Section 36 in The Tamil Nadu Catering Establishments Rules, 1959
36. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Payment of wages if employee dies.
(1)If an employee who had taken leave dies before he resumes work, the balance of his wages due for the period of leave with wages not availed of shall be paid to his nominee within one week of the receipt of the intimation of the death of the employee.(2)For the purpose of sub-rule (1), each employee shall submit a nomination in [Form No. VIII] [Substituted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966.] duly signed by himself and attested by two witnesses. The nomination shall remain in force unless the nominee pre-deceases the employee or until it is cancelled or revised by another nomination.[Chapter VII] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Miscellaneous Provisions
