Section 19(2) in RSWC Employees General Provident Fund Regulations, 1990
(2)If, it is brought to the notice of the Managing Director that a posthumous child is to be born to the deceased member he shall retain the amount which will be due to the child in the event of its being born alive, and distribute the balance. If subsequently, no child is born or the child is still born the amount retained shall be distributed in accordance with the provisions of the Regulations.
