Section 9 in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
9. Nomination.
(1)Every subscriber shall nominate in form 'A' one or more persons to whom the amount standing to his credit in the fund shall be payable in the event of his death.(2)Where a subscriber nominates more than one person, 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 amount that may stand to his credit in the fund at any time.(3)A subscriber may at any time cancel nomination made by him by sending a notice in writing to the competent authority provided that the subscriber shall along with such notice send a fresh nomination in accordance with sub- rules (1) and (2).(4)If minors are nominated, the person or persons to whom the fund intended for their benefit is to be paid shall be clearly stated in the nomination.
