Section 18(b) in RSWC Employees General Provident Fund Regulations, 1990
(b)If no nomination subsists or if the nomination subsists or if the nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate as the case may be shall become payable to the members of the family of the deceased subscriber in equal shares. Provided that no shares shall be payable to:(i)Sons who have attained majority:(ii)Son of deceased son who have attained majority;(iii)Married daughters whose husbands are alive; and(iv)Married daughters of a deceased son whose husband is alive if there is a member of the family other than those specified in (i), (ii), (iii) and (iv) above and provided further that the widow or widower and the child or children of a deceased son receive-between them in equal parts only the share which that son would have received if he has survived the subscriber and had not attained the age of legal majority at the time of subscriber's death.
