Section 82 in Employees' State Insurance (General) Regulations, 1950
82. Intimation of decision regarding dependants' benefit.-
As soon as possible after the expiry of the period during which claims can be submitted in terms of the notice issued under regulation 81, the appropriate Regional Office shall intimate by registered post the decision of the Corporation in regard to the claim of each of the dependants in writing to the dependants concerned or to his legal representative, or, in the case of a minor, to his guardian.
