Section 7(1) in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
(1)Death Cases. - (a) Application for grant in cases of natural death and accidental death may be given, as soon as possible from the date of such occurrence, in Form-1 to the concerned Block Development Officer/ Labour Superintendent / District Magistrate. These application forms shall be kept in sufficient number at all district offices/ Sub-divisional offices/ Block offices and Panchayat/municipal offices.(b)In case of non- availability of Form, application may be given on plain paper with all necessary documents.(c)The following documents shall be attached with the aforesaid application:(i)Residential Certificate of the deceased(ii)Dependent(s) Certificate issued by the circle officer(iii)Death Certificate issued by competent authority (In case of accidental death, a certificate issued by a doctor not below the rank of a Government Medical Officer shall be required)(iv)A copy of the information given in the police station regarding the accident/ Certificate of Mukhiya/Ward Council or regarding the accident if informing police station was not required under law(v)Death Certificate or Inquest report or panchnama, as the case may be (in case of accidental death only)(vi)Proof of age of the deceased(vii)Certificate issued by the concerned Mukhiya/ Ward member of the panchayat/Member of the Panchayat Samitee or the concerned Ward Council or in the urban area, as the case may be, specifying the nature of work, the deceased was engaged in.
