of the Corporation.
(m)Year' means the financial year of the Corporation.

Chapter II

4. Administration of Fund, Account and Audit.

- (i) The Fund shall be held by the Corporation and shall be administered by a Committee comprising of (1) the Managing Director, (2) one Director nominated by the Board of Directors and (3) the Secretary, together with two representatives of the employees to be nominated by the Managing Director.
(ii)All moneys belonging to the fund shall be deposited in the State Bank of India or in any other Scheduled Bank or Co-operative Bank or invested in the securities of the Central or State Government, as may be decided by the Committee in the name of 'The Rajasthan State Warehousing Corporation Employee's Provident Fund' to be operated upon by not less than 2 members as ma be nominated by the Committee.
(iii)[ The accounts of the fund shall be audited every year by a Chartered Accountant appointed by the Corporation for the purpose.] [Substituted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.]
(iv)[ The accounts of the fund shall be maintained by the Accounts Section but all proposals shall be routed through the Secretary of the Corporation.] [Inserted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.]

5. Meeting of the Committee.

- In every meeting of the Committee, the Managing Director or in his absence, the Director in the absence of both, the Secretary shall preside. The presence of at least three members shall be necessary to form a quorum for the transaction of business. Each member shall have one vote and in case of equality of votes, the presiding officer shall have casting vote.

6. Statement of Accounts.

- The accounts of the Fund shall be made up yearly as on the 31st March and an audited statement of the accounts will be submitted to a meeting of the Committee to be held not later than 31st August every year and a copy of such statement shall be made available to the subscribers as soon as may be after such meeting.

Chapter III

7. Subscriber to Fund.

- (i) Every employee of the Corporation shall subscribe to the Fund:-
(a)In case of an employee who has completed the period of his probation and one year's continuous service at the time of commencement of these regulations from the date of such commencement;
(b)In any other case, from the beginning of the month following that in which he completes one year's continuous service or from the beginning of the month following that in which he completes his period of probation, whichever is later:
Provided that nothing in this sub-regulation (i) and any other person in receipt of other than casual remuneration from the Corporation may subscribe to the Fund if so permitted by the committee.

8. [ Rate of Subscription. [Substituted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.]

- The subscriber shall subscribe monthly to the fund at such rate of his pay not less than 10% as may be fixed by him from time to time. Such subscription shall be deducted by the Corporation from the pay payable to the subscriber every month in amounts calculated to the nearest rupee. The Corporation's contribution will remain fixed as provided by Regulation 10.Within the above limits, the subscriber an change the rate of subscription with effect from 1st April of each year.The rate once fixed shall remain unaltered throughout the year.]

9. Subscription of subscriber on Leave.

- The subscription of the subscriber absent or on leave shall, during the period of such absence, be assessed on his leave pay but any such subscriber shall be at liberty to subscribe on the full amount of pay provided notice in writing of his desire to do so is given by him not less than 14 days in advance of the first payment of his leave salary to the officer responsible for paying him.

10. Corporation's contribution.

- Save as otherwise provided the Corporation shall contribute to the fund every month 8 ½% of the pay of each subscriber as employer's contribution to the fund provided that no such contribution shall be made by the Corporation in respect of a subscriber who has been permitted to subscribe under sub-regulation (ii) of Regulation 7.

11. Subscriber's Account.

- An account shall be opened in the name of each subscriber in which shall be credited:
(i)The subscriber's subscription;
(ii)Contributions made by Corporation to his or her account;
(iii)Interest on subscription; and
(iv)Interest on Contributions.

12. Interest.

- The Corporation shall on the 31st day of march every year or as soon thereafter as is possible (i) determine and notify with the approval of the Board of Directors the rate at which interest shall be allowed during the year on all deposits standing to the credit of every subscriber of the Fund; (ii) prepare an account of the total interest accrued and received on the investment of the Fund during the year; and (iii) credit the amount of interest due to every subscriber based on the balance monthly products of each subscriber's account during the preceding year.

Chapter IV

13. Prohibition against Withdrawals and Assignments.

- Except as hereinafter provided, no subscriber shall be entitled to draw money from the fund either of principal or interest or transfer or assign whether by way of security or otherwise howsoever his or her interest or any part thereof in the Fund and no such transfer or assignment shall be valid and the Committee shall not recognise or be bound by notice to him or any of them of any such transfer or assignment.

