Section 18(2) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
(2)When the subscriber leaves no family, if a nomination made by him/her in accordance with these Regulations in favour of any person subsists, the amount standing to his/her credit in the Fund or the part thereof to which the nomination relates shall become payable to his/her nominee or nominees in the proportion specified in the nomination and the balance, if any, shall be payable to the person producing legal-representation to the estate of the deceased subscriber.
