107. [ Payment of wages if the worker dies. [Substituted by Notification No. 21 (SM)/XXXVI-A-11019(SM)-57, dated June 13, 1958.]
(1)Where 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 month of the receipt of intimation of the death of the worker.(2)Each worker shall submit a nomination in Form No. 16, duly signed by himself or herself and attested by two witnesses. The nomination shall remain in force until it is revised or cancelled by another nomination.]
