Section 11(1) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(1)Each subscriber shall, as soon after he joins the Provident Fund as possible, be called upon by the [Chairman] [Substituted by ibid.] to furnish a declaration in form P.F. 7 in favour of one or more members of his family, in such proportions as he may like showing what he wishes to be done with the provident fund money at his credit in the event of his death.
