Section 16G(2) in RSWC Employees General Provident Fund Regulations, 1990
(2)save as provided by Rule 16J when the subscriber dies before quitting the service, the Sr. Accounts Officer shall-(i)if the policy has been assigned to the Corporation under Rule 16-E or under the corresponding Rule here to fore in force, reassign the policy to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the reassignment addressed to the Insurance Company.(ii)if the policy has been delivered to him under clause (b) of sub-rule (i) of Rule 16 E make over the policy to the beneficiary if any or if there is no beneficiary, to such person as may be legally entitled to receive it.
