Section 6 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
6. Nomination.
(1)A subscriber shall, at the time of subscribing the Fund, send to the Secretary a nomination, conferring on one or more persons, the right to receive the amount that may stand to his credit in the Fund in the event of his death before that amount has become payable, or having become payable, has not been paid:Provided that a subscriber who has a family at the time of making the nomination, shall make such nomination only in favour of a member or members of his family:Provided further that, where the amount lying to the credit of a subscriber in any other provident fund has been transferred to the Fund, the nomination made by him in respect of such provident fund shall be deemed to be a fresh nomination duly made under this rule until he or she makes a nomination in accordance with this rule.(2)If a subscriber nominates more than one person under sub-rule (1), he shall specify in the nomination the amount or share payable to each of the nominees in such manner so as to cover the whole of the amount that may stand to his credit in the Fund at any time.(3)Every nomination shall be made in the Form set forth in the Schedule.(4)A subscriber may, at any time, cancel a nomination by sending a, notice in writing to the Secretary. The subscriber shall, along with such notice or separately, send a fresh nomination made in accordance with the provisions of this rule.(5)A subscriber may provide in a nomination -(a)in respect of any specified nominee, that in the event of his predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination:Provided that such other person or persons shall, if the subscriber has other members of his family, be such other member or members of his family. Where the subscriber confers such a right on more than one person under this clause, he shall specify, the amount or share payable to each of such person in such a manner as to cover the whole of the amount that may stand to his credit at any time;(b)That the nomination shall become invalid in the event of the happening of a contingency specified therein:Provided that if at the time of making the nomination, the subscriber has only one member of the family he shall provide in the nomination that the right conferred upon the alternate nominee under clause (a) shall become invalid in the event of his subsequently acquiring other member or members in his family.(6)Immediately on the death of a nominee in respect of whom, no provision as provided in clause (a) of sub-rule (5) has been made in the nomination or on the occurrence of any event by reason of which the nomination becomes invalid by virtue of any provision made in pursuance of clause (b) of sub-rule (5) or the proviso thereto, the subscriber shall send to the Secretary a notice in writing cancelling the nomination together with a fresh nomination made in accordance with the provisions of this rule.(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 Secretary.
