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.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.