Section 18(c) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
(c)In case of death of an employee during service, an amount of Rupees One Lakh shall be paid in accordance with the nomination made by the deceased in respect of his General Provident Fund accumulations and where no such nomination exists to such persons as may be eligible to receive the amount under the General Provident Fund (Central Services) Rules, 1960, as amended from time to time.
