Section 18 in Haryana Rural Employment Guarantee Scheme, 2007
18. Compensation (section 5).
(1)If any personal injury is caused to any person employed under the Scheme by accident arising out of and in the course of his employment, he shall be entitled to, free of charge, such medical treatment as is admissible under the Act.(2)Where hospitalization of the injured worker is necessary, the State Government shall arrange for such hospitalization including accommodation, treatment, medicines and payment of daily allowance not less than half of the wage required to be paid had the injured been engaged in the work.(3)If a person employed under a Scheme dies or becomes permanently disabled by accident arising out of and in the course of employment, he shall be paid by the State government an ex-gratia payment at the rate of twenty-five thousand rupees and the amount shall be paid to the legal heirs of the deceased or the disabled, as the case may be.
