Section 17 in The U.P. Basic School Teachers (Savings-Cum-Insurance) Rules, 1976
17. Claims. -
The requirements for settlement of death claim shall be :-(a)Death Certificate from the Municipality or Local Authority or such other evidence relating to death as is found satisfactory by the State Government.(b)A certificate in the prescribed form from the Director of Education, U.P., that the deceased was covered under the Scheme, indicating, therein the date of entry and date of exit from the Scheme.For settlement of claims on cessation of service or retirement, the aforesaid certificate from the Director of Education, U.P., stating that the Member was covered under the Scheme shall be required. The Corporation shall settle the claim of the Member or the beneficiary appointed by him in the event of his death through the Basic Shiksha Adhikari of the District concerned. The benefits under the scheme shall be so payable in India in Indian Rupees. The State Government shall be entitled to deduct the Income Tax or Estate Duty, if any, before making the payment.
