Report No. 134

Removing Deficiencies in Certain Provisions of the Workmen's Compensation Act, 1923

Contents
Chapter I	Introduction
	Introduction
Chapter II	Provisions Requiring Scrutiny
	'Definition of "dependant"
	Definition of workman
	Amount of Compensation
	Interest and Penalty Payable in Case of Default
	Distribution of Compensation
	Appeals
Chapter III	'Which' Provisions of the Workmen's Compensation Act, 1923 Require to be Amended and 'Why'?
	'Which' Provisions of the Workmen's Compensation Act, 1923 Require to be Amended and 'Why'?
	'Who' should get the compensation and in 'what proportion'? (1)
	'Who' should get the compensation and in 'what proportion'? (2)
	Need to amend section 2(1)(n) to the extent that it excludes persons whose employment is of casual nature from the purview of the Act
	Need to remove the injustice resulting from treating unequals as equals by deleting Explanation II to section 4
	The desirability of amending section 4 of the Act in order to make it more just and equitable to the injured workman or the dependants of the workman who has lost his life
	Rate of interest payable in case of delay or default on the part of the employer to pay the amount of compensation
	Modification of the provision pertaining to making of advances to dependants of a deceased workman
	Need for making the provision for payment of 'funeral expenses' of the deceased workman more humane
	Need for amendment of the first proviso to section 30 providing that no appeal shall lie against an order for payment of compensation unless the amount in dispute is not less than three hundred rupees
	Employer's obligation to deposit the payment of the amount ordered by the Commissioner in order to be entitled to prefer an appeal under section 30
	Withholding of amount awarded to the workman pending appeal preferred by the employer
	Commissioner to decide the compensation case within six months
	Need for consequential amendments in statutes where a reference has been made to the relevant provisions of Workmen's Compensation Act, as they exist