Telecom Regulatory Authority Of India - Subsection
Section 14(5) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(5)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 (4) or on the occurrence of am event by reason of which the nomination becomes invalid in pursuance of clause (b) of sub rule (4) or the proviso thereto, the subscriber shall send to the Secretary a notice in writing canceling the nomination, together with a fresh nomination made in accordance with the provisions of this rule.
