(1)In the case of claims arising out of death, the payment shall be made to the legal representatives of the deceased, as decided by the Claims Enquiry Officer.(2)In the case of claims arising out of previous hurt, the payment shall be made to the person injured.(3)The nominated office of the insurance company, immediately on receipt of the sanction order in Form IV together with discharge receipt in Form II and the undertaking in Form V shall make the payment to the claimant and despatch a cheque/demand draft to the claimant through registered post AD and simultaneously send intimation to all the concerned authorities to whom the copy of the sanction order is endorsed.(4)The payment to the claimant by the insurance company shall be made within 15 days from the date of receipt of the sanction order together with discharge receipt and wherever delay occurs, reasons therefore shall be explained to the Claims Settlement Commissioner.(5)Registered letters containing cheque/demand draft, if returned un-delivered from claimants shall be placed before the Claims Settlement Commissioner for further directions.(6)The nominated officer of the insurance company shall furnish monthly return giving number and the date of the sanction order, date of receipt of sanction order, payments made, sanction order pending for payment, to the Claims Settlement Commissioner with a copy to Claims Enquiry Officer and General Insurance Corporation headquarters, Bombay.
