Section 5 in The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984
5.
(i)In case a Village Servant dies while in service, a lump sum amount of Rs. 10,000 (Rupees ten thousand only) shall be paid to the nominee, who shall be his wife/ her husband/ minor child/ children/ mother/ father (in that order) or in the absence of a nominee, to the legal heir of the deceased employee;(ii)In the case of a male employee, the wife or wives and children of the employee and the widow or widows and children of deceased sons of the employee:Provided that if an employee proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belongs to be entitled to maintenance, she shall henceforth, be deemed to be no longer a member of the employee's family in matters to which Family Benefit Fund Rules relate, unless the employee subsequently indicates by express notice in writing that she shall continue to be so regarded; and(iii)In the case of female employee, the husband and children of an employee and the widow or widows and children of deceased son of an employee:Provided that if an employee expresses her desire to exclude her husband from her family, the husband shall, henceforth, be deemed to be no longer a member of the employee's family in matters to which Family Benefit Fund Rules relate, unless the employee subsequently cancels formally in writing her notice excluding him.Explanation I. - "Children" means legitimate and step-children.Explanation II. - An adopted child shall be considered to be a child if the sanctioning authority under the rules, is satisfied that under the personal law of the employee, adoption is legally recognised as conferring the status of a natural child, but in this case only.Explanation III. - A child of one person given in adoption to another shall not be considered to be the child of the former if the sanctioning authority is satisfied that under the personal law of the persons concerned such adoption is legally recognised and in that case only.Explanation IV. - An unmarried Village Servant both male and female can nominate any person within the members of the family. Such members will include (i) father (ii) mother (iii) brothers below the age of 18 years including step brothers (iv) unmarried sisters, widowed sisters including step sisters. If such nomination is given in favour of more than one person, the Village Servant concerned should specify the amount of sum payable to each nominee. The above nomination will stand as cancelled immediately after the marriage of the Village Servant and a fresh nomination should be made in favour of his wife/ her husband. If the Village Servant dies before filling such nomination, the lump-sum is payable only to the wife/ husband of the deceased and not with reference to the previous nomination.
