Section 62(3) in The Coal Mines Provident Fund Scheme
(3)If a member has a family at the time of making a nomination, the nomination shall be in favour of one or more persons belonging to his family. Any nomination made by such member in favour of a person not belonging to his family shall be invalid. .["Provided that any nomination made by a member before his/her marriage in favour of his/her dependent parents shall be deemed to be invalid from the day on which the member marries; and the member shall make a fresh nomination."] [Added vide G.S.R. No. 119 dated 8.2.86.]
