Section 22(4) in The General Provident Fund (U.P.) Rules, 1985
(4)Married daughters of a deceased son whose husbands are alive;if there is any member of the family other than those specified in clauses (1), (2), (3) and (4) :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 subscriber and had been exempted from the provisions of clause (1) of the first proviso.Note 1. - Any sum payable under this rule to a member of the family of a subscriber vests in such member under sub-section (2) of Section 3 of the Provident Funds Act, 1925.Note 2. - When a nominee is a dependent of the subscriber as defined in clause (c) of Section 2 of the Provident Funds Act, 1925, the amount vests in such nominee under sub-section (2) of Section 3 of the Act.(ii)When the subscriber leaves no family, if a nomination made by him in accordance with the provisions of Rule 5, or of the corresponding rule heretofore in force, in favour of any person or persons subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates, shall become payable to his nominee or nominees in the proportion specified in the nomination,(iii)When the subscriber leaves no family and no nomination made by him in accordance with the provisions of Rule 5 subsists, or if such nomination relates to part of the amount standing to his credit in the Fund, the relevant provisions of clause (b) and of sub-clause (ii) of clause (c) of sub-section (1) of Section 4 of the Provident Funds Act, 1925, shall be applicable to the whole amount or the part thereof, to which the nomination does not relate.
