Section 36 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
36.
On the death of a member before the amount standing to, his/her credit has become payable under Rule 35(6) thereof or where the amount has become payable but payment has not been made.(i)If nomination made by the member in accordance with Rule 9 subsists, the amount standing to his/her credit in the Fund or that part thereof to which the nomination relates shall become payable to his/her nominee or nominees in accordance with such nomination; or(ii)If no nomination subsists, or if the nomination relates only to a part of the amount, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall become payable to the members of his/her family in equal shares, provided that no share shall be payable to :(a)sons who have attained majority;(b)sons of a deceased son who have attained majority;(c)married daughters whose husbands are alive;(d)married daughters of a deceased son whose husbands are alive :Provided that there is any member of the family other than those specified in Clauses (a), (b), (c) and (d) :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 had survived the member and had not attained the age of majority at the time of member's death.(iii)In any case to which the provisions of Clauses (i) and (ii) do not apply the whole amount shall be payable to the person legally entitled to it.ExplanationsFor the purpose of this paragraph a member's posthumous child, if born alive, shall be treated in the same way as surviving child born before the member's death.
