Section 6 in The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984
6.
(i)The nomination shall be made strictly in the order of members indicated in paragraph 5 above;(ii)Major sons (who were not dependent on the deceased for support); Major brothers; Married daughters/ sisters and other relative shall not be eligible for the lumpsum grant under the scheme;(iii)Employees who have no family shall be exempted from joining the Family Benefit Fund Scheme, as is allowed in the case of Fathers/ Nuns in the Educational Institutions.(iv)If none of the nominee/ persons indicated in paragraph 5 above are alive, then, the lumpsum grant under the scheme shall lapse to the Government; and(v)In case of no nomination, the lumpsum grant shall be paid to the eligible members in equal shares. The nomination shall be in the Form A appended. This nomination shall be counter-signed by the Tahsildar and pasted in the service extract of the Village Servant. No Village Servant shall be paid his/ her first full month's pay after joining the services unless he/ she filed his/ her nomination.
