Section 284 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
284. Application for death benefit.
(1)A nominee who is entitled to death benefit under this rule shall submit to the Secretary or any other officer authorized by him an application in Form No. XXXVII. A certificate regarding the death/ /accident death issued by a Government doctor not below the rank of an Assistant Surgeon shall be produced alongwith the application and other documents specified by the Board.(2)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.(3)If the Secretary or the officer authorised by him is satisfied that the person who has applied for financial assistance is entitled for such benefit he may sanction the amount.(4)The sanctioning authority shall maintain a register for this purpose in Form No. XXXVIII.(5)A person aggrieved by any decision taken under sub-rule (3) may file an appeal before the Board within sixty days from the date of receipt of the order under that sub-rule and the decision of the Board thereon shall be final.
