Section 22(2) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(2)When the Subscriber leaves no family, if a nomination made by him, in accordance with these Regulations in favour of any person Subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates shall become payable to his nominee or nominees in the proportion specified in the nomination and the balance, if any, shall be payable to the person producing legal representation to the estate of the deceased Subscriber.
