Section 52 in The Employees' State Insurance Act, 1948
52. Dependant's benefit.
(1)If an insured person dies as a result of an employment injury sustained as an employee under this Act (whether or not he was in receipt of any periodical payment for temporary disablement in respect of the injury) dependants benefit shall be payable at such rates and for such period and subject to such conditions as may be prescribed by the Central Government to his dependants specified in 3sub-clause (i), sub-clause (ia) and sub-clause (ii) of clause (6A) of section 2.(2)In case the insured person dies without leaving behind him the dependants as aforesaid, the dependants benefit shall be paid to the other dependants of the deceased at such rates and for such period and subject to such conditions as may be prescribed by the Central Government.
