Section 18 in RSWC Employees General Provident Fund Regulations, 1990
18. Accumulation of a deceased member to whom payable.
- On the death of a subscriber before the amount standing to his credit has become payable or where the amount has become payable before payment has been made, the amount at the credit of the subscriber's account shall become payable as follows:-(a)If a nomination made by a subscriber in accordance with regulation 16 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 accordance with such nomination.(b)If no nomination subsists or if the nomination subsists or if the 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 the family of the deceased subscriber in equal shares. Provided that no shares shall be payable to:(i)Sons who have attained majority:(ii)Son of deceased son who have attained majority;(iii)Married daughters whose husbands are alive; and(iv)Married daughters of a deceased son whose husband is alive if there is a member of the family other than those specified in (i), (ii), (iii) and (iv) above and provided further that the widow or widower and the child or children of a deceased son receive-between them in equal parts only the share which that son would have received if he has survived the subscriber and had not attained the age of legal majority at the time of subscriber's death.Note. - For the purpose of this rule a subscriber's post humours child if born alive shall be treated in the same way as a surviving child born before the subscriber's death.Note. - When a person named in the nomination dies before the subscriber, the nomination in the absence of a direction become null and void in respect of that person only, and his interest will revert to the subscriber.(c)In any case, to which the provisions of (a) and (b) do not apply the whole amount shall be payable to the person (s) legally entitled to it.
