Section 5(1) in The General Provident Fund (Central Service) Rules, 1960
(1)A subscriber shall, at the time of joining the Fund, send to the Accounts Officer through the Head of Office a nomination conferring on one or more persons the right to receive the amount that may stand to his credit in the Fund in the event of his death, before that amount has become payable or having become payable has not been paid:Provided that where a subscriber is a minor, he shall be required to make the nomination only on his attaining the age of majority:Provided further that a subscriber who has a family at the time of making the nomination shall make such nomination only in favour of a member or members of his family:Provided further that the nomination made by the subscriber in respect of any other Provident Fund to which he was subscribing before joining the Fund shall, if the amount to his credit in such other fund has been transferred to his credit in the Fund, be deemed to be a nomination duly made under this rule until he makes a nomination in accordance with this rule.
