Section 16(a) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
(a)In respect of any specified nominee that in the event of his/her predeceasing as the subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination, provided that such other person or persons shall, if the subscriber has other members of his family, be such other member or members.
