Section 22 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
22. Payment on Death.
- On the death of a Subscriber- (1) When the Subscriber leaves a family:-(a)If a nomination made by the Subscriber in accordance with these Regulations in favour of a member or members of his family Subsists, the amount standing to his credit in the Fund or the part thereof to which in the proportion specified in the nomination.(b)If no such nomination in favour of a member or members of the family of the Subscriber Subsists or if such nomination relates only to a part of the whole amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall notwithstanding any nomination purporting to be in favour of any person or persons other than a member or members of his family, become payable to the members of his family in equal shares; provided that no share as stated in clause (b) of Sub-Regulation (1) of this Regulation shall be payable to:-(i)Sons who have attained legal majority:(ii)Sons of a deceased son who have attained legal majority;(iii)Married daughters whose husbands are alive;(iv)Married daughters of a deceased son whose husbands are alive; if there is alive any member of the family other than those specified in clauses (i), (ii), (iii) and (iv), provided further that the widow or widows and the child or children of deceased son shall receive between them in equal parts only the share which that son would have received, if he had survived the Subscriber and had been exempted from the provisions of clause (i) of the first proviso.(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.(3)When the Subscriber leaves no family and has either failed to make nomination or has made a nomination which is not in accordance with these Regulations, the amount standing to his credit in the Fund shall become payable to the person producing legal representation to the estate of the deceased Subscriber or a succession certificate claiming the amount as debt due to the estate of the deceased Subscriber.
