Section 14 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
14. Nomination.
(1)An employee shall, at any time after his confirmation make a nomination in a form given in the appendix, conferring on one or more persons, the right to receive any gratuity that may be sanctioned under these regulations; provided that if at the time of making the nomination the employee has a family the nomination shall not be in favour of any person or persons other than the members of the his family.(2)If an employee nominates more than one person under sub-regulation (1), he shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole amount of the gratuity.(3)An employee may provide in a nomination :-(a)in respect of any specified nominee, that in the event his predeceasing the employee, the right conferred upon that nominee shall pass to such other persons as may be specified in the nomination; provided that if at time of making the nomination the employee has a family consisting of more than one member, the person so specified shall not be a person other than a member of his family;(b)that the nomination shall become invalid in the event of the happening of the contingency specified therein.(4)The nomination made by an employee who has no family at the time of making it, or a provision made in the nomination made under sub-regulation (3) by an employee whose family consists, at the date of making the nomination of only one member, shall become invalid in the event of the employee subsequently acquiring a family or an additional member in the family as the case may be.(5)Every nomination made, and every notice of cancellation given by an employee shall be communicated to the Secretary and to the extent, that it is valid, take effect on the date on which it is received by the Secretary.(6)If the officer is the Secretary himself he shall give his nomination or notice of cancellation to the Chairman.(7)An employee may at any time, cancel or modify a nomination by sending a notice in writing; provided that he shall, alongwith such notice, send a fresh nomination made in accordance with the provisions of these regulations in the prescribed form.
