Section 53(10) in First Statutes of the University of Udaipur
(10)On a subscriber's death or insanity the amount at his credit shall be paid to the person or persons duly nominated by him, or, when no such nomination is made, to his legal heir or heirs.In case the amount at the credit of the subscriber is less than Rs. 500/- the Executive Committee may order the payment on satisfactory proof of the claimant title without production of a succession certificate.
