Section 78 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
78. To whom payable
.- Subject to any deduction, under Rule 79, on the death of a subscriber before the account standing to his credit has become payable or where the amount has become payable, before payment has been made -(i)when the subscriber leaves a family -(a)if a nomination made by the subscriber in accordance with the provisions of Rule 69, 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 nomination relates, shall become payable to his nominee or nominees in the proportion specified in the nomination;(b)if no such nomination, in favour of member or members of the family of the subscriber 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 not withstanding any nomination purporting to be in favour of any persons or persons other than a member or members of this family, become payable to the members of his family in equal shares :Provided that no share shall be payable to -(1)sons who have attained legal majority;(2)sons of a deceased sons, who have attained legal majority;(3)married daughter, whose husband are alive;(4)married daughter of a deceased sons, whose husband are alive, if there is any of the family other than those specified in clauses (1), (2), (3) and (4) :Provided also that the widow or widows and the child or children of a deceased son shall receive between them in equal parts only the share which that son would have received if he had survived the subscriber and had been exempted from the provisions of clause (1) of the first proviso.Note -(i)Any sum payable under these rules to a member of family of a subscriber vests in such member under sub-section (2) of Section 3 of the Provident Fund Act, 1925.(ii)when the subscriber leave no family, if a nomination made by him in accordance with the provisions of Rule 69, in favour of any person or persons substitutes; 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.(iii)When a nominee is a dependent of the subscriber as defined in Clause (c) of Section 2 of the Provident Fund Act, 1925, the amount vests in such nominee under sub-section (2) of Section 3 of that Act.(iv)When the subscriber leaves no family and no nomination made by him in accordance with the provision of Rule 69 subsits or if such nomination relates only to a part of an amount standing to his credit in the Fund, the relevant provisions of clause (b) of Section 4 of the Provident Fund Act, 1925 are applicable to whole amount or the part thereof to which the nomination does not relate.
