Section 23(2) in The Employee's Deposit-Linked Insurance Scheme, 1976
(2)If no nomination subsists or if the nomination relates only to part of the amount standing to his credit in the Fund [or of a provident fund exempted under section 17 of the Act, as the case may be] [Inserted by G.S.R. 329, dated 23.2.1978 (w.e.f. 4.3.1978). ], 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 his family in equal shares:Provided that no share shall be payable to -(a)sons who have attained majority;(b)sons of a deceased son who have attained majority;(c)married daughters whose husbands are alive;(d)married daughters of a deceased son whose husbands are alive;if there is any member of the family other than those specified in clauses (a), (b), (c) and (d):Provided further that the widow or widows, and the child or children of a deceased son shall receive between them in equal parts only the share which that son would have received if he had survived the employee and had not attained the age of majority at the time of his death.
