Section 71 in The Employees' State Insurance Act, 1948
71. Benefit payable up to and including day of death.
If a person dies,, during any period for which he is entitled to a cash benefit under this Act, the amount of such benefit up to and including the day of his death shall be paid to any person nominated by the deceased person in writing in such form as may be specified in the regulations or, if there is no such nomination, to the heir or legal representative of the deceased person.
