Section 13(1) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(1)When a subscriber dies, the amount shown to the credit of his account in column 6 of the Provident Fund ledger (P.F.1) plus interest accrued to date shall be withdrawn from the savings Bank, of and payment of such amount shall be made :-(a)When the subscriber leaves a family -(i)If a nomination made by the subscriber in accordance with the provisions of rule 11 in favour of a member or members of his family subsists the amount standing to his credit in the fund or part thereof to which the nomination relates shall become payable to his nominee or nominees in the proportion specified in the nomination.(ii)If no such nomination subsists or such nomination relates only to a part of the amount standing to the credit of the subscriber, the whole amount or the part not covered by the nomination, shall notwithstanding any nomination purporting to be in favour of any person other than a member of the subscriber's family, become payable as to one moiety to the husband or the widow (or in equal shares to the widows) as the case may be and as to the other moiety in equal shares to the children of the subscriber :Provided that if one or more of his sons have died leaving behind their widows or sons or both, the respective shares of each such deceased son shall be payable in equal shares amongst their sons or widows or both :Provided further if the subscriber has left only a husband or widow or widows, as the case may be, the amount shall become payable to such husband or widow or in equal shares to such widows, as the case may be, or if the subscriber has left only children the whole of the amount shall become payable to such children in equal shares subject to proviso (i) above, or failing both children and widow or widows or husband, as the case may be in equal shares among other members of the family :Provided further that no share shall payable to -
