Contents |
Sections |
Particulars |
Chapter I |
Preliminary |
1 |
Short title, extent, commencement and application |
2 |
Definitions |
2A |
Registration of factories and establishments |
Chapter II |
Corporation, Standing Committee And Medical Benefit Council |
3 |
Establishment of Employees' State insurance Corporation |
4 |
Constitution of Corporation |
5 |
Term of office of members of the Corporation |
6 |
Eligibility for re-nomination or re-election |
7 |
Authentication of orders, decisions, etc. |
8 |
Constitution of Standing Committee |
9 |
Term of office of members of Standing Committee |
10 |
Medical Benefit Council |
11 |
Resignation of membership |
12 |
Cessation of membership |
13 |
Disqualification |
14 |
Filling of vacancies |
15 |
Fees and allowances |
16 |
Principal officers |
17 |
Staff |
18 |
Powers of the Standing Committee |
19 |
Corporation's power to promote measures for health, etc. of insured persons |
20 |
Meetings of Corporation, Standing Committee and Medical Benefit Council |
21 |
Supersession of the Corporation and Standing Committee |
22 |
Duties of Medical Benefit Council |
23 |
Duties of 61[Director General and the Financial Commissioner] |
24 |
Acts of Corporation, etc. not invalid by reason of defect in constitution, etc. |
25 |
Regional Boards, Local Committees, Regional and Local Medical Benefit Councils |
Chapter III |
Finance And Audit |
26 |
Employees' State Insurance Fund |
27 |
Grant by the Central Government |
28 |
Purposes for which the fund may be expended |
28A |
Administrative expenses |
29 |
Holding of property, etc. |
30 |
Vesting of the property in the Corporation |
31 |
Expenditure by Central Government to be treated as a loan |
32 |
Budget estimates |
33 |
Accounts |
34 |
Audit |
35 |
Annual report |
36 |
Budget, audited accounts and the annual report to be placed before 43[Parliament] |
37 |
Valuation of assets and liabilities |
Chapter IV |
Contributions |
38 |
All employees to be insured |
39 |
Contributions |
40 |
Principal employer to pay contributions in the first instance |
41 |
Recovery of contributions from immediate employer |
42 |
General provisions as to payment of contributions |
43 |
Method of payment of contribution |
44 |
Employers to furnish returns and maintain registers in certain cases |
45 |
Inspectors, their functions and duties |
45A |
Determination of contributions in certain cases |
45B |
Recovery of contributions |
45C |
Issue of certificate to the Recovery Officer |
45D |
Recovery Officer to whom certificate is to be forwarded |
45E |
Validity of certificate and amendment thereof |
45F |
Stay of proceedings under certificate and amendment or withdrawal thereof |
45G |
Other modes of recovery |
45H |
Application of certain provisions of the Income Tax Act |
45I |
Definitions |
Chapter V |
Benefits |
46 |
Benefits |
48 |
When person deemed available for employment [Omitted by Act No. 44 of 1966] |
49 |
Sickness benefit |
50 |
Maternity benefit |
51 |
Disablement benefit |
51A |
Presumption as to accident arising in course of employment |
51B |
Accidents happening while acting in breach of regulations, etc. |
5IC |
Accidents happening while traveling in employer's transport |
51D |
Accidents happening while meeting emergency |
52 |
Dependants' benefit |
52A |
Occupational disease |
53 |
Bar against receiving or recovery of compensation or damages under any other law |
54 |
Determination of question of disablement |
54A |
References to Medical Boards and appeals to Medical Appeal Tribunals and Employees' Insurance Courts |
55 |
Review of decisions by Medical Board or Medical Appeal Tribunal |
55A |
Review of dependants' benefit |
56 |
Medical benefit |
57 |
Scale of medical benefit |
58 |
Provision of medical treatment by State Government |
59 |
Establishment and maintenance of hospitals, etc. by Corporation |
59A |
Provision of medical benefit by the Corporation in lieu of State Government |
60 |
Benefit not assignable or attachable |
61 |
Bar of benefits under other enactments |
62 |
Persons not to commute cash benefits |
63 |
Persons not entitled to receive benefit in certain cases |
64 |
Recipients of sickness or disablement benefit to observe conditions |
65 |
Benefits not to be combined |
66 |
Corporation's right recover damages from employer in certain cases |
67 |
Corporation's right to be indemnified in certain cases |
68 |
Corporation's rights where a principal employer fails or neglects to pay any contribution |
69 |
Liability of owner or occupier of factories, etc. for excessive sickness benefit |
70 |
Repayment of benefit improperly received |
71 |
Benefit payable up to and including day of death |
72 |
Employer not to reduce wages, etc. |
73 |
Employer not to dismiss or punish employee during period of sickness, etc. |
Chapter V-A |
Transitory Provisions |
73A |
Employer's special contribution |
73B |
Special tribunals for decision of disputes or questions under this Chapter where there is no Employees' Insurance Court |
73C |
Benefits under Chapter V to depend upon employee's contribution |
73D |
Mode of recovery of employer's special contribution |
73E |
Power to call for additional information or return |
73F |
Power to exempt to be exercised by Central Government alone in respect of employer's special contributions |
73G |
Application of certain provisions of this Act to employer's special contribution |
73H |
Power to remove difficulties |
73-I |
Duration of Chapter VA
|
Chapter VI |
Adjudication Of Dispute And Claims |
74 |
Constitution of Employees' Insurance Court |
75 |
Matters to be decided by Employees' Insurance Court |
76 |
Institution of proceedings, etc. |
77 |
Commencement of proceedings |
78 |
Powers of Employees' Insurance Court |
79 |
Appearance by legal practitioners, etc |
80 |
Benefit not admissible unless claimed in time |
81 |
Reference to High Court |
82 |
Appeal |
83 |
Stay of payment pending appeal |
Chapter VII |
Penalties |
84 |
Punishment for false statements |
85 |
Punishment for failure to pay contributions, etc |
85A |
Enhanced punishment in certain cases after previous conviction |
85B |
Power to recover damages |
85C |
Power of Court to make orders |
86 |
Prosecutions |
86A |
Offences by companies |
Chapter VIII |
Miscellaneous |
87 |
Exemption of a factory or establishment or class of factories or establishments |
88 |
Exemption of persons or class of persons |
89 |
Corporation to make representation |
90 |
Exemption of factories or establishments belonging to government or any local authority |
91 |
Exemption from one or more provisions of the Act |
91A |
Exemptions to be either prospective or retrospective |
91B |
Misuse of benefits |
91C |
Writing off of losses |
92 |
Power of Central Government to give directions |
93 |
Corporation officers and servants to be public servants |
93A |
Liability in case of transfer of establishment |
94 |
Contributions, etc., due to Corporation to have priority over other debts |
94A |
Delegation of powers |
95 |
Power of Central Government to make rules |
96 |
Power of State Government to make rules |
97 |
Power of Corporation to make regulations |
98 |
Corporation may undertake duties in Part B States |
99 |
Medical care for the families of insured persons |
99A |
Power to remove difficulties |
100 |
Repeal and saving |
Schedule I |
[omitted] |
Schedule II |
List of Injuries deemed to result in permanent total disablement |
Schedule III |
List of Occupational Diseases |
|
Foot Notes |