Section 26 in The Bar Council of Bihar Rules, 1962
26.
In the event of the death of the subscriber before leaving the service of the Bar Council, the money standing to his credit in his Provident Fund Account shall be paid to his nominee or nominees placed first in order of preference in the list submitted by him in accordance with Rule 25 of this Chapter. On the first preferred nominees having predeceased the subscriber, the sum shall be paid to next in the list in order of preference who may be alive at the time. Provided that in the event of all the nominees having predeceased the subscriber and the subscriber having omitted to submit further name of nominee or nominees, the Bar Council shall decide who amongst the claimants should be paid the amount and payment shall be made accordingly. The decision of the Bar Council shall be final and binding on all concerned.