14. Borrowing from the Fund and Recoveries.

(1)At the discretion of the Committee a temporary advance, not exceeding in any case the subscriber's own subscription and interest thereon, may be granted to a subscriber on application, out of the amount standing to his credit in the Fund, subject to the following conditions:-
(a)No advance shall be granted unless the Committee is satisfied that the applicant's pecuniary circumstances justify it and an undertaking is given that it will be expended on the following object or objects and not otherwise:
(i)to pay expenses incurred in connection with the prolonged illness of the subscriber or any person of his family or in special circumstances of any other person dependent upon him,
(ii)to pay obligatory expenses in a scale appropriate to the subscriber's status in connection with marriage, funeral or any ceremony relating to any person referred to in clause (i),
(iii)to meet any other expense or liability which in the opinion of the Committee is extraordinary and beyond the ordinary means of the subscriber.
(b)An advance shall not, except for special reasons to be recorded in writing by the Committee:-
(i)exceed 3 month's pay or half the amount of the subscriber's own subscriptions to the Fund and interest thereon, whichever is less, or
(ii)be granted until at least 12 months after the final repayment of all previous advances together with interest thereon unless the amount already advanced does not exceed two-thirds of the amount admissible under sub-clause (i).
(2)[(a) An advance shall be recovered from the subscriber in such number of equal monthly installments as the committee may direct but such number shall not be less than 12 and more than 60, unless the subscriber otherwise elects. A subscriber may at his option repay more than one installment in one month. Each installment shall be a number of whole rupees the amount of advance being raised or reduced, if necessary, to admit the fixation of such installments.] [Substituted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.]
(b)Recoveries shall commence when the subscriber draws his pay for the full month for the first time after the advance is made. Recovery shall not be made, except with the subscriber's consent while he is on leave other than ordinary leave on full average pay, or in receipt of subsistence grant.
(c)Recoveries made under this regulation shall be credited as they are made to the subscriber's account in the fund.
(i)[ After the principal of the advance has been fully repaid, interest shall be recovered at a rate determined by the Committee which shall be 1% higher than the rate of interest declared for the last year.] [Substituted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.]
(ii)[ Whole of the interest shall ordinarily be recovered in the month after complete repayment of the principal but if the period of repayment of advance exceeds 20 months, interest may, if the subscriber so desire be recovered in twelve equal installments.] [Substituted by Notification No. RSWC/ADM/RSWC/(EPF) Regulations, 1962/F. 42 (III) 97-98/22593, dated 16-12-2002, Published in Rajasthan Gazette, Part VII, dated 19-12-2002, page 293.]
(d)If more than one advance has been granted to a subscriber, each advance shall be treated separately for the purpose of recovery.

15. Advances for payment of Premia for Insurance Policies, etc.

- Advances may be made to a subscriber from the Fund lying on account of his subscriptions and interest thereon with the approval of the Committee for the following purposes:-
(a)Subscriptions to a family pension fund, if any, maintained by the Corporation for its employees.
(b)Payment towards premium of Policy of insurance on the life of the subscriber or of his wife, Provided that the subscriber shall himself assign or procure the assignment in appropriate form of the policy of Insurance in favour of the Committee as security for the payment of any sum which may become payable to the Fund and shall deliver the policy of the Committee:
Provided further that the notice of assignment of the policy shall be given by the subscriber to the Life Insurance Corporation or other Insurer and the premia receipts granted are produced for Inspection from time to time:Provided further that the number of policies in respect of which the facility referred to above is allowed shall not exceed three at a time.

16. Reassignment of the policy.

- (i) When the subscriber
(a)quits the service, or
(b)has proceeded on leave preparatory to retirement and applies to the Committee for reassignment and return of the policy, or
(c)while on leave, has been permitted to retire or declared by competent medical authority to be unfit for further service and applies to the Committee for reassignment and return of the policy, or
(d)pays or repays to the Fund the whole or any amount withheld or withdrawn from the fund with interest thereon, the Committee shall reassign the policy in an appropriate form to the subscriber or to the subscriber and the joint assured as the case may be and made it over to the subscriber with a signed notice of the reassignment addressed to the Insurance Company.
(ii)When the subscriber dies before quitting the service, the Committee shall reassign the policy in an appropriate form to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the reassignment addressed to the Insurance Company:
Provided that the policy is assigned in favour of the Corporation and deposited within 6 months with the Committee and the premia receipts granted by the Insurance Company are produced for Inspection from time to time:Provided further that the number of policies in respect of which the facility referred to above is allowed will not exceed 4 at a time and the premia shall not be payable otherwise then annually.Note. - The amount withdrawn shall be paid in whole rupees rounded to the nearest rupee (50 NP. counting as the next higher rupee)".

