Section 20(ii) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(ii)If the person thus nominated is at the time of his nomination a minor or under legal disability to give a valid receipt or discharge to the Administrators, the Subscriber, shall, at the time of such nomination as aforesaid, appoint another person of full age who is capable of giving a valid receipt or discharge and to whom the amount standing to the credit of the Subscriber is to be paid for and on behalf of the person so nominated as aforesaid so long as he shall be a minor or be under legal disability and the receipt of the said person of full age shall during the minority or the legal disability of the person so nominated as aforesaid be a good discharge to the Administrators.
