98. Payment of wages, if the worker dies. If a worker dies before he resumes work, the balance of his pay, due for the period of leave with wages not availed of shall be paid to his nominee within one week of the receipt of intimation of death of the worker. For this purpose, each worker shall submit a nomination in the Form No.18 duly signed by himself and attested by two witnesses. The nomination shall remain in force until it is cancelled or revised by another nomination.
