Section 58(2) in The Employees' State Insurance (Central) Rules, 1950
(2)[ The daily rate of dependant's benefit shall be ninety per cent of the standard benefit rate in the contribution period corresponding to the benefit period in which the employment injury occurs:Provided that where an employment injury occurs before the commencement of the first benefit period in respect of a person, the daily rate of dependants' benefit shall be -(i)where a person sustains employment injury after the expiry of the first wage period in the contribution period in which the injury occurs, ninety per cent of his average daily wages during that wage period rounded to the next higher rupee;(ii)where a person sustains employment injury before the expiry of the first wage period in the contribution period in which the injury occurs, ninety per cent of wages actually earned or which would have been earned had he worked for a full day on the dae of accident, rounded to the next higher rupee.][Provided that the total amount of the periodical monthly payment of dependants benefit payable to all eligible dependants of a deceased employee, shall be not less than one thousand two hundred rupees.] [Inserted by Notification No. G.S.R. 73 (E) dated 8.2.2012 (w.e.f. 1.3.2012)]Explanation. - The dependant's benefit rate calculated as aforesaid shall be called the "full rate".
