Section 48(4) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(4)The nomination made by an employee who has no family at the time of making it, or the nomination made by an employee under second proviso to clause (i)of sub-regulation (3) where he has only one member in his family, shall become invalid in the event of the Commission's employee subsequently acquiring a family, or an additional member in the family, as the case may be.
