Section 31(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)When the subscriber leaves a family,-(a)if a nomination made by the subscriber in accordance with the provisions of these rules 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 the nomination relates, shall become payable to his nominee or nominees 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 amount standing to his credit in the fund the whole amount or a 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 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 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 a 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 provision of clause (i) of the first proviso.
