The Employees State Insurance Corporation has notified the Covid-19 Relief Scheme on 11th August 2021 as a welfare measure for the Insured Persons and for the dependents of ESI insured persons in case of their death due to COVID-19.

The Eligible conditions to avail the scheme are as follows:

  • The Insured Person who died due to COVID-19 disease must have been registered on the ESIC online portal at least three months prior to the date of diagnosis of COVID-19 disease resulting in his/ her death.
  • The deceased IP must have been in employment on the date of diagnosis of COVID-19 disease and contributions for at least 70 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.
  • Further, in case of death due to COVID-19, the spouse, son up to 25 years of age, unmarried daughter and widowed mother of the insured would be eligible for the relief.
  • The scheme shall be effective for two years from March 24, 2020 and the minimum relief under the scheme shall be Rs 1800/- per month.
  • The minimum relief under the scheme shall be Rs 1800/- per month.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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