Section 15(6) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(6)Every member shall, at the time of admission to the membership of the Fund make a nomination confering on one or more [nominees] [The word 'dependents' substituted by Act No. 4 of 2003.] the right to receive the amount which may be due to him from the fund in the event of his death before the amount has been paid to him.
