Whereas the Government of Bihar is
satisfied that it is necessary to provide grant to the domicile migrant
labourers of the State working in other state and abroad in the event of their
death on account of epidemic. To achieve the said object, it is necessary to
amend the Bihar State Migrant Labour Accident Grants Scheme Rules, 2008. Now, therefore, is exercise of the
powers conferred by Article 39(a) of the constitution of India, the State
Government of Bihar hereby amends the "Bihar State Migrant Labour Accident
Grants Scheme Rules, 2008" as follows:- Bhiar State Migrant Labour Accident
Grants Scheme (Amendment) Rules, 2020 (1)
These rules may be called the Bihar State
Migrant Labour Accident Grants Scheme (Amendment) Rules, 2020. (2)
It shall extend to the whole of the State of
Bihar. (3)
It shall come into force from date of
notification. The words "This scheme shall also
apply in case of death caused by atomic radiation and war." as given in
sub rule 1(a) of Rule 2 of the Bihar State Migrant Labour Accident Grants
Scheme Rules, 2008 shall be replaced by "This scheme shall also apply in
case of death caused by atomic radiation, war and epidemic, provided that in
case of epidemic, the concerned Government shall issue notification in this
regard."BIHAR
STATE MIGRANT LABOUR ACCIDENT GRANTS SCHEME (AMENDMENT) RULES, 2020
PREAMBLE