Section 7 in Bihar Unorganized Workers Social Security Rules, 2015
7. Change of Address.
- If a member changes his/her address, he/she shall notify his/her new address to the Member- Secretary of the Board who shall thereupon enter his/her new address in the official records:Provided that if the member fails to notify his/her new address, the address in the official record shall for all purposes be deemed to be the member's correct address.
