Section 51 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
51. Nomination.
(1)The trust shall allow every employee governed by these rules to make a nomination conferring on one or more persons the right to receive the amount of pensionary benefits under these rules in the event of his death before that amount becomes payable or, having become payable, has not been paid. Such nomination shall be made in such form as may be specified by the Corporation from time to time.(2)If any employee nominates more than one person under sub-rule (1), he shall, in his nomination, specify the amount or share payable to each of the nominees in such a manner as to cover the whole of the amount of the pensionary benefits that may be payable in the event of his death.(3)A nomination made by an employee may, at any time, be modified or revoked by him after giving a written notice to the trust of his intention of doing so in such form as the Corporation may from time to time specify.(4)A nomination or its revocation or its modification shall take effect to the extent it is valid on the date on which it is received by the trust.
