Employees’ State Insurance Act, 1948
51. Disablement benefit
Subject to the provisions of this Act 92[* * * *]
(a) a person who sustains temporary disablement for not less than three days (excluding the day of accident) shall be entitled to periodical payment 93[at such rates and for such period and subject to such conditions as may be prescribed by the Central Government];
(b) a person who sustains permanent disablement, whether total or partial, shall be entitled to periodical payment 3[at such rates and for such period and subject to such conditions as may be prescribed by the Central Government] :
