Section 9(4) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(4)For payment of exgratia financial assistance to the spouse of a member meeting with fatal accident. - (i) The amount of assistance under this item shall be Rs. 5000.00 (Five Thousand) only and shall be in the form of grant and shall be available in the event of death by or as result of an accident arising in course of his employment as a Handicraft Artisan.(ii)The assistance shall be available to the spouse of a member who had valid membership at the time of occurrence of the fatal accident.(iii)The financial assistance under this item shall be payable to the spouse who was nominated by the member. In the event of the member dying without nomination the assistance shall be paid only on production of heirship certificate. If there is more than one living spouse, as per the heirship certificate the amount shall be divided equally among them.(iv)Along with the claim of grant under this provision of the claimant shall have to produce valid proof regarding the death of the member cause due to the fatal accident during the course of his employment as Handicraft Artisan to the best of satisfaction of the authority.
