Laws - Workmen's Compensation Act, 1923

Workmen's Compensation Act, 1923

(Act no. 8 of 1923)

CONTENTS
Sections	Particulars
	Preamble

1	Short title, Extent and Commencement
2	Definitions
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
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 accidents
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 masters and seamen
15A	Special provisions relating to captains and other members of crew of Aircraft's
15B	Special provisions relating to workmen abroad of Companies and motor vehicles
16	Returns as to compensation
17	Contracting out
18	Proof of age
18A	Penalties
19	Reference to commissioners
20	Appointment of commissioner
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 to 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
32	Power of the State Government to make rules
33	Power of local Government to make rules
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

Schedules
Schedule 1	List of Injuries deemed to result in permanent total disablement
Schedule 2	List of Persons who subject to the provisions of section 2(1)(n), are included in the Definition of Workmen
Schedule 3	List of Occupational Diseases
Schedule 4	Factors for working out lump sum equivalent of compensation amount in case of Permanent disablement and death