Section 16(1) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
(1)Every subscriber shall, at the time of joining the fund send to the Head Office of the Corporation a nomination conferring, in the event of his death, on one or more persons, the right to receive the amount that may stand to his credit in the Fund :Provided that if at the time of making the nomination, the subscriber has a family, the nomination shall not be in favour of any person or persons other than the members of his family.
