- If a worker, who is not entitle to advance payment in accordance with the provisions of section 81, dies before he resumes work, the balance of his pay due for the period of leave shall be paid to his nominee and failing such nominee, to his legal representative within one month of the receipt of intimation of death of the worker. The nomination shall be [**] [deleted by O.N. dated 1.8.2000 published in MGG Part I-L, Extraordinary p. 100] signed by the worker and attested by two witnesses.
