.-The Central Government may, by notification in the Official Gazette, make rules to provide for all or any of the following matters, namely:-(a)the manner and form in which any nomination may be made under section 12-A and the manner and form in which such nomination may be cancelled or varied by another nomination;(b)the manner in which provision may be made, for the purposes of the second proviso to section 12-A, in any such nomination for conferring on some person other than the nominee the right to receive moneys payable to the nominee if such nominee predeceases the pensioner.
