Section 278 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
278. Payment of death benefit.
(1)The Board may sanction an amount of Rs. 15,000/-to the nominees/dependents of a member towards death benefit, in case of death. If the death is due to an accident, during the course of employment, the nominee/dependent of the member shall be given Rs. 50,000/- towards death benefit.(2)Application for death benefit-(i)A nominee who is entitled to death benefit under this rule shall submit to the Secretary or any other officer authorised by him an application in Form No. XXXVII. A certificate regarding the death issued by a Govt. Doctor not below the rank of an Assistant Surgeon shall be produced alongwith the application and other documents specified by the Board.(ii)The Secretary or the officer authorised by him may on receipt of the application conduct an enquiry with regard to the eligibility of the applicant.(iii)If the Secretary or officer authorised by him is satisfied that the person who has applied for the financial assistance is entitled for such benefit he may sanction the amount.(iv)The sanctioning authority shall maintain a register for this purpose in Form XXXVIII.(v)A person aggrieved by any decision taken under sub-rule (3) may file an appeal before the Board within 60 days from the date of receipt of the order under that sub-rule and the decision of the Board thereon shall be final.
