Section 72(1) in The Employees' Provident Funds Scheme, 1952
(1)When the amount standing to the credit of a member [* * *] [Certain words omitted by G.S.R. 221, dated 15.3.1990 (w.r.e.f. 1.1.1990).] becomes payable, it shall be the duty of the Commissioner to make prompt payment as provided in this Scheme, [* * *] [Certain words omitted by G.S.R. 1415, dated 24.9.1964.]. In case there is no nominee in accordance with this Scheme [or there is no person entitled to receive such amount under sub-paragraph (ii) of paragraph 70] [Inserted by G.S.R. 473, dated 14.3.1977 (w.e.f. 2.4.1977).], the Commissioner may, if the amount to the credit of the Fund does not exceed [Rs. 10,000] [Substituted by G.S.R. 473, dated 14.3.1977 (w.e.f. 2.4.1977).] and if satisfied after enquiry about the title of the claimant, pay such amount to the claimant.
