Section 29 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
29. Nomination.
(1)Every unorganized worker shall at the time of making the application for his/her registration with the Department, make a nomination, for the purpose of delivery of benefits in case of death of the worker (Form-Ill).(2)An Unorganized worker may, in his/her nomination, distribute the amount payable under the Act amongst one or more dependents.(3)If an unorganized worker has a family at the time of making a nomination, the nomination shall be made in favour of one or more members of his family, and any nomination made by such unorganized worker in favour of a person who is not a member of his family shall be void.(4)Dependents shall have the same meaning assigned to it under Section 2(1) (d) of the Workmen's Compensation Act, 1923 (Act No. of 1923). When there are no dependents to the unorganized worker, others may be nominated.(5)A nomination may be modified by an unorganized worker in Form-Ill at any time after giving a written notice of his/ her intention to do so to the concerned Notified Officer of the area.(6)If a nominee predeceases the unorganized worker, such worker shall submit a fresh nomination in Form-Ill.All the departments concerned who are implementing welfare measures to the Unorganized Workers falling under their departments, shall suitably modify the forms prescribed in the rules in tune with the provisions of the Act and these Rules, to have uniformity.
