Section 9(2) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(2)If a subscriber, nominates more than one person under sub-rule (1), he shall specify in the nomination the amount or share payable of the nominees in such manner as to cover the whole of the amount that may stand to his credit in the Fund at any time.
