(1)The Appointing Authority and the Chairman shall as soon as may be, after a subscriber joins the fund, require him to make a nomination conferring the right to receive the amount that may stand to his credit in the fund in the event of his death, where the amount has become payable but before payment has been made.(2)A subscriber who, at the time of joining the Provident Fund, has a family shall send to the Appointing Authority and to the Chairman a nomination in Forms XXVII and XXVIII in favour of one or more members of his family.(3)A subscriber, who has no family shall similarly nominate a person or persons in Forms XXIX and XXX :Provided that a nomination made under this sub-rule shall be deemed to have been duly made in accordance with these rules only for so long as the subscriber has no family.(4)If a subscriber at any time acquire a family, he shall send to the Appointing Authority and to the Chairman a nomination as provided in sub-rule (2) and if he has under sub-rule (3) nominated any person other than a member of his family, he shall formally cancel the previous nomination.(5)A subscriber may in his nomination distribute the amount that may stand to his credit in the Provident Fund amongst his nominees, at his own discretion.(6)A nomination may be cancelled by a subscriber provided that it is replaced at the same time by any other nomination which is permitted to be made under this rule.(7)A nomination shall take effect to the extent it is valid on the date on which it is received by the Appointing Authority' and Chairman.(8)On the death of a nominee, a subscriber shall make a fresh nomination.(9)Nothing in this rule shall be deemed to invalidate or to require the replacement by a nomination thereunder of nomination made before these rules or bye-laws then in force.
