Section 7(5) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(5)A subscriber may provide in a nomination(a)That in the event of his predeceasing the subscriber, the right conferred upon the specified nominee shall pass to such other person or persons as may be specified in the nominations:Provided that such other person or persons shall, if the subscriber has any other members in his family, be such member or members of the family:Provided further that where the subscriber confers the right under thisclause on more than one person, he shall specify the amount or share payable to each of such persons in such a manner as to cover the whole of the amount payable to the nominee.(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 his family he shall provide in the nomination that the rightconferred upon the alternate nominee under clause (a) shall become invalid in the event of his subsequently acquiring other member or members in his family.
