Chhattisgarh Student Safety Insurance Scheme Rules, 2005

Chhattisgarh Student Safety Insurance Scheme Rules, 2005

Published vide Notification No. F-24-7/20/2005, dated 01.09.2005

Last Updated 21st October, 2019 [cg137]

Notification No. F-24-7/20/2005 dated the 1st September, 2005. - State Government makes the following rules of the implementation of Student Safety Insurance Scheme, namely : -

1. Short name and extent. - These rules shall be called Chhattisgarh Student Safety Insurance Scheme Rules, 2005. They shall come into force in the entire State of Chhattisgarh with immediate effect.

2. Corpus fund. - Budget allotment will be given under this scheme in the year 2005-06 to all the Collectors by the Director Public Instructions. Collectors will draw this allotment and keep it in a bank account as a corpus fund. Corpus fund shall be kept in a joint bank account of the Collector and District Education Officer. Collectors will pay the insurance claims of students from this corpus fund. This insurance will not be done through any Insurance company. Collectors shall make a demand of additional budget from the Director Public Instructions when half of the corpus fund remains so that additional budget may be allotted to them in time.

3. Beneficiaries eligible under the scheme. - The scheme shall be applicable to all the Government and Government aided schools and Colleges of the State. The benefit of this scheme shall be available to all the regular students studying in school of School Education Department, and Scheduled Caste, Scheduled Tribe, Other backward Classes and Minorities Development Department, and Colleges of Higher Education Department.

4. Premium not being required. - No premium shall be taken from the students.

5. Area of Insurance coverage. - The coverage of insurance shall be applicable throughout India. If regular students travel to any part of India on tour/educational excursion/visit/journey/vacation, they will still get the benefit of the scheme.

6. The Amount of Claim. - Claims will be paid from the corpus fund as follows : -

(a)	Maximum amount of claim per student under any circumstance	Rs. 10,000/-
(b)	Date due to accident	Rs. 10,000/-
(c)	100 percent complete permanent disability due to accident	Rs. 10,000/-
(d)	Loss of two organs, both eyes, or one organ and one eye due to accident.	Rs. 10,000/-
(e)	Complete loss of one organ or one eye due to accident	Rs. 5,000/-
(f)	Complete permanent disability due to accidental causes other than above.	Rs. 10,000/-
(g)	Reimbursement of Medical/Hospital expenses after accident (maximum payable per student).	Rs. 500/-

7. Claim Settlement Officers. - Block Education Officers shall be the Claim Settlement Officers for the schools of School Education Department, and Scheduled Caste, Scheduled Tribe, Other Backward Classes and Minorities Development Department. Head of Institution shall be the Claims Settlement Officer for the Colleges of Higher Education Department.

8. Procedure of Claims. - The procedure of claims shall be as follows : -

(a) Claim shall be submitted by the concerned student of his/her parents or legal guardian in the form given in the schedule to the head of institution;

(b) Heads of Institutions of School Education Department, and Scheduled Caste, Scheduled Tribe, Other Backward Classes and Minorities Development Department shall immediately send the claim with their recommendation to the Block Education Officer. Block Education Officers shall examine the claims and either sanction them or reject them;

(d) Written information of sanction or rejection of claim shall be sent by post to the claimant by the claims settlement officer;

(e) In case the claim is sanctioned the claims settlement officer shall send the proposal for payment of the claim to the District Information Officer within 3 days, and the claim shall be paid by the District Education officer by a crossed cheque within 3 days of the receipt of the proposal. The cheque will be sent to the claimant by registered post on the address written in the claim application;

(f) Following documents must accompany the claim -

(I) certificate of the Principal/Head Master of the School/College that the student is a regular student;

(II) in case of death the death certificate of competent authority;

(III) in case death does not occur, medical certificate with the explanation of accident, type of injury, cause of injury and disability. The Medical certificate must be verified by Block Medical Officer/Chief Medical Officer;

(IV) in case of reimbursement of Medical/Hospital expenses vouchers verified by Block Medical Officer/Chief Medical Officer must be enclosed.

9. District Level Monitoring Committee. - There shall be a district level monitoring committee for the monitoring of the Student Safety Insurance Scheme. The membership of the committee shall be as follows -

1.	Collector	Chairman
2.	Chief Executive Officer/Zila Panchayat	Vice-Chairman
3.	Assistant Commissioner Tribal Development Department.	Member
4.	District Education Officer	Member Secretary

10. Power of the State Government to amend the rules. - The State Government may by a notification in the official gazette, amend these rules from time to time.

11. Power of the State Government for removal of difficulties. - The State Government may issue instructions for removal of any difficulty in these rules.


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