Section 4(e) in Pravasi Bharatiya Bima Yojana 2017
(e)The insurance company shall pay the sum insured in case of accidental death or permanent disability due to any accident/ physical injury sustained while in employment abroad occurring within twelve months from the date of such accident provided it occurs during the currency of insurance policy and such death or permanent disability shall be attributed to the said accident. In such cases, intimation about the accident/ physical injury will be sent to the Insurance Company within 30 days from the date of such accident/ physical injury. Further, claim has to be filed within 90 days from the date of accidental death/ permanent disability. In case of non-submission of claim documents within 90 days, certificate from the Indian Mission/ Post stating that the circumstances were beyond the control of the insured, will be accepted by the Insurance Company. In case of accidental death/ permanent disability in India, certificate from Protector of Emigrants will be accepted.
