Section 22 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
22. Payment on Death of a Subscriber.
- On the death of the subscriber:-(1)When the subscriber leaves, behind a family:-(a)If a nomination made by the subscriber in accordance with these regulations 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 the nominee or nominees in the proportion specified in the nomination.(b)If no such nomination subsists or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall become payable to the members of his family in equal shares:Provided that no shares shall be payable to:-(i)Sons who have attained legal maturity;(ii)Sons of a deceased son who have attained legal maturity;(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 widow or widows, and a 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 member and had not attained the age of legal maturity at the time of the member's death.Explanation. - For the purpose of this paragraph a member's posthumous child, if born alive, shall be treated in the same way as a surviving child born before the member's death.(2)When the subscriber leaves no family, if a nomination made by him in accordance with these regulations in favour of any person 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.(3)In the case to which the provisions of clauses (i) and (ii) do not apply that amount shall be payable to the persons legally entitled to it.
