Report No. 62

3.22. Section 3(1), proviso (b)(iii).-

There is an allied question to be considered, section 3(1), proviso (b)(iii), bars compensation in respect of a non¬fatal injury caused by an accident which is directly attributable to-

"the wilful removal or disregard by the workman of any safety, guard or other device which he knew to have been provided for the purpose of securing the safety of workmen".

It is, in our view, desirable to remove this proviso. The reasons for such an amendment are substantially the same as those indicated above with reference to proviso (b)(ii)1, to section 3(1).

1. See discussion as to section 3(1), proviso (b)(ii), paras. 3.19 to 3.21, supra.