Section 45 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
45. Nominations.
(1)Every subscriber shall as soon as may be after joining the Fund send to the Vishwavidyalaya office a nomination conferred in 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 members of his family.(2)If a subscriber nominates more than one person under sub-paragraph (1) he/she 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/her credit in the Fund at any time.(3)Every nomination shall be made in the prescribed form.(4)A subscriber may at any time cancel nomination by sending a notice in writing to the Vishwavidyalaya office :Provided that a subscriber shall alongwith such notice send a fresh nomination made in accordance with the provisions of this Statute.(5)A subscriber may provide in a nomination-(a)in respect of any specified nominee that in the event of his predecessing 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.(6)Immediately on the death of a nominee in respect of whom no special provision has been made in nomination under clause (a) of sub-paragraph (5) or on the occurrence of any event by reason of which the nomination become invalid in pursuance of clause (b) of sub-paragraph (5) of the provision thereto the subscriber shall send to he Vishwavidyalaya office a notice in writing cancelling the nomination together with a fresh nomination made in accordance with provisions of this statute.(7)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 Vishwavidyalaya office.
