Section 29 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
29. Payment of wages if employees dies.
(1)If an employee who had taken leave dies before he resumes work, the balance of his wages due for the period of leave with wages not availed of shall be paid to his nominee within one week of the receipt of the intimation of the death of the employee.(2)For the purpose of sub-rule (1), each employee shall submit a nomination in Form IX duly signed by himself and attested by two witnesses. The nomination shall remain in force unless the nominee predeceases the employee or until it is cancelled or revised by another nomination.
