Section 21 in The U.P. Basic School Teachers (Savings-Cum-Insurance) Rules, 1976
21. Discontinuance or amendments of Scheme. -
The State Government may, by notification, discontinue the Scheme or amend the rules, subject to three months' notice being given to the Member, Employer and the Corporation. The discontinuance or the amendment shall be effective from the following Annual Renewal Date.AppendixForm Of Nomination For Savings-Cum-Insurance SchemeDistrict :..........Serial No. :...........I hereby, nominate the person/persons mentioned below who is/are member/members of my family and confer on him/her/them the right to receive benefits that may be payable in the event of my death while in service :
