Section 19 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
19.
Every member shall sign a declaration in Form 4 specifying his nominee or nominees in the case of his death. A member shall be at liberty to change of his nominee or nominees in which case, the fund becomes payable only to the last of the nominees and a receipt by such nominee or nominees shall be a complete discharge of all liabilities in respect of the Fund.
