Section 21 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
21. Nominations.
- (i) Every subscriber shall, as soon as may be after joining in the Funds and to the Head Office of the Corporation a nomination conferring i the event of his death, on one or more persons the right to receive the amount that may stand to his credit in the Fund:Provided that if, at the time of making the nomination the subscriber has a family, the nomination shall not be in favour of any person or persons other than the member or members of his family.(ii)If a subscriber nominates more than one person under sub-rule (i) he shall specify in the nomination the amount of share payable to each 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.(iii)If the person thus nominated is at the time of his nomination a minor or under legal disability to give a valid receipt or discharge to the Committee, the subscriber, shall at the time of such nomination as aforesaid, appoint another person of full age who is capable of giving a valid receipt or discharge and to whom the amount standing to the credit of the subscriber is to be paid for and on behalf of the person so nominated as aforesaid so long as he shall be a minor or be under legal disability and the receipt of the said person of full age shall during the minority or the legal disability of the person so nominated as aforesaid be good discharge to the Committee.(iv)Every nomination shall be made in such one of the Forms annexed to these Regulations as is appropriate in the circumstances.(v)A subscriber may at any time cancel a nomination by sending a notice in writing to the Head Office of the Corporation:Provided that the subscriber shall alongwith such notice send a fresh nomination made in accordance with the provisions of this rule.(vi)A subscriber may provide in a nomination:-(a)in respect of any special nominee that in the event of his predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person as may be specified in the nomination;(b)That the nomination shall become invalid in the event of the happening or not happening of a contingency specified therein:Provided that if at the time of making the nomination the subscriber has no family, the nomination shall become invalid in the event of his subsequently acquiring a family.(vii)Immediately on the death of a nominee in respect of whom no special provision has been made in the nomination under clause (a) of sub-rule (v) or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of sub-rule (v) or the proviso thereto the subscriber shall send to the Head Office of the Corporation a notice in writing cancelling the nomination together with a fresh nomination made in accordance with the provision of this rule.(viii)Every nomination, made and every notice of cancellation given by a subscriber shall, to the extent that it is valid, take effect, on the date on which it is received by the Head Office of the Corporation.
