Section 63 in Employees' State Insurance (General) Regulations, 1950
63. Form of claim for sickness or temporary disablement.-
An insured person intending to claim sickness benefit or disablement benefit for temporary disablement shall submit to the appropriate [Branch Office] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005).] by post or otherwise, a claim for benefit in [Form 9] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " one of the Forms 12, 13 and 14" (w.e.f. 1.1.2005).], appropriate to the circumstances of the case together with the appropriate medical certificate:Provided that where only one claim in [Form 9] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Forms 13 and 14" (w.e.f. 1.1.2005).] is submitted in respect of more than one certificates, such [Form 9] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Forms 13 or 14" (w.e.f. 1.1.2005).] shall be deemed to be appropriate to all such certificates.
