Section 49(b) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(b)Any amount standing to the credit of a member in the Fund or of an exempted employee in the Fund at the time of his death and payable to his nominee under the statutes or the rules relating to the Provident Fund, shall subject to any deduction authorised by the said statutes or rules, vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member or the exempted employee.
