Civil Liability for Nuclear Damage Act, 2010

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent, application and commencement
2	Definitions
Chapter II	Liability for Nuclear Damage
3	Atomic Energy Regulatory Board to notify nuclear incident
4	Liability of operator
5	Operator not liable in certain circumstances
6	Limits of liability
7	Liability of Central Government
8	Operator to maintain insurance or financial securities
Chapter III	Claims Commissioner
9	Compensation for nuclear damage and its adjudication
10	Qualifications for appointment as Claims Commissioner
11	Salary, allowances and other terms and conditions of service of Claims Commissioner
12	Adjudication procedure and powers of Claims Commissioner
Chapter IV	Claims and Awards
13	Inviting application for claims by Claims Commissioner
14	Person entitled to make application for nuclear damage
15	Procedure for making application before Claims Commissioner
16	Award by Claims Commissioner
17	Operator's right of recourse
18	Extinction of right to claim
Chapter V	Nuclear Damage Claims Commission
19	Establishment of Nuclear Damage Claims Commission
20	Composition of Commission
21	Term of office
22	Salary, allowances and other terms and conditions of service of Chairperson and Members
23	Filling up of vacancies
24	Resignation and removal
25	Chairperson or Member deemed to retire from service
26	Suspension of pension
27	Prohibition of acting as arbitrator
28	Prohibition of practice
29	Powers of Chairperson
30	Officers and other employees of Commission
31	Application for compensation before Commission
32	Adjudication procedure and powers of Commission
33	Transfer of pending cases to Commission
34	Proceedings before Claims Commissioner or Commission to be judicial proceedings
35	Exclusion of jurisdiction of civil courts
36	Enforcement of awards
37	Annual report
38	Dissolution of Commission in certain circumstances
Chapter VI	Offences and Penalties
39	Offences and penalties
40	Offences by companies
41	Offences by Government Departments
42	Cognizance of offences
Chapter VII	Miscellaneous
43	Power to give directions
44	Power to call for information
45	Exemption from application of this Act
46	Act to be in addition to any other law
47	Protection of action taken in good faith
48	Power to make rules
49	Power to remove difficulties