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Workmen's Compensation Act, 1923 20. Appointment of Commissioners (1) The State Government may by notification in the Official Gazette appoint any person to be a Commissioner for Workmen's Compensation for such area as may be specified in the notification. (2) Where more than one Commissioner has been appointed for any area the State Government may by general or special order regulate the distribution of business between them. (3) Any Commissioner may for the purpose of deciding any matter referred to him for decision under this Act choose one or more persons possessing special knowledge of any matter relevant to the matter under inquiry to assist him in holding the inquiry. (4) Every Commissioner shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).    |
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