Section 93(1) in The West Bengal Factories Rules, 1958
(1)if a worker dies before availing himself of leave with wages due to him, his leave pay shall be paid to his [nominee] [Substituted by ibid.] within one week of the receipt of intimation of the death of the worker. [For this purpose each worker shall submit a nomination in Form 16A duly signed by himself and attested by two witnesses. The nomination shall remain in force until it is cancelled or revised by another nomination] [Inserted by ibid.]
