On February 01, 2022, the Employees State Insurance Corporation (ESIC) has issued a notification to make certain relaxations in the ‘ESIC COVID-19 Relief Scheme’.
The eligibility conditions will be modified:
The deceased Insured Person must have been in employment on the date of diagnosis of COVID- 19 disease and contributions for at least 35 days should have been paid or payable in respect of him / her during a period of maximum one year immediately preceding the diagnosis of COVID-19 disease resulting in death.
Any objection or suggestions, which may be received from any person in respect of notification within a period of thirty (30) days from the date of publication, will be considered by the Employees’ State Insurance Corporation. The objections and suggestions, if any, may be addressed to Shri S Biswas, Insurance Commissioner, (e-mail Id: dir-pnd@esic.nic.in) Employees’ State Insurance Corporation, Panchdeep Bhawan, CIG Marg, New Delhi 110002.
