Section 8(1) in The General Provident Fund (Orissa) Rules, 1938
(1)A subscriber shall, at the time of joining the Fund, send to the Accounts Officer at nomination conferring on one or more persons the right to receive the amount that may stand to his credit in the Fund, in the event of his death before that amount has become payable, or having become payable, has riot been paid :]Provided that a subscriber who has a family at the time of making the nomination shall make such nomination only in favour of member or members of his family :Provided further that where a subscriber is a minor, he shall be required to make nomination only on his attaining the age of majority :Provided further that the nomination made by the subscriber in respect of any other Provident Fund to which he was subscribing before joining the Fund shall, if the amount to his credit in such other Fund has been transferred to his credit in the Fund, be deemed to be a nomination in accordance with this rule until he makes a nomination in accordance with this rule.
