Section 25 in West Bengal Shops and Establishments Rules, 1964
25. Payment of maternity benefit in case of death of woman.
- If a woman entitled to maternity benefit dies before receiving such benefit or where the shop-keeper or the employer, as the case may be, is liable for maternity benefit under the second proviso to sub-rule (3) of rule 23, the employer shall pay such, benefit to the person nominated by the woman in the notice given under rule 24 and in case there is no such nominee, to her legal representative.
