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CONTENTS
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Sections
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Particulars
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Preamble |
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1
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Short
title, Extent, Commencement and Application |
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2
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Definitions |
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2A
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Registration
of Factories and Establishments |
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3
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Establishment
of Employees' State Insurance Corporation |
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4
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Constitution
of Corporation |
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5
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Term
of Office of members of the corporation |
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6
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Eligibility
for Re-Nomination for Re-Election |
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7
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Authentication
of Orders, Decisions, Etc. |
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8
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Constitution
of Standing Committee |
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9
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Term
of Office of members of standing committee |
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10
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Medical
benefit council |
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11
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Resignation
of Membership |
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12
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Cessation
of Membership |
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13
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Disqualification |
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14
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Filling
of Vacancies |
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15
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Fees
and Allowances |
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16
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Principal
Officers |
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17
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Staff |
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18
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Powers
of the standing committee |
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19
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Corporation's
power to promote measures for health, etc., of insured persons |
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20
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Meetings
of Corporation, standing committee and medical benefit council |
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21
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Super session
of the Corporation and Standing Committee |
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22
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Duties
of Medical benefits council |
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23
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Duties
of Director General and the Financial commissioner |
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24
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Acts
of Corporation, Etc., not invalid by reason of defect in constitution,
etc. |
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25
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Regional
Boards, Local Committees, Regional and local medical benefit councils |
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26
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Employees'
State Insurance Fund |
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27
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Grant
by the Central Government |
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28
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Purposes
for which the fund may be expended |
| 28A |
Administrative
Expenses |
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29
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Holding
of Property, etc. |
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30
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Vesting
of the property in the corporation |
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31
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Expenditure
by Central Government to be treated as a Loan |
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32
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Budget
Estimates |
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33
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Accounts |
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34
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Audit |
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35
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Annual
Report |
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36
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Budget,
Audited Accounts and the Annual Report to be placed before Parliament |
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37
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Valuation
of Assets and Liabilities |
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38
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All
Employees to be Insured |
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39
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Contributions |
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40
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Principal
Employer to pay contributions in the First Instance |
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41
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Recovery
of Contributions from immediate employer |
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42
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General
Provisions as to payment of contributions |
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43
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Method
of Payment of Contribution |
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44
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Employers
to furnish returns and maintain registers in certain cases |
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45
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Inspectors,
Their Functions and Duties |
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45A
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Determination
of Contributions in certain cases |
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45B
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Recovery
of Contributions |
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45C
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Issue
of Certificate to the Recovery Officer |
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45D
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Recovery
Officer to whom certificate is to be forwarded |
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45E
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Validity
of certificate and amendment thereof |
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45F
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Stay
of Proceedings under certificate and amendment or withdrawal thereof |
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45G
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Other
Modes of Recovery |
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45H
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Application
of certain provision of the Income-Tax Act |
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45I
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Definitions |
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46
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Benefits |
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47
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When
person eligible for sickness benefit |
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48
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When
person deemed available for employment |
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49
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Sickness
benefit |
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50
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Maternity
benefit |
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51
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Disablement
benefit |
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51A
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Presumption
as to accident arising in course of employment |
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51B
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Accidents
Happening while acting in breach of regulations, etc. |
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51C
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Accidents
Happening while traveling in employer's transport |
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51D
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Accidents
Happening while meeting emergency |
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52
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Dependant's
Benefits |
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52A
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Occupational
Disease |
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53
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Bar
against receiving or recovery of compensation or damages under any
other law |
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54
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Determination
of Question of Disablement |
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54A
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References
to Medical boards and appeals to medical appeal tribunals and employees'
Insurance Courts |
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55
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Review
of decisions by Medical Board or Medical appeal tribunal |
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55A
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Review
of Dependants' benefit |
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56
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Medical
benefit |
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57
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Scale
of Medical benefit |
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58
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Provision
of Medical Treatment by State Government |
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59
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Establishment
and maintenance of Hospitals, etc., by corporation |
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59A
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Provision
of Medical benefit by the corporation in lieu of State Government |
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60
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Benefit
not Assignable or Attachable |
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61
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Bar
of benefits under other enactments |
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62
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Persons
not to commute cash benefits |
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63
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Persons
not entitled to receive benefit in certain cases |
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64
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Recipients
of sickness or disablement benefit to observe conditions |
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65
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Benefits
not to be combined |
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66
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Corporation's
right to recover damages from employer in certain cases |
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67
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Corporations
right to be indemnified in certain cases |
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68
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Corporation's
rights where a principal employer fails or neglects to pay any contribution |
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69
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Liability
of owner or occupier of factories, etc., for excessive sickness benefit |
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70
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Repayment
of benefit improperly received |
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71
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Benefit
payable up to and including day of death |
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72
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Employer
not t reduce wages, etc. |
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73
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Employer
not to dismiss or punish employee during period of sickness, etc. |
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73A
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Employer's
special contribution |
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73B
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Special
tribunals for decision of disputes or questions under this chapter
where there is no employees' insurance court |
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73C
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Benefits
under Chapter V to depend upon employees' contribution |
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73D
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Mode
of recovery of employer's special contribution |
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73E
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Power
to call for additional information or return |
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73F
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Power
to exempt to be exercised by certain Government alone in respect of
employer's special contributions |
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73G
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Application
of certain provisions of this Act to employer's special contribution |
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73H
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Power
to remove difficulties |
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73I
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Duration
of Chapter V-A |
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74
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Constitution
of Employees' Insurance Court |
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75
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Matters
to be decided by employees' Insurance Court |
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76
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Institution
of Proceedings, Etc.
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77
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Commencement
of Proceedings |
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78
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Powers
of Employees' Insurance Court |
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79
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Appearance
by Legal Practitioners, Etc.
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80
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Benefit
not admissible unless claimed in time |
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81
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Reference
to High Court |
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82
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Appeal |
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83
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Stay
of Payment Pending Appeal |
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84
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Punishment
for False Statement |
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85
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Punishment
for failure to pay contributions, etc. |
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85A
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Enhanced
Punishment in certain cases after previous conviction |
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85B
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Power
to Recover Damages |
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85C
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Power
to Court to make orders |
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86
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Prosecutions
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86A
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Offences
by Companies |
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87
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Exemption
of a Factory or Establishment or class of Factories, or establishments |
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88
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Exemption
of persons or class of persons |
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89
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Corporation
to make representation |
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90
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Exemption
of Factories or establishments belonging to Government or any local
Authority |
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91
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Exemption
from one or more provisions of the Act |
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91A
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Exemptions
to be either prospective or retrospective |
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91B
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Misuse
of benefits |
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91C
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Writing
off of losses |
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92
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Power
of Central Government to give Directions |
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93
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Corporation
Officers and servants to be Public servants |
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93A
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Liability
in case of transfer of establishment |
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94
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Contributions,
Etc., due to corporation to have priority over other debts |
| 94A |
Delegation
of Powers |
| 95 |
Power
to Central Government to make rules |
| 96 |
Power
of State Governments to make rules |
| 97 |
Power
to Corporation to make regulations |
| 98 |
Corporation
may undertake duties in the Indian States |
| 99 |
Medical
care for the families of Insured persons |
| 99A |
Power
to remove difficulties |
| 100 |
Repeals
and Savings |
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Schedules
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Schedule
1
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Omitted |
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Schedule
2
|
List
of Injuries deemed to result in permanent total disablement |
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Schedule
3
|
List
of Occupational Diseases |