Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
22. Procedure on
death of subscriber
On the death of a subscriber before the amount 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 7 or of the corresponding rule heretofore
in force in favor 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 his nominee or nominees in the proportion
specified in the nomination;
(b) if no such nomination in favor 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, notwithstanding any nomination purporting to be in
favor of any person or persons other than a member or members of his family
becomes payable to the members of his family in equal shares:
PROVIDED that no share shall be payable to-
(1) sons who have attained majority;
(2) sons of a deceased son who have attained
majority;
(3) married daughters whose husbands are
alive;
(4) married daughters of a deceased son whose
husbands are alive;
(c) if there is any member of the family other
than those specified in clauses (1), (2), (3) and (4):
PROVIDED FURTHER 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)
to the first proviso;
(ii) when the subscriber leaves no family, if a nomination made by him in accordance with the provisions of rule 7 or of the corresponding rule heretofore in favor of any person or persons 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.
