Section 20(vii) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(vii)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-Regulation (vi) of this Regulation or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of Sub-Regulation (vi) of this Regulation or the proviso thereto, the Subscriber shall send the Administrators a notice in writing cancelling the nominations together with a fresh nomination made in accordance with the provisions of this Regulation.
