Section 31(4) in The General Provident Fund (Orissa) Rules, 1938
(4)married daughters of a 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 the 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 the first proviso.[Explanation [Inserted vide SRO No. 702/14.12.1971.] - (i) Entitlement to equal shares in the cases referred to in Clause (b) above shall be determined strictly on the basis of the position prevailing on the date of death of the deceased subscriber and not on any subsequent date;(ii)when the subscriber leaves no family, if a nomination made by him in accordance with the provisions of Rule 8 or of the corresponding rule heretofore in force in favour of any person or persons subsists, the amount standing at 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.]Explanation - If on the death of a subscriber, it is found that the nomination made by him is contrary to facts and is based on mis-statement or suppression of facts concerning the existence of a family as defined in these rules, such nomination shall be treated as null and void and the amount standing at his credit shall become payable, as if no nomination has been made.Manner of Payment of amount in the Fund
