Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(c) in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011

(c)The following documents shall be attached with the aforesaid application:
(i)Residential certificate
(ii)Proof of Age
(iii)A photograph of the applicant showing his disability condition
(iv)A copy of the information given in the police station regarding the accident or Certificate of Mukhiya/Ward Council or regarding the accident if informing police station was not required under law
(v)Disability Certificate issued by competent authority (a certificate issued by a Government orthopedic surgeon shall be required)
(vi)Certificate issued by the Mukhiya/ Ward member of the panchayat/Member of the panchayat samitee/Ward Council or in case of urban area specifying the nature of work the applicant is/ was engaged in.