Section 78 in The Employees' State Insurance (General) Regulations, 1950
78. Disposal of body of an insured person dying by employment injury. -Where an insured person dies as a result of an employment injury sustained as an employee under the Act, the body of the insured person shall not be disposed of until the body has been examined by an Insurance Medical Officer, who will also arrange a post mortem examination, if considered necessary in co-operation with any other existing agency: Provided that if an Insurance Medical Officer is unable to arrive for the examination within 12 hours of such death, the body may be disposed of after obtaining a certificate from such Medical Officer or practitioner as may be available: Provided further that nothing contained in this regulation shall be in derogation of any power conferred on a Coroner under any law for the time being in force or on the officer-in-charge of a police station or some police officer under 73 [section 174 of the Code of Criminal Procedure, 1973 (2 of 1974)].
