Report No. 62
1.13. Desirability of amending.-
There is, therefore, considerable justification for undertaking a study in depth of the Act and for considering what amendments of the law are needed.
1.14. Simplification of language.-
There is another aspect which is of special importance in connection with legislation intended for the common man, like the Workmen's Compensation Act. In such legislation the expression of the law should be as simple as possible-of course consistently with that precision which is expected of every legal writing, whether legislative or otherwise. Some of the provisions of the Act are unsatisfactory, because the degree of detail, elaboration and complexity renders them unintelligible to those for whom they are intended, and some others have become obsolescent. In general, while the Act concentrates mainly on matters of detail, in some respects it fails to deal adequately with the essential ideas.
1.15. Matter in the Concurrent List.-
Before closing this Chapter, we may state that the subject-matter of the Act falls within the Concurrent List and Parliament is, therefore, competent to deal with it.1
1. Concurrent List, entry 24.
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