Section 7(4) in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
(4)Medical Assistance in case of hospitalization after injury. - (a) Application for grant of medical assistance in case a worker or artisan suffers injury in an accident causing his hospitalization, as soon as possible from the date of such occurrence, shall be submitted in Form-5 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 hospitalization(iii)Copy of the information given in the police station regarding the accident or Certificate of Mukhiya/Ward Council or in case of urban area, as the case may be, regarding the accident if informing police station was not required under law(iv)Proof of age(v)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 was engaged in.(vi)A self attested photograph of the person showing his injury and hospitalization
