Section 7(5) in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
(5)Medical Assistance in case of incurable diseases. - (a) Application for grant of medical assistance in case a worker or artisan suffers from incurable diseases shall be submitted in Form-6 to the Labour Superintendent/ District Magistrate. These forms shall be kept in sufficient numbers at all district offices/ Sub- divisional offices/ Block offices and Panchayat/municipal offices.(b)In case of non- availability of Form, application may be given on plain paper with all necessary documents.(c)The following documents shall be attached with the aforesaid application:(i)Residential Certificate(ii)Certificate of the treating medical attendant/hospital regarding the nature of applicantÂ’s disease(iii)Proof of age(iv)Certificate issued by the 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 applicant is/was engaged in.(v)A self attested photograph
