Section 7(2) in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011
(2)Disability Cases. - (a) Application for grant in cases of permanent total disability or partial disability may be given, as soon as possible from the date of such occurrence, in Form-2, to the concerned Block Development Officer/ Labour Superintendent / District Magistrate. These forms shall be kept in sufficient numbers at all district offices/ Sub-divisional offices/ Block offices and offices of Panchayats.(b)In case of non- availability of Form-2, 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(ii)Proof of Age(iii)A photograph of the applicant showing his disability condition(iv)A copy of the information given in the police station regarding the accident or Certificate of Mukhiya/Ward Council or regarding the accident if informing police station was not required under law(v)Disability Certificate issued by competent authority (a certificate issued by a Government orthopedic surgeon shall be required)(vi)Certificate issued by the Mukhiya/ Ward member of the panchayat/Member of the panchayat samitee/Ward Council or in case of urban area specifying the nature of work the applicant is/ was engaged in.
