Section 17 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
17. Nomination
(1)Each subscriber shall, soon after he joins the Provident Fund, be called upon by the Secretary to furnish a declaration in form P.F. 3 in favour of one or more members of his family, in such proportions as he may like showing the amount of share payable to each of the nominee and the mode of distribution desired by him to cover the whole of the amount of his Provident Fund that any stand at his credit in the event of his death.(2)A subscriber who has no family may nominate any other person or persons instead, provided that such a nomination shall be deemed to have been duly made in accordance with these rules only for as long as the subscriber has no family.(3)If a subscriber at any time acquires a family or re marries, any declaration already made under sub-rule (1) or (2) above as the case may be, shall, forthwith become null and void and unless a revised declaration is received by the Board the amount of his accumulations shall be dealt with under the provisions of rule 18 as the case may be.(4)A subscriber may at any time cancel or replace a nomination by sending a notice to Secretary provided that he shall along with such notice send a fresh nomination permitted under this rule.(5)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 Secretary, provided that on such date the subscriber is in the employment of the Board.(6)All such nominations when received shall be carefully recorded and kept in the safe custody of the Secretary of the Board.(7)The Secretary of the Board shall endeavour to secure the nominations of the subscriber required under this rule by the issue of constant reminders.If after the issue of six reminders no such nominations are received it will be held that the subscriber does not want to make any nomination.
