Section 24 in Rajasthan State Accredited Journalists Medical Facility Scheme 2009
24. Accidental risk cover.
(a)Deaths: - The capital sum insured will be paid if the death of the insured person is within a period of twelve months from the date of bodily injury and such injury be the direct cause of the death of insured person.(b)Permanent Total Disablement (PTD): - If such injury shall cause irrecoverable losses such as -(c)Sight of both or single eye, Physical separation of two entire hands or two entire feet or one entire hand and one entire foot then the capital sum insured will be given as per the policy issued by SI&GPF(d)In case of loss of use of two hands, feet or eyes or one hand and one foot, or eye, the capital sum insured will be given as per the accidental insurance policy issued by SI&GPFPermanent Partial Disablement (PPD): - If such injury shall cause physical separation loss of use of body parts like -Loss of toes, loss of hearing, loss of fingers, loss of thumb, loss of little, middle index finger, loss of metacarpus and any other permanent partial disablement the capital sum insured will be given as per the accidental insurance policy issued by SI&GPF(e)Carriage of dead bad : - Expenses incurred for transportation of insured's dead body to the place of residence (due to accident) subject to a maximum of 5% of sum insured.
