Section 16 in The M.P. Madhyamik Shiksha Niyam, 1966
16. Nominations.
(1)Each subscriber must file in the office of the Board a declaration in such form as may be prescribed by the Executive Committee showing how he wishes the amount of his accumulation in the fund to be disposed in the event of his death or becoming insane :Provided that if the subscriber has got dependents he shall not be permitted to nominate any outsider :Provided further that where a subscriber has no dependent at the time of the nomination but subsequently comes to have one or more dependents he shall, as soon as may be, change the nomination in favour of such dependent or dependents.(2)The subscriber may, from time to time, change his nominees by a written application, duly witnessed, to the Secretary. A register of such nominees shall be kept in the office of the Board under the personal custody of the Secretary.
