Section 7 in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
7. Procedure to avail the benefits under the Scheme.
(1)Death Cases. - (a) Application for grant in cases of natural death and accidental death may be given, as soon as possible from the date of such occurrence, in Form-1 to the concerned Block Development Officer/ Labour Superintendent / District Magistrate. These application forms shall be kept in sufficient number at all district offices/ Sub-divisional offices/ Block offices and Panchayat/municipal offices.(b)In case of non- availability of Form, application may be given on plain paper with all necessary documents.(c)The following documents shall be attached with the aforesaid application:(i)Residential Certificate of the deceased(ii)Dependent(s) Certificate issued by the circle officer(iii)Death Certificate issued by competent authority (In case of accidental death, a certificate issued by a doctor not below the rank of a Government Medical Officer shall be required)(iv)A copy of the information given in the police station regarding the accident/ Certificate of Mukhiya/Ward Council or regarding the accident if informing police station was not required under law(v)Death Certificate or Inquest report or panchnama, as the case may be (in case of accidental death only)(vi)Proof of age of the deceased(vii)Certificate issued by the concerned Mukhiya/ Ward member of the panchayat/Member of the Panchayat Samitee or the concerned Ward Council or in the urban area, as the case may be, specifying the nature of work, the deceased was engaged in.(2)Disability Cases. - (a) Application for grant in cases of permanent total disability or partial disability may be given, as soon as possible from the date of such occurrence, in Form-2, to the concerned Block Development Officer/ Labour Superintendent / District Magistrate. These forms shall be kept in sufficient numbers at all district offices/ Sub-divisional offices/ Block offices and offices of Panchayats.(b)In case of non- availability of Form-2, application may be given on plain paper with all necessary documents.(c)The following documents shall be attached with the aforesaid application:(i)Residential certificate(ii)Proof of Age(iii)A photograph of the applicant showing his disability condition(iv)A copy of the information given in the police station regarding the accident or Certificate of Mukhiya/Ward Council or regarding the accident if informing police station was not required under law(v)Disability Certificate issued by competent authority (a certificate issued by a Government orthopedic surgeon shall be required)(vi)Certificate issued by the Mukhiya/ Ward member of the panchayat/Member of the panchayat samitee/Ward Council or in case of urban area specifying the nature of work the applicant is/ was engaged in.(3)Scholarship to the Children. - (a) Application for scholarship may be submitted to the Executive Director, Bihar State Labour Welfare Society, Patna, in Form-3, together with required documents, through the Head Master of the High School / Principal of the Intermediate College or the Industrial Training Institute/Polytechnic, as the case may be, in which the applicant is studying. These forms shall be kept in sufficient numbers at all district offices/ Sub- divisional offices/ Block offices/ Panchayat/municipal offices, High Schools/Intermediate Colleges and Industrial Training Institutes/Polytechnics.(b)In case of non- availability of Form-3, application may be given on plain paper with all necessary documents.(c)The Head Master of the High School / Principal of the Intermediate College or the Industrial Training Institute/Polytechnic shall, after checking that the application is in order, forward and recommend the claim to the Executive Director, Bihar State Labour Welfare Society, Patna.(d)The following documents shall be attached with the aforesaid application:-(i)Proof of age of the parent who is a worker or artisan(ii)Residential certificate of the parent(iii)Certificate issued by the concerned Mukhiya/ Ward member of the panchayat/Member of the panchayat samitee or the concerned Ward Council or, as the case may be, specifying the nature of work the parent of the applicant is engaged in.(iv)Photograph of the parent attested by the concerned Mukhiya/ Ward member of the panchayat/Member of the panchayat samitee or the concerned Ward Council or, as the case may be.(v)Photograph of the student attested by the Head of the Institution(4)Medical Assistance in case of hospitalization after injury. - (a) Application for grant of medical assistance in case a worker or artisan suffers injury in an accident causing his hospitalization, as soon as possible from the date of such occurrence, shall be submitted in Form-5 to the Labour Superintendent/ District Magistrate. These forms shall be kept in sufficient numbers at all district offices/ Sub- divisional offices/ Block offices and Panchayat/municipal offices.(b)In case of non- availability of Form, application may be given on plain paper with all necessary documents.(c)The following documents shall be attached with the aforesaid application:(i)Residential Certificate(ii)Certificate of hospitalization(iii)Copy of the information given in the police station regarding the accident or Certificate of Mukhiya/Ward Council or in case of urban area, as the case may be, regarding the accident if informing police station was not required under law(iv)Proof of age(v)Certificate issued by the Mukhiya/ Ward Member of the panchayat/Member of the panchayat samitee or the concerned Ward Council or in the urban area, as the case may be, specifying the nature of work the applicant was engaged in.(vi)A self attested photograph of the person showing his injury and hospitalization(5)Medical Assistance in case of incurable diseases. - (a) Application for grant of medical assistance in case a worker or artisan suffers from incurable diseases shall be submitted in Form-6 to the Labour Superintendent/ District Magistrate. These forms shall be kept in sufficient numbers at all district offices/ Sub- divisional offices/ Block offices and Panchayat/municipal offices.(b)In case of non- availability of Form, application may be given on plain paper with all necessary documents.(c)The following documents shall be attached with the aforesaid application:(i)Residential Certificate(ii)Certificate of the treating medical attendant/hospital regarding the nature of applicantÂ’s disease(iii)Proof of age(iv)Certificate issued by the Mukhiya/ Ward Member of the panchayat/Member of the panchayat samitee or the concerned Ward Council or in the urban area, as the case may be, specifying the nature of work the applicant is/was engaged in.(v)A self attested photograph
