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State of Bihar - Section

Section 8 in The Bihar General Provident Fund Rules, 1948

8. Nomination.

(1)A subscriber shall, as soon as may be, after joining the Fund send to the Accounts Officer a nomination conferring the right to receive the amount that may stand to his credit in the Fund in the event of his death before, the amount standing to his credit has become payable, or where the amount has become payable, before payment has been made.
(2)A subscriber who, at the time of joining the Fund, has a family shall send to the Accounts Officer a nomination in the form set forth in the First Schedule 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 the form set forth in Second Schedule: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 the subscriber has no family.
(4)If a nomination under any of the preceding sub-rules is in favour of a minor, the subscriber may at the same time nominate a person or persons to whom payment is to be made, on behalf of the minor.
(5)If a subscriber at any time acquires a family he shall send to the Accounts Officer a nomination as provided in sub-rule (2) and it he has under sub-rule (3) nominated any person other than a member of his family he shall formally cancel the previous nomination.
(6)A subscriber may in his nomination distribute the amount that may stand to his credit in the Fund among his nominees at his own discretion.
(7)A nomination may be cancelled by a subscriber and replaced by any nomination which is permitted to be made, under this Rule.
(8)A nomination shall take effect to the extent that it is valid on the date on which it is received by the Accounts Officer.
(9)On the death of a nominee a subscriber shall make a fresh nomination.
(10)Nothing in this Rule shall be deemed to invalidate or to require the replacement by a nomination thereunder of a nomination made before, these Rules come into force under the corresponding Rules here-to-fore in force.