Section 95E(2) in The Employees' State Insurance (General) Regulations, 1950
(2)The following may be accepted as proof for purposes of clauses (ii) and (iii) of sub-regulation (1) of this regulation:- A declaration of the claimant duly countersigned by,-(i) an officer of the Revenue, Judicial or Magisterial Departments of Government; or(ii)a Municipal Commissioner; or(iii)a Workmen's Compensation Commissioner; or(iv)the Head of Gram Panchayat under the official seal of the panchayat; or(v)the employers of the deceased insured person; or(vi)any other evidence or declaration acceptable to the appropriate office in the circumstances of a particular case.]
