Follow @SCJudgments
Login :
Advocate
|
Client
Workmens Compensation Act, 1923
[Act No. 6 of Year 1974]
Contents
Sections
Particulars
Chapter I
Preliminary
1
Short title extend and commencement
2
Definitions In this Act unless there is anything repugnant in the subject or context
Chapter II
Workmens Compensation
3
Employer's liability for compensation
4
Amount of compensation
4A
Compensation to be paid when due and penalty for default
5
Method of calculating wages
6
Review Any half-monthly payment payable under this Act
7
Commutation of half-monthly payments
8
Distribution of compensation
9
Compensation not to be assigned attached or charged
10
Notice and claim
10A
Power to require from employers statements regarding fatal accident
10B
Reports of fatal accidents and serious bodily injuries
11
Medical examination
12
Contracting
13
Remedies of employer against stranger
14
Insolvency of employer
14A
Compensation to be first charge on assets transferred by employer
15
Special provisions relating to master and seamen
15A
Special provisions relating to captains and other members of crew of aircraft
15B
Special provisions relating to workmen aboard of companies and motor vehicles
16
Returns as to compensation
17
Contracting out Any contract or agreement
18
Proof of age [Repealed by the Workmens Compensation (Amendment) Act 1959, (8 of 1959)]
18A
Penalties
Chapter III
Commissioners
19
Reference of Commissioners
20
Appointment of Commissioners
21
Venue of proceedings and transfer
22
Form of application
22A
Power of Commissioner to require further deposit in cases of fatal accident
23
Powers and procedure of Commissioners
24
Appearance of parties
25
Method of recording evidence
26
Costs
27
Power of submit cases
28
Registration of agreements
29
Effect of failure to register agreement
30
Appeals
30A
Withholding of certain payments pending decision of appeal
31
Recovery
Chapter IV
Rules
32
Power of the State Government to make rules
33
Power of Local Government to make rules [Repealed by the A.O. 1937]
34
Publication of rules
35
Rules to give effect to arrangements with other countries for the transfer of money paid as compensation
36
Rules made by Central Government to be laid before Parliament
Schedule
Schedule I
Schedule II
Schedule III
Back
Client Area
|
Advocate Area
|
Blogs
|
About Us
|
User Agreement
|
Privacy Policy
|
Advertise
|
Media Coverage
|
Contact Us
|
Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement