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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(c) in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011

(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.