Section 17 in The West Bengal College Teachers (Security Of Service) Act, 1975
17. Compensation in case of injury or death of a teacher. -
(1)If any personal injury or death is caused to a teacher in the course of discharge of his duties, the Governing Body of the college in which the teacher is employed shall be liable to pay compensation the amount of which will be assessed by such authority and in such manner as may be prescribed.(2)In the case of death of a teacher the compensation shall be payable to his legal heirs.
