Section 4(i) in Pravasi Bharatiya Bima Yojana 2017
(i)On arrival at his work place or destination abroad, if the emigrant worker is not received by the employer or if there is any substantive change in the job/ Employment Contract/ Agreement to the disadvantage of the insured person, or if the employment is prematurely terminated within the period of employment for no fault of the emigrant, one-way Economy Class airfare shall also be reimbursed by the Insurance company upto the international airport nearest to the address of the insured provided the grounds for repatriation are certified by the concerned Indian Mission/Post and the Air-tickets are submitted in original.
