Section 6 in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
6. Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme.
- The name of the scheme shall be the Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme and following benefits shall be payable to the workers and artisans or their dependents and children, as the case may be, under the scheme:(1)In case of accidental death of a worker or artisan, a grant of Rs. 1 (One) lakh shall be paid to his legal dependent (s).(2)In case of natural death of a worker or artisan, a grant of Rs. 30,000 (thirty thousand rupees) shall be paid to his legal dependent (s).(3)In case of permanent total disability of a worker or artisan, a grant of Rs. 75,000 (seventy five thousands rupees) shall be paid to him.(4)In case of permanent partial disability of a worker or artisan, a grant of Rs. 37,500 (thirty seven thousands five hundred rupees) shall be paid to him.(5)An amount @ Rs 100 (one hundred rupees) per month, in one yearly installment of Rs 1200/ for 12 months, shall be paid as scholarship to the maximum of two children of a worker or artisan studying in classes 9th to 12th , Government Polytechnics and long term trades in Government Industrial Training Institutes in the State of Bihar. However, if the child fails in an examination, the financial assistance shall not be paid next year to him.(6)In case a worker or artisan suffers injury in an accident causing his hospitalization for a minimum period of five days, he shall be paid a medical assistance of Rs 5000 to take care of his medical and other related expenses.(7)A worker or artisan suffering from incurable diseases prescribed in schedule I of this scheme shall be paid medical assistance to take care of his medical and related expenses at the rates prescribed in the said schedule. However, such medical assistance shall be independent of any other assistance which he may receive under any other scheme framed by the State or Central Government.(8)The payments under the scheme shall be made by way of crossed cheque/ demand draft.
