Section 53(4) in First Statutes of the University of Udaipur
(4)Nominations:(i)Each subscriber shall file in the office of the University a declaration in Form 7 signed by him and attested by 2 witnesses stating the name or names of the persons whom he desires that in the event of his death or becoming an insane the whole or any part of the accumulation standing to his credit shall be paid or the manner in which such accumulations shall be disposed of.(ii)The subscriber may add to or change his nominee or nominees by a written application duly witnessed by any two persons and presented to the Comptroller.(iii)A register of the nominee or nominees of the subscriber, including all changes in or additions to the said nominees shall be kept by the Comptroller.(iv)If a subscriber nominates more than one person he shall specify in the nomination the amount for share payable to each of the nominees in such a manner as to cover the whole of the amount that may stand to his credit in the Provident Fund at any time.(v)A subscriber may, at any time, cancel nomination by sending a notice in writing to the Comptroller:Provided that a subscriber shall along with such notice send a fresh nomination in accordance with the provisions of these Statutes.(vi)A subscriber may provide in the nomination:-(a)In respect of any specified nomination, that in the even of his pre deceasing 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 member or members.(b)That the nomination shall become invalid in the event of happening of a contingency specified therein:Provided that if, at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring family:Provided further that is, at the time of making nomination the subscriber has only one member of the family, he shall provide in the nomination that right conferred upon the alternate nomination under part (a) of sub-clause (vi) shall become invalid in the event of his subsequently acquiring other member or members of his family.(vii)Immediately on the death of a nominee in respect of whom any special provision has been made in the nomination under part (a) of sub-clause (vi) above or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of part (b) of sub-clause (vi) above or the provisions thereto, the subscriber shall send to the Comptroller a notice in writing cancelling the nomination, together with fresh nomination made in accordance with the provisions of these Statutes.(viii)Every nomination made by a subscriber shall, to the extent that it is valid, take effect on the date on which it is received by the Comptroller.
