Section 20 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
20. Nomination.
- (i) A Subscriber shall [at the time of] [Substituted by Notification dated 11-11-1961 (14-12-1961)] joining the Fund, send to the Administrators a nomination conferring on one or more persons the right to receive the amount that may stand to his or her credit in the Fund, in the event of his or her death before that amount has become payable, or before the amount having become payable has been paid, 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 or her family.(ii)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 Administrators, 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 a good discharge to the Administrators.(iii)If a Subscriber nominates more than one person under Sub-Regulation (i), he or she shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may stand to his or her credit in the Fund at any time.(iv)Every nomination shall be in such one of the Forms set forth in the First Schedule to these Regulations as is appropriate in the circumstances.(v)A Subscriber may at any time cancel a nomination by sending a notice to the Administrators; provided that the Subscriber shall alongwith such notice send a fresh nomination made in accordance with the provisions of this Regulation.(vi)A Subscriber may provide in a nomination :-(a)[ in respect of any specified nominee that in the event of his or her pre-deceasing the Subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination provided that such other person or persons shall, if the Subscriber has other members of his family, be such other member or members.] [Substituted by Notification dated 11-11-1961 (14-12-1961)](b)that the nomination shall become invalid in the event of the happening of a contingency specified therein provided, that if, at the time of making the nomination the Subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his Subsequently acquiring a family:[Provided further that if at the time of making the nomination the Subscriber has only one member of the family he shall provide in the nomination that the right conferred upon the alternate nominee under clause (a) shall become invalid in the event of his Subsequently acquiring other member in his family.] [Added by Notification dated 11-11-1961 (14-12-1961).](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-Regulation (vi) of this Regulation or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of Sub-Regulation (vi) of this Regulation or the proviso thereto, the Subscriber shall send the Administrators a notice in writing cancelling the nominations together with a fresh nomination made in accordance with the provisions of this Regulation.(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 Administrators; provided that on such date the Subscriber is in the employment of the Corporation.
