Section 33(4) in First Statutes of the Jai Narayan Vyas University Jodhpur
(4)(i)Every employee of the University entitled to the benefits of the Provident Fund shall be required to sign a written declaration in the prescribed form that he has read this Statute and agrees to abide by it, and shall hand in for registration in the University office the names of the persons or person to whom he/she wished the balances at his/her credit to be paid in the event of his/her death.(ii)The subscriber may from time to time, add or change his/her nominee by written application to the Registrar.(iii)A register of such nominees shall be kept in the University office:Provided that, if at the time of making nomination the subscriber has a family, the nomination shall not be in favour of any person other than the members or persons of his/her family.(iv)If a subscriber nominates more than one person under Statute 33(4) he/she shall specify in the nomination the amount of share payable to each of the nominees in such manner as to cover the whole of the amount in the event any time.(v)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 Registrar.(vi)That the nomination shall become invalid in the event of the happening of a contingency specified therein:(i)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;(ii)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 of his family.
