Section 8(xii) in Meghalaya Rural Employment Guarantee Scheme, 2006
(xii)If the person employed dies or becomes permanently disabled by accident arising out of and in the course of employment, he/ she shall be paid an ex-gratia at the rate of Rs. 25,000 or such amount as may be notified by the Central Government, and the amount shall be paid to the disabled or legal heirs of the deceased, as the case may be.
