(4)married daughters of a deceased son whose husband are alive;if there is any member of the family other than those specified in Clauses (1) to (4):Provided also 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.Explanation. - Any sum payable under these rules 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.(ii)when the subscriber leaves ah family if a nomination made by him in accordance with the provisions of Rule 438 in favour of any person or persons, subsists the amount standing to his credit in the fund of the part thereof to which the nomination relates shall become payable to his nominee or nominees in the proportion specified in the nomination.Explanation. - (1) When a nominee is 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 that Act.
