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State of Odisha - Section

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

18. Payment on Death.

- On death of a subscriber.
(1)When the subscriber leaves a family -
(a)if a nomination made by the subscriber in accordance with these regulations in favour of a member or members of his/her family subsists, the amount standing to his/ her credit in the fund or the part thereof to which the nomination relates, shall become payable to the nominee in the proportion specified in the nomination.
(b)if no such nomination in favour of a member or members of the family of the subscriber subsists or if such nomination relates only to a part of the whole amount standing to his/her credit in the fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall notwithstanding any nomination purporting to be in favour of any person or persons other than a member or members of his/her family becomes payable to the members of his/her family in equal shares:
Provided that no share as stated in Clause (b) hereof shall be payable to-
(i)sons who have attained legal majority;
(ii)sons of a deceased son who have attained legal majority;
(iii)married daughters whose husbands are alive;
(iv)married daughters of a deceased son whose husbands are alive.
If there is alive any member of the family other than those specified in Sub-clauses (i), (ii), (iii) and (iv) above :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/she survived the subscriber and had been exempted from the provisions of Sub-clause (i) of the above proviso.
(2)When the subscriber leaves no family, if a nomination made by him/her in accordance with these Regulations in favour of any person subsists, the amount standing to his/her credit in the Fund or the part thereof to which the nomination relates shall become payable to his/her nominee or nominees in the proportion specified in the nomination and the balance, if any, shall be payable to the person producing legal-representation to the estate of the deceased subscriber.
(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