Section 22(3) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(3)When the Subscriber leaves no family and has either failed to make nomination or has made a nomination which is not in accordance with these Regulations, the amount standing to his 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 debt due to the estate of the deceased Subscriber.
