Section 3(1)(v) in The Rajasthan Rules for Regulating the Fund for Grant of Exgratia Financial Assistance (Family Planning Acceptors) 1976

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State of Rajasthan - Subsection

Section 3(1)(v) in The Rajasthan Rules for Regulating the Fund for Grant of Exgratia Financial Assistance (Family Planning Acceptors) 1976

(v)Assistance in fatality cases. - (a) If any acceptor or Sterilisation Operation/IUD Insertion dies within a period of 10 days, irrespective of the actual case of death, an amount of Rs. 5,000/- shall be paid out of this fund to the surviving spouse or, if no such spouse is living, to the natural heir after proper verification. The other cases, where any complication arises within four weeks of the date of operation/IUD Insertion, and subsequently results in death, should also be given ex-gratia grant of Rs. 5000/- on verification by the Medical Officer concerned of the death being due to complications arising out of sterilisation operation/IUD Insertion.

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State of Rajasthan - Subsection

Section 3(1)(v) in The Rajasthan Rules for Regulating the Fund for Grant of Exgratia Financial Assistance (Family Planning Acceptors) 1976