Section 61(4) in The Employees' Provident Funds Scheme, 1952
(4)If at the time of making a nomination the member has no family, the nomination may be in favour of any person or persons but if the member subsequently acquires a family, such nomination shall forthwith be deemed to be invalid and the member shall make a fresh nomination in favour of one or more persons belonging to his family.[(4-A) Where the nomination is wholly or partly in favour of a minor, the member may, for the purposes of this Scheme appoint a major person of his family, as defined in clause (g) of paragraph 2, to be the guardian of the minor nominee in the event of the member predeceasing the nominee and the guardian so appointed:Provided that where there is no major person in the family, the member may, at his discretion, appoint any other person to be a guardian of the minor nominee.] [Inserted by G.S.R. 1707, dated 17.11.1965.]
