Section 16(5) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(5)In case of resignation or retirement of the subscriber the policy shall be reassigned in the Form prescribed in Schedule III by Chairman in the name of the subscriber. In case of death of the subscriber, the amount due on the policy shall be realised by the Chairman and paid to the nominee under rule 5.
