- If a worker dies before he resumes work, the balance of his pay due for the period of [Leave with wages not availed of] [Substituted for the word 'holidays'.] shall be paid to his nominee with one week of the intimation of the death of the worker. For this purpose each worker shall submit a nomination in Form No. D annexed hereto duly signed by himself and attested by two witnesses. The nomination shall remain in force until it is cancelled or revised by another nomination.Form No. DI hereby require that in the event of my death before resuming work the balance of my pay due for the period of leave with wages not availed of shall be paid to ________ who is my ________ and resides at _________________________________________
