Section 18 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
18. Benevolent Fund Scheme.
- For providing relief on permanent incapacitation or death of an employee while in service, there shall be a Benevolent Fund Scheme of the Bureau as follows:(a)each employee shall make a contribution of Rupees Fifteen per month to the Benevolent fund and the Bureau shall make towards its contribution at the rate of Rupees Thirty per employee per month;(b)on permanent incapacitation of an employee, he shall be paid an amount of Rupees One Lakh; and(c)In case of death of an employee during service, an amount of Rupees One Lakh shall be paid in accordance with the nomination made by the deceased in respect of his General Provident Fund accumulations and where no such nomination exists to such persons as may be eligible to receive the amount under the General Provident Fund (Central Services) Rules, 1960, as amended from time to time.
