Section 8(1) in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
(1)Every member of the Fund shall furnish a declaration in Form No. 4 specifying his nominee or nominees. He may change his nominee or nominees by an application through Advocates' Clerks Association in which he is a member. The Fund becomes payable only to the last nominated person and the receipt by such nominee or nominees shall be complete discharge of all liabilities in respect of the Fund.
