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18	Proof of age [Repealed by the Workmens Compensation (Amendment) Act 1959, (8 of 1959)]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33	Power of Local Government to make rules [Repealed by the A.O. 1937]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