Bihar State Migrant Labour Accident Grant Scheme (Amendment) Rule, 2023

 

[11th August 2023]

whereas the Government of Bihar is satisfied that it is necessary to provide for enhancement of the amount of grant to the domicile migrant labourers working in unorganized sector in other State and Abroad in the event of their death, to their legal heir or to the victims of accident in case of permanent and partial disability on account of an accident;

Now, therefore in exercise of the power conferred by Article 39 (a) of the constitution of India, the State Government of Bihar is hereby please to make the following Rules to amend The Bihar State Migrant Labour Accident Grant Scheme Rule, 2008.

Rule - 1. Short title, extent and commencement

(1)     These Rules may be called Bihar State Migrant Labour Accident Grant Scheme (Amendment) Rule, 2023.

(2)     It shall extend to the whole of the State of Bihar

(3)     It shall come into force from the date of its publication in the official gazette.

Rule - 2.

The word One lakh shall be substituted by the words "Rs. Two lakh" in Rule 5 of the said Rule, 2008.

Rule - 3.

The words and figures "Rs. 75,000 (Seventy five thousand)" shall be substituted by the words and figures "Rs. 1,00,000 (One lakh)" in Rule 5A of the said Rule, 2008.

Rule - 4.

The words and figures "Rs. 37,500 (Thirty Seven thousand five hundred)" shall be substituted by the words and figures "Rs. 50,000 (Fifty thousand)" in Rule 5B of the said Rule, 2008.