17. Maturing of Policy.

- If a policy assigned to the Corporation matures before the subscriber quits the service or if a policy on the joint lives of a subscriber and his wife or her husband as the case may be, assigned to the Corporation, falls due for payment by reason of the wife's or the husband's death, the Committee shall realise the amount payable under the policy and shall appropriate from the amount so realised the whole of the amount with held or withdrawn from the Fund in respect of the policy with interest thereon to the account of the subscriber in the Fund and shall hand over the balance, if any, to the subscriber or to the subscriber's and joint assured or to the person legally entitled thereto. In the event of the amount assured together with the amount of any accrued bonuses realised by the Committee is less then the whole of the amount with held or withdrawn with interest, the Committee shall place the amount so realised to the credit of the subscriber in the Fund.

18. Advance Utilized for different purposes.

- Notwithstanding anything contained in these Regulations, if the Committee is satisfied that the money drawn as an advance from the Fund under Regulations 14 and 15 has been utilised for a purpose other that for which sanction was given to the drawal, withholding or withdrawal of the money, the amount in question shall, with interest at the rate provided in Regulation 12 forthwith be repaid or paid, as the case may be, by the subscriber to the Fund, or in default, be ordered to be recovered by reduction in one sum from the emoluments of the subscriber even if he be on leave. If the total amount to be repaid or paid, as the case may be, be more then help the subscriber's emoluments, recoveries shall be made in monthly installments or moieties of his emoluments till the entire amount recoverable be repaid or paid, as the case may be, by him.Note. - The term "emoluments" as used in this Regulation does not include subsistence grant.

19. Interest to Cease on Termination of Service or Death of Subscriber.

- Interest on all sums standing in the books of the Fund to the credit of a subscriber shall cease on the day on which he leaves the service of the Corporation or on the day of his death, whichever is earlier.

20. [ Payment of Amount Standing to the Credit of Subscriber. [[Substituted for regulation 20 vide Notification in the Rajasthan Rajpatra No. 47. dated 19-2-1981 for the following: -

'20. Payment of Amount Standing to the Credit of Subscriber.-The sum standing to the credit of a subscriber shall become payable on the termination of his service or on his death, provided that there may, if the Executive Committee of the Corporation so directs be deducted therefrom and paid to the Corporation:-
(a)Any amount due under a liability incurred by the subscriber to the Corporation upto the total amount contributed by the Corporation to his account including the interest credited in respect thereof; or
(b)Where the subscriber has been dismissed from his employment on account of misconduct or gross negligence or voluntarily leave his employment otherwise than on account of ill health or other unavoidable causes before the expiration of the term of service, or within five years of the commencement of his permanent service, as the case may be. the whole or any part of the amount of the employer's contributions together with interest credited in respect thereof.
Explanation.-The account shall be closed on the day the event takes place.]]- The sum standing to the credit of a subscriber shall become payable on the termination of his service or on his death, (subject to the following deductions) therefrom and paid to the Corporation.]

Chapter V

21. Nominations.

- (i) Every subscriber shall, as soon as may be after joining in the Funds and to the Head Office of the Corporation a nomination conferring i the event of his death, on one or more persons the right to receive the amount that may stand to his credit in the Fund: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 member or members of his family.
(ii)If a subscriber nominates more than one person under sub-rule (i) he shall specify in the nomination the amount of 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.
(iii)If the person thus nominated is at the time of his nomination a minor or under legal disability to give a valid receipt or discharge to the Committee, the subscriber, shall at the time of such nomination as aforesaid, appoint another person of full age who is capable of giving a valid receipt or discharge and to whom the amount standing to the credit of the subscriber is to be paid for and on behalf of the person so nominated as aforesaid so long as he shall be a minor or be under legal disability and the receipt of the said person of full age shall during the minority or the legal disability of the person so nominated as aforesaid be good discharge to the Committee.
(iv)Every nomination shall be made in such one of the Forms annexed to these Regulations as is appropriate in the circumstances.
(v)A subscriber may at any time cancel a nomination by sending a notice in writing to the Head Office of the Corporation:
Provided that the subscriber shall alongwith such notice send a fresh nomination made in accordance with the provisions of this rule.
(vi)A subscriber may provide in a nomination:-
(a)in respect of any special nominee that in the event of his predeceasing 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 or not happening of a contingency specified therein:
Provided that if at the time of making the nomination the subscriber has no family, the nomination shall become invalid in the event of his subsequently acquiring a family.
(vii)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 (v) or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of sub-rule (v) or the proviso thereto the subscriber shall send to the Head Office of the Corporation a notice in writing cancelling the nomination together with a fresh nomination made in accordance with the provision of this rule.
(viii)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 Head Office of the Corporation.

