Section 93 in The West Bengal Factories Rules, 1958
93. Payment of wages if the worker dies.
(1)if a worker dies before availing himself of leave with wages due to him, his leave pay shall be paid to his [nominee] [Substituted by ibid.] within one week of the receipt of intimation of the death of the worker. [For this purpose each worker shall submit a nomination in Form 16A duly signed by himself and attested by two witnesses. The nomination shall remain in force until it is cancelled or revised by another nomination] [Inserted by ibid.](2)Where an exemption is granted under Section 84 of the Act, a copy of the order shall be fixed with the Registers and other records as are required to be maintained under the rules or as permitted by the order to show the position of relevant particulars of each worker as regards leave due, leave taken and wages granted etc. which are more favourable and permitted by the order.(3)A notice giving full details of the system established in the factory for leave with wages or as permitted by the order shall be displayed conspicuously at or near the main entrance to the factory and a copy thereof submitted to the Inspector.(4)No alteration shall be made in the scheme, permitted by the order under section 84 of the Act, without previous sanction of the State Government] [Inserted by ibid.]
