Section 18(1) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
(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.
