Section 62(4A) in The Coal Mines Provident Fund Scheme
(4A)[ Where the nomination is wholly or partly in favour of a minor, the member shall for the proposes of the said Scheme appoint a major member of his family, as defined in clause (h) of paragraph 2, to be the guardian of the minor nominee(s) in the event of the member predeceasing the nominee and the guardian so appointed.Provided that where there is no major person in the family, the member may at his discretion appoint any other person to be a guardian of the minor nominee(s).] [Sub-para (4A) added vide G.S.R. 1061 dated 15.6.1963.]
