- If a worker dies before he resumes work, the balance of his pay, due for the period of leave, shall be paid to his nominee within one week of the receipt of intimation of death of the worker.For this purpose each worker shall submit a nomination in Form No. 20 to which the nominee has subscribed his signature attested by the two witnesses and duly signed by himself before an officer of the factory. The nomination shall, remain in force until it is cancelled or revised by another domination.
