Section 9 in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
9.
(1)On receipt of the application, from the District Magistrate or Labour Superintendent as above or directly from the applicant, as the case may be, for grant in death or disability cases, the Block Development Officer shall immediately proceed to enquire into it.(2)While making the enquiry, the Block Development Officer shall ascertain whether the deceased or the applicant in case of disability was/is a worker or artisan. He will then ascertain the cause of death or disability, age of the diseased or applicant in case of disability, and verify the legal dependent (s) of the deceased and enquire the claim.(3)The enquiry shall be completed by the Block Development Officer within 14 days of the receipt of such application and the enquiry report shall be sent to the District Magistrate or Labour Superintendent, as the case may be, without undue delay.(4)Such enquiry reports will be processed by the District Magistrate or the Labour Superintendent as quickly as possible. If the report is to be processed by the Labour Superintendent, he shall place such enquiry reports with his comments before the District Magistrate for appropriate action.
