Section 5 in The Jammu and Kashmir Provident Funds Act, 1998
5. Rights of nominees.
- Subject to the provisions of this Act, but otherwise notwithstanding anything contained in any law for the time being in force or any disposition, whether testamentary' or otherwise, by a subscriber to, or depositor in a Government Provident Fund of the sum standing to his credit in the Fund, or of any part thereof, any nomination, duly made in accordance with the rules of the fund, which purports to confer upon any person the right to receive the whole or any part of such sum on the death of the subscriber or depositor, shall be deemed to confer such right absolutely until such nomination is varied by another nomination made in like manner or is expressly cancelled by the subscriber or depositor by notice given in such manner and to such authority as is prescribed by those rules.(2)Notwithstanding anything contained in the Succession Certificate Act, 1977, any such person shall, on the death of the subscriber or depositor, be entitled to the grant of a certificate under that Act, entitling him to receive payment of such sum or part, and such certificate shall not be deemed to be invalidated or superseded by any grant to any other person or probate or letter of administration to the estate of the deceased.
