Section 17(4) in RSWC Employees General Provident Fund Regulations, 1990
(4)It has been observed that in case of subscriber who dies while in service, the payment of the amount due to the nominee/nominees is sometimes delayed for the reasons that the intimation about the death of the subscriber is not received by the Senior Accounts Officer concerned promptly and there is also delay in submission of the required application by the nominee/nominees. To obviate and reduce such delays the following steps should be taken:(i)Intimation about the death of a subscriber while in service should be sent to the Sr. Accounts Officer promptly to enable him in initiate action for completion of the Provident Fund Account. The Sr. Accounts Officer may at the same time be requested to inform the Head of Office/Department, the details of nomination etc., made by the deceased subscriber.(ii)Action should be taken to get the application for final payment of Provident Fund money from the nominee/family members of the subscriber, for submission to the Sr. Accounts Officer without waiting for the legal heirs to initiate action.
