The Employees Compensation Act, 1923

[Act No. 8 of 1923]

[5th March, 1923]

Contents
Title	Employees Compensation Act, 1923
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Employee's 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
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 aircrafts
15B.	Special provisions relating to employees abroad of companies and motor vehicles
16.	Returns as to compensation
17.	Contracting out
18.	[Proof of age.] Rep. by the Workmen's Compensation (Amendment) Act, 1959 (8 of 1959) s. 12 (w.e.f. 1-6-1959).
18A.	Penalties
Chapter III	Commissioners
19.	Reference to 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
25A.	Time limit of disposal of cases relating to compensation
26.	Costs
27.	Power to submit eases
28.	Registration of Agreements
29.	Effect of failure to register agreement
30.	Appeals
31.	Recovery
Chapter IV	Rules
32.	Power of the State Government to make rules
33.	[Power of Local Government to make rules.] Rep. 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
The Schedules
Schedule I	List of Injuries Deemed to Result in Permanent Total Disablement
Schedule II	List of Persons who, Subject to The Provisions of Section 2 (1) (dd),' Are Included in The Definition of Employees
Schedule III	List of Occupational Diseases
Schedule IV	Factors for working out lump sum Equivalent of Compensation Amount in Case of Permanent Disablement and Death