Section 2 in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
2. Definitions.
(1)In this scheme, unless the context otherwise requires -(a)"Accident" means accident caused by external violence which is apparent in nature and shall includeTrain or road accident, electric shock, snake-bite, drowning, fire burn, falling from tree or building, attack by wild animals, terrorist or criminal attack etc. However, this list is illustrative and not exhaustive:Provided that, it shall not include self inflicted injury or suicide or accident caused under inebriated condition or death or disability suffered while committing criminal offences;(b)"Accidental death" means death caused by an accident:Provided that, death occurring within 180 days of the happening of the bodily injury resulting solely and directly from the accident and independently of any other cause shall be covered under this scheme;(c)"Artisan" means a self employed domicile of the State who works in the State and earns his livelihood from avocations like black smithy(Lohargiri), basket making, bullock/ cycle/ hand cart pulling, carpentry(Badhaigiri), cattle rearing, cattle grazing, cloth dyeing (Rangrezgiri), cycle rickshaw pulling, doll making, earthen pot making (kumhargiri), embroidery, fishing and boat driving (Mallahgiri), hair dressing, handicraft, idol making, madari show, auto rickshaw driving, rope making, shoe making/repairing, sheep/goat rearing, sewing, stitching (Rafoogar), stone cutting, street hawking, street vendors, utensil making (Thathera), vegetable and fruit vendors, weaving and any other avocation of like nature. However, this list is illustrative and not exhaustive;(d)"Block Development Officer" means Development Officer of the Blocks appointed by the State Government;(e)"Circle Officer" means Circle Officer of the Circles (Anchals) appointed by the State Government;(f)"Dependent" means widow of the deceased and husband in case of female persons, dependent son, unmarried daughter and parents; in case of deceased unmarried persons, father and mother jointly;Note. - The grant on account of death shall be distributed among all dependents in equal proportion.(g)"District Magistrate" means District Magistrate and Collector of the district appointed by the State Government. This will also include the Additional Collector and/or Additional District Magistrate and senior Deputy Collector posted in the district and specially empowered by the District Magistrate to carry out all or any function assigned to him under this scheme;(h)"Incurable disease" means any of the diseases mentioned in the schedule I of this scheme;(i)"Labour Superintendent" means Labour Superintendent in charge of a district appointed by the State Government;(j)"Natural Death" means death caused by natural causes and not by any accident;(k)"Permanent Partial Disability" means loss of one eye or one limb due to an accident and includes cases of paralysis of one limb caused due to accident or otherwise;(l)"Permanent Total Disability" means loss of two eyes or two limbs or loss of one eye and one limb due to an accident and includes cases of paralysis of two limbs or brain caused due to accident or otherwise;(m)"Scheme" means Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011;(n)"Society" means the Bihar State Labour Welfare Society established by the State Government by this name and its successor;(o)"State Government" means the Government of Bihar;(p)"Unorganized Sector" means the employments included in the list of scheduled employments under the Minimum Wages Act, 1948;(q)"Worker" means a domicile of the State of Bihar working for wages in the unorganized sector in the State;(2)Words and expressions used herein but not defined shall have the same meaning as widely understood in the State of Bihar.
