Section 33 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
33. Payment of wages if the employee dies.
(1)If an employee who has taken leave dies before he resumes work, the balance of his wages due for the period of leave with wages not availed of shall be paid to his nominee within one week of the receipt of intimation of the death of the employee.(2)For the purpose of sub-rule (1), each employee shall submit a nomination in Form No. VIII duly signed by himself and attested by two witnesses. The nomination shall, unless the nominee predeceases the employee, remain in force until it is cancelled or revised by another nomination.
