Section 5(6) in The General Provident Fund (U.P.) Rules, 1985
(6)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 (5) or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of sub-rule (5) or the provision thereto, the subscriber shall send to the Head of Department/Head of Office a notice in writing cancelling the nomination, together with a fresh nomination made in accordance with the provisions of this rule.
