Section 23(2) in The M.P. General Provident Fund Rules, 1955
(2)Save as provided by Rule 27, when the subscriber dies before quitting the service, the Accounts Officer shall-(i)if the policy has been assigned to the Governor of Madhya Pradesh under Rule 21, or under the corresponding rule heretofore in force, reassign the policy in the second Form set forth in the Third Schedule to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the reassignment addressed to the Insurance Company;(ii)if the policy has been delivered to him under Clause (b) of sub-rule (1) of Rule 21, make over the policy to the beneficiary, if any, or, if there be no beneficiary, to such persons as may be legally entitled to receive it.
