Section 17 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
17. Payment on death of a subscriber.
(1)On the death of a subscriber leaving behind a family -(a)If a nomination made by the subscriber in accordance with these Regulations is in favour of a member or members of his family subsists, the amount standing to his credit in the Fund or the part thereof to which the nomination relates, shall become payable to the nominee or nominees in the proportion specified in the nomination.(b)If no such nomination subsists or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall become payable to members of his family in equal shares :Provided that no share shall be payable to -(i)sons who have attained majority.(ii)married daughters.Explanation. - For the purpose of this paragraph a subscribers' posthumous child, if both alive, shall be treated in the same way as a surviving child born before his death.(2)When the subscriber leaves no family, if a nomination made by him in accordance with these Regulations in favour of any person subsists, the amount standing to 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.(3)In any case to which the provisions of sub-regulations (1) and (2) do not apply that amount shall be payable to the persons legally entitled to it.
