Section 57 in Banaras Hindu University Act, 1915

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Union of India - Section

Section 57 in Banaras Hindu University Act, 1915

57. Nomination. - (1) Every subscriber shall be required to sign a written declaration that he has read these Statutes and he agrees to abide by them and hand over for registration in the University office the name of the person to whom he wishes the balance at his credit to be paid in the event of his death.

(2)When nominating more than one person, he may state the proportion in which the said balance may be paid to each of them respectively. In case the nominee or any of the nominees is a minor, he should state the date of birth of the minor nominee; and the payment shall be made to the next friend of the nominee or the guardian who may be authorised by law to receive payment on his behalf while he is a minor.

(3)The subscriber may, from time to time, add to or change his nominee or nominees and the proportion in which the balance at credit is to be distributed, by written application to the University.

(4)A register of nominees shall be kept in the University office in Form C given below:Form C

	Name of Subscriber	Name and address of his nominee with date ofbirth and the name of his next friend if he is a minor	Signature of Subscriber	Signature of the Rector, the University
1	2	3	4	5

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Union of India - Section

Section 57 in Banaras Hindu University Act, 1915