Section 21(b) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(b)Any amount standing to the credit of a member in the fund at the time of his death and payable to his nominee under these regulations shall, subject to any deduction authorized by the said regulations, vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member.
