Section 5(4) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(4)A subscriber may at any time cancel a nomination by sending a notice in writing to the Accounts Officer :Provided that the subscriber shall alongwith such notice send a fresh nomination made in accordance with the provisions of clauses (1) to (3).Note. - The proviso to this clause is directory and not mandatory. The additional provision that a fresh nomination shall be sent alongwith a notice does not affect the validity or otherwise of the notice. The proviso thus does not constitute a condition for the validity of the notice. Once a notice is given complying with the above requirements it operates as a valid and effective notice, provided it is given in clear and unambiguous terms. In view of this it shall not be in order to make the payment of the deposit in the Fund on the basis of the nomination which is expressly cancelled by the subscriber by a notice given in clear and unambiguous terms but which is not replaced by another valid nomination. After receiving such a notice of cancellation of a nomination, the nomination shall be cancelled forthwith and returned to the subscriber. If the subscriber fails to furnish alongwith the notice of cancellation or separately in due course, a fresh nomination which is in accordance with regulations and the Fund becomes payable as a result of the death of the subscriber, the payment shall be made in accordance with the regulations as if no valid nomination subsists.
