Section 20 in The West Bengal Advocates Welfare Fund Act, 1991.
20. Nomination. -
(1)Every member of the Fund shall, upon admission to the membership of the Fund, make a nomination, in such form as may be prescribed, conferring on one or more persons the right to receive the amount which may be due to him from the Fund in the event of his death before the amount has been paid to him.(2)If any member of the Fund nominates more than one person under sub-section (1), he shall specify in the form of nomination the amount or the share to which each such person shall be entitled so as to cover the whole amount that may be due to him.(3)A member of the Fund may at any time cancel the nomination by sending to the Trust Committee a notice in writing, provided that he shall, along with the notice, send a fresh nomination.