22. Payment on Death of a Subscriber.

- On the death of the subscriber:-
(1)When the subscriber leaves, behind a family:-
(a)If a nomination made by the subscriber in accordance with these regulations in favour of a member or members of his family subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates shall become payable to the nominee or nominees in the proportion specified in the nomination.
(b)If no such nomination subsists or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall become payable to the members of his family in equal shares:
Provided that no shares shall be payable to:-
(i)Sons who have attained legal maturity;
(ii)Sons of a deceased son who have attained legal maturity;
(iii)Married daughters whose husbands are alive;
(iv)Married daughters of a deceased son whose husbands are alive.
if there is any member of the family other than those specified in clauses (i), (ii), (iii) and (iv):Provided further that widow or widows, and a child or children of a deceased son, shall receive between them in equal parts only the share which that son would have received if he had survived the member and had not attained the age of legal maturity at the time of the member's death.Explanation. - For the purpose of this paragraph a member's posthumous child, if born alive, shall be treated in the same way as a surviving child born before the member's death.
(2)When the subscriber leaves no family, if a nomination made by him in accordance with these regulations in favour of any person subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates shall become payable to his nominee or nominees in the proportion specified in the nomination.
(3)In the case to which the provisions of clauses (i) and (ii) do not apply that amount shall be payable to the persons legally entitled to it.

23. Agreement to be executed by Subscriber.

- Every employee on becoming a subscriber to the Fund shall execute an agreement in the following form:-"I hereby declare that I have read and understood the Regulations of the Rajasthan State Warehousing Corporation Employee's Provident Fund and I hereby undertake to subscribe to the said Fund and I hereby agree to be bound by the said Regulation."
  Signature in full..........
Witness................ Date............................

24. Winding up of the Fund.

- The Fund may be would up if the Corporation is placed in liquidation under the orders of the State Government. In that case the accumulated amount in the Fund shall be distributed amongst the subscribers in accordance with the amounts payable in their account.

25.

For matters not provided for in these Regulations, the Committee may exercise such powers as may be necessary for the administration of the Fund.

26. Expenses of the Fund.

- All expenses relating to the administration of the fund including the pay and allowances of the staff appointed for the purpose of administering the fund shall be borne by the Corporation and shall not be charged to the fund.CertificateNo one would get adversely affected due to retrospective publication of these regulations.

I

Forms of Assignment(See Regulation 15)FormI ............. of......... hereby assign unto the Committee for the administration of the Rajasthan State Warehousing Corporation Employees' Provident Fund, the within Policy of Insurance as security for payment of all sums which under Regulation 15 of the Rajasthan State Warehousing Corporation Employees' Provident Fund Regulations I may hereafter become liable to pay to that Fund.I hereby certify that no prior assignment of the within policy exists.Dated this.........day of......... 19.....at......Signature of subscriber.Signature of witness.Note. - The assignment may be executed on the policy itself either in the subscriber's handwriting or in type.

II

(Forms of Reassignment by the Committee of the Rajasthan State Warehousing Corporation Employees' Provident Fund)Form I(See Regulation 16 ii)All sums which have become payable to the Fund by the above named ........ (subscriber) for which the within policy had been assigned under Regulation 86 of the Rajasthan State Warehousing Corporation Employees' Provident Fund Regulations having been paid and all liability for payment by him of any such sums in the future having ceased the Committee of Rajasthan State Warehousing Corporation Employees' Provident Fund do hereby reassign the within policy of assurance to the said Shri............Dated this .......... day of....... 19 ........ Executed by the members of the Committee of the Rajasthan State Warehousing Corporation Employees' Provident Fund in the presence of:-
Signature of Witness........... Signature of Committee
Designation.................... Members
Address .......................  
(One witness who should add his designation and address.)Form II(See Regulation 16 ii)The above named .............. having died on the day of ........... 19.........the Committee of the Rajasthan State Warehousing Corporation Employees' Provident Fund do hereby reassign the within policy of assurance of-
Signature of Witness........... Signature of Committee
Designation.................... Members
Address .......................  
(One witness who should add his designation and address)

III

Form of Nomination-Regulation 20Form I(When the subscriber has a family and wishes to nominate one member thereof)ToThe Committee,Rajasthan State Warehousing CorporationEmployees' Provident Fund, Jaipur.Gentlemen,I hereby nominate the person mentioned below, who is a member of my family as defined in Regulation 3(h) of the Rajasthan State Warehousing Corporation Employees, Provident Fund Regulation to receive the amount that may stand to my credit in the Fund in the event of my death before that amount has become payable or before the amount having become payable has been paid:-
Name and address of nominee Relationship with subscriber Age Contingencies on the happening of which thenomination shall become invalid Name, address and relationship of the person, ifany to whom the right of nominees shall pass in the event of hispreceding the subscriber
         
