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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(3)When the subscriber leaves no family and has either failed to make a nomination or has made a nomination which is not in accordance with these Regulations, the amount standing to his/her credit in the Fund shall become payable to the person producing legal representation to the estate of the deceased subscriber or a succession certificate claiming the amount as a debt due to the estate of the deceased subscriber.First ScheduleForms of NominationForm No. 1(When The Subscriber has a Family and Wishes to Nominate one Member thereof)ToThe Administrators,Orissa State Financial Corporation Employee's Provident Fund.Gentlemen,I hereby nominate the person mentioned below, who is a member of my family as defined in Regulation 16 (i) of the Orissa State Financial Corporation Employee's Provident Fund Regulations to receive the amount that may stand to my credit in the fund in the event of my death before that amount has become payable or before the amount having become payable has been paid :
Name and address of nominee Relationship with subscriber Age Contingency on the happening of which thenomination shall be invalid Name, address and relationship of the person, ifany, to whom the right of the nominee shall pass in the event ofhis predeceasing the subscriber.
Dated this day of 20atSignature of the subscriber