Section 21(4) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(4)A member of the Service may provide in a nomination -(a)in respect of any specified nominee that in the event of his predeceasing the member of the Service, the right conferred upon that nominee shall pass to such other person as may be specified in the nomination; provided that if at the time of making the nomination, the member of the Service has a family consisting of more than one member, the person to be specified shall not be a person other than a member of his family; and(b)that the nomination shall become invalid in the event of the happening of a contingency specified therein.