Dated this........ day of............ 19........Signature of Subscriber
Two Witness to Signature: -
1. Name:-Address:- 2. Name:-Address:-

III

Form of Nomination-Regulation 20Form II(When the subscriber has a family and wishes to nominate more then one member thereof)ToThe Committee,Rajasthan State Warehousing CorporationEmployees' Provident Fund, Jaipur.Gentlemen,I hereby nominate the persons mentioned below, who Eire members of my family as defined in Regulation 3(h) of the Rajasthan State Warehousing Corporation Employees' Provident Fund Regulations to receive the amount that may stand to my credit in the Fund in the event of my death before that amount has become payable or before the amount having become payable has been aid, and direct that the said amount shall be distributed among the said persons in the manner shown below against their names:-
Name and address of nominee Relationship with subscriber Age *Amount or share of accumulation to be paid toeach Contingencies on the happening of which thenomination shall become invalid Name, address and relationship of the person, ifany to whom the right of nominees shall pass in the event of hispreceding the subscriber
           
Dated this........ day of.......... 19 at........Signature of Subscriber
Two Witness to Signature: -
1. Name:-Address:- 2. Name:-Address:-
*Note. - This column should be filled in so as to cover the whole amount that may stand to the credit of the subscriber in the Fund at any time.

III

Form of Nomination-Regulation-20Form III(When the subscriber has no family and wishes to nominate one person)ToThe Committee,Rajasthan State Warehousing CorporationEmployees' Provident Fund, Jaipur.Gentlemen,I, having no family as defined in Regulation 3(h) of the Rajasthan State Warehousing Corporation Employees' Provident Fund Regulations hereby nominate the person mentioned below to receive the amount that may stand to my credit in the Fund, in the event of my death before that amount has become payable, or before the amount having become payable has been paid:-
Name and address of nominee Relationship with subscriber Age *Contingencies on the happening of which thenomination shall become invalid Name, address and relationship of the person, ifany to whom the right of nominees shall pass in the event of hispreceding the subscriber
         
Dated this........ day of ....... 19 at......Signature of Subscriber
1. Signature of Witness:- 2. Signature of Witness:-
  Designation:-   Designation:-
  Address:   Address:
Where a subscriber who has no family makes a nomination, he shall specify in this column that the nomination shall become invalid in the event of his subsequently acquiring a family.

III

Form of Nomination-Regulation-20Form IV(When the subscriber has no family and wishes to nominate more than one person)ToThe Committee,Rajasthan State Warehousing CorporationEmployees' Provident Fund, Jaipur.Gentlemen,I, having no family as defined in Regulation 3(h) of the Rajasthan State Warehousing Corporation Employees' Provident Fund Regulations, hereby nominate the persons mentioned below to receive the amount that may stand to my credit in the Fund in the event of my death before that amount has become payable, or before the amount having become payable has been paid, and direct that the said amount shall be distributed among the said persons in the manner shown below against their names:-
Name and address of nominee Relationship with subscriber Age 1 Amount or share of accumulation to be paid toeach 2 Contingencies on the happening of which thenomination shall become invalid Name, address and relationship of the person, ifany to whom the right of nominees shall pass in the event of hispreceding the subscriber
           
Dated this........ day of....... 19 at.......Signature of SubscriberTwo Witness to Signature:
1. Signature of Witness:- 2. Signature of Witness:-
  Designation:-   Designation:-
  Address:   Address:

1. Note. - This column should be filled in so as to cover the whole amount that may stand to the credit of the subscriber in the Fund at any time.

2. Note. - When a subscriber who has no family makes a nomination he shall specify in this column that the nomination shall become invalid in the event of his subsequently acquiring a family.

III

Form of Nomination-Regulation-20Form V(For use when the person nominated is a minor or under legal disability)ToThe Committee,Rajasthan State Warehousing CorporationEmployees' Provident Fund, Jaipur.Gentlemen,Pursuant to sub-regulation (ii) of Regulation 21 of the Rajasthan State Warehousing Corporation Employees' Provident Fund Regulations, I.......... hereby nominate............. of........ who was born on the ............ day of.......... 19......... (or describe the legal disability to which the nominee suffers) to receive the amount which may stand to may credit in the above fund at the time of my death and if the said nominee shall then be a minor (or shall continue to be under legal disability), I hereby appoint............. of............ to receive the amount on his (or her) behalf........... Dated this........ day of .......... 19............Signature of SubscriberTwo Witnesses to Signature:-

1. Name:-

Address:-

2. Name:-

Address:-