Section 6(6) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(6)Immediately on the death of a nominee in respect of whom, no provision as provided in clause (a) of sub-rule (5) has been made in the nomination or on the occurrence of any event by reason of which the nomination becomes invalid by virtue of any provision made in pursuance of clause (b) of sub-rule (5) or the proviso thereto, the subscriber shall send to the Secretary a notice in writing cancelling the nomination together with a fresh nomination made in accordance with the provisions of this rule.
