Section 10 in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
10.
(1)If the District Magistrate deems fit, he may enquire the claim further either by himself or any senior officer subordinate to him. However, any such enquiry shall be completed within 21 days from the date of the receipt of the said report of the Block Development Officer.(2)If the District Magistrate is satisfied with the enquiry report, he shall decide the claim within 30 days from the receipt of the enquiry report. In case the claim is sanctioned, the payment of the grant shall be made through crossed cheque / demand draft to the dependent (s) of the deceased or the applicant in case of disability upon proper verification. In case, the claim is rejected, information to this effect with reasons shall be sent to the claimant as soon as possible.
