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State of Rajasthan - Section

Section 19 in RSWC Employees General Provident Fund Regulations, 1990

19.

(1)If the person to whom any amount is to be paid under these rules is a minor or lunatic for whose state a manager or guardian has been duly appointed, the payment shall be made to such guardian or manager for the minors of lunatics benefit, and if no such guardian or manager has been appointed, the payment shall be made to such person or persons authorised by law to receive payment on behalf of the minor or lunatic.
(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.
(3)Payment of amounts standing to the credit of a subscriber account shall be made only in India. The persons to whom the amount are payable shall make their own arrangements to receive payment in India.
(4)In case where no nomination subsists and payment can not be made as per RSWC Employees G.P.F. Regulations, the payment shall be arranged only after production of succession certificate.Rajasthan State Warehousing Corporation, Jaipur Employees General Provident FundForm No. 1Declaration and Nomination Form[Vide Rule - 8(ii)]
1. Name (In block letters) ...................Surname.................
2. Caste ..................................................
3. Sex ..................................................
4. Religion ..................................................
5. Occupation Section/Warehouse...................
6. Height ..................................................
7. Father's Name ..................................................
8. Husband's Name ..................................................
  (For married woman only)  
9. Marital Status ..................................................
  (Whether bachelor, spinster, married, widow or widower)  
10. Date of birth ......Day.........Month..........Year
    {|
                   
|-| 11.| Marks of identification| ..................................................|-| 12.| Permanent Address| ..................................................|-||| Village.......................................|-||| Thana .......................................|-||| Taluka/Sub-division.................|-||| District.......................................|-||| State..........................................|}I declare that I hereby nominate the persons mentioned below to receive the amount standing to my credit in the fund in the event of my death before that amount has become payable or having become payable has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown below against their names:Nomination
Name and address of the nominee or nominees Nominee's relationship with the member Age of nominee Amount or share of accumulations in the Fund tobe paid to each nominee (in %) Contingencies the happening of which thenomination shall become invalid
1 2 3 4 5
         
Place:Signature or left hand thumb impression of the memberDate:Certified that the above declaration has been signed by Shri/Shrimati/Kumari ............... (Designation).............. (Section/Warehouse) ............ before me after he has read the entries/the entries have been read over to him by me.Place:Signature of the Warehouse Manager/Section Officer or other authorised officer.Date:Designation & Rubber StampRajasthan State Warehousing Corporation, JaipurForm No. 2(Rule 9)Return of employee qualifying for subscription of the Rajasthan State Warehousing Corporation Employees General Provident Fund for the first time during the month of 19 .(To be sent to the A.A.O. (P) with Form 1)Name and address of the Unit/Office
S.No. Account No. Name of the employee in Capital letters Father's Name or Husband's Name Age
1 2 3 4 5
         
Sex Date of Eligibility for Membership Total period of previous service excluding periodof breaks as on date of joining the fund Remarks
6 7 8 9
       
Rajasthan State Warehousing Corporation, Jaipur Employees General Provident FundForm No. 3[Vide Rule 11(e)]I........................ hereby cancel the nomination made by me on to the...................... as regards the disposal, in the event of my death, of the amount standing to my credit in the Employee's General Provident Fund and hereby nominate the persons mentioned below to receive the amount standing to my credit in the fund in the event of my death before that amount has become payable or having become payable has not been paid and direct that the said amount shall be distributed among the said persons in the manner shown against their names:
Name and address of the nominee or nominees Nominees relationship with the member Age of nominee Amount of share of accumulations in the fund t bepaid to each nominee (in %) Contingencies on the happening of which thenomination shall be come invalid.
1 2 3 4 5
         
Place:Signature or left hand thumb impression of member.Date:Certified that the above declaration has been signed before me by ......... employed in .......... of the R.S.W.C.Signature of the Officer.Rajasthan State Warehousing Corporation, Jaipur Employees General Provident FundForm No. 4(Rule-12)(Subscription Book)