Section 31(4) in The Bihar General Provident Fund Rules, 1948
(4)married daughters of deceased son whose husbands are alive if there is any member of the family other than those specified in clauses (1), (2), (3), and (4):Provided further that the widow or widows and 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 provisions of clause (1) of first proviso.(ii)when the subscriber leaves no family, if a nomination made by him in accordance with with the provisions of Rule 8 of the corresponding Rule heretofore in favour of any persons subsists, the amount standing to his credit in the Fund or the part thereof to which nomination relates shall become payable to his nominee or nominees in the proportion specified in the nomination.Note. - When a person named in a form of nomination under Rule 8 dies before the subscriber, the nomination shall, in the absence of a direction to the contrary in the form of nomination become null and void in respect of that person only, and his or her share will be distributed in the manner prescribed in sub-clause (b) of clause (i) above.
