Section 5 in The General Provident Fund (U.P.) Rules, 1985
5. Nomination.
(1)A subscriber shall at the time of joining the Fund submit to the head of Department/Head of Office a nomination conferring on one or more persons the right to receive the amount that may stand to his credit in the Fund in the event of his death, before that amount has become payable, or having become payable, has not been paid :Provided that a subscriber who has a family at the time of making the nomination shall make such nomination only in favour of a member or members of his family :Provided further that the nomination made by the subscriber in respect of any other provident fund to which he was subscribing before joining the Fund shall, if the amount to his credit in such other fund has been transferred to his credit in the Fund, be deemed to be a nomination duly made under this rule until he makes a nomination in accordance with this rule.(2)If a subscriber nominates more than one person under sub-rule (1), he shall specify in the nomination the amount or share payable to each of the nominees in such a manner as to cover the whole of the amount that may stand to his credit in the Fund at any time.(3)Every nomination shall be in the form set forth in the First Schedule. The authority to whom the nomination is submitted shall ensure that it is according to the rules and its receipt will be acknowledged by him. In case the nomination is found incomplete or defective, it will be returned to the subscriber for correction and re-submission. When the nomination has been accepted, the required entries in respect thereof will be made at the appropriate place in the G.P.F. pass-book of the subscriber and duly signed by the drawing and disbursing officer. The nomination shall be kept securely with the subscriber's G.P.F. pass-book and when ho is transferred to another department or office, the nomination along with his G.P.F. pass-book shall be transferred to the drawing and disbursing officer concerned after making an entry to this effect in the pass-book and an acknowledgement for the same shall also be obtained from that officer.(4)A subscriber may, at any time, cancel a nomination by sending a notice in writing to the Head of the Department/Head of Office. The subscriber shall, alongwith such notice or separately, send a fresh nomination made in accordance with the provisions of this rule.(5)A subscriber may provide in a nomination as follows :(a)In the event of any specified nominee predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination, provided that such other person or persons shall, if the subscriber has other members of his family, be such other member or members and where the subscriber confers such a right on more than one person under this clause, he shall specify the amount or share payable to each of such persons in such a manner as to cover the whole of the amount payable to the nominee.(b)The nomination shall become invalid in the event of the happening of a contingency specified therein :Provided that if at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring a family :Provided further that if at the time of making the nomination the subscriber has only one member of the family, he shall provide in the nomination that the right conferred upon the alternate nominee under clause (a) shall become invalid in the event of his subsequently acquiring other member or members in his family.(6)Immediately on the death of a nominee in respect of whom no special provision has been made in the nomination under clause (a) of sub-rule (5) or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of sub-rule (5) or the provision thereto, the subscriber shall send to the Head of Department/Head of Office a notice in writing cancelling the nomination, together with a fresh nomination made in accordance with the provisions of this rule.(7)Every nomination made, and every notice of cancellation given, by a subscriber shall, to the extent that it is valid, take effect on the date on which it is received by the Head of Department/Head of Office.Note. - In this rule, unless that context otherwise requires, the term "person" or "persons" shall include a company or association or body of individuals, whether incorporated or not.
