Section 32B(6) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(6)In case of death of a servant while in service, the Commissioner shall sanction and pay a sum of rupees [seventy-five thousand] from out of the Fund to the family of the deceased servant. If the legal heir is a minor, the amount shall be deposited in a nationalised or co-operative bank in the name of the minor person and the amount with the interest accrued shall be paid as and when the person attains his legal majority.
