Report No. 62

3.47. Need for classification of the 'provisions.-

It would appear that understanding of these sub-sections would be facilitated if the four sub-sections-3(2), 3(2A), 3(3) and 3(4)-were put in a separate section and some attempt was made to classify the provisions into

(i) common provisions;

(ii) provisions applicable to employments in Part A of the Third Schedule;

(iii) provisions applicable to employments in Part B of the Third Schedule; and

(iv) provisions applicable to employments in Part C of the Third Schedule.

This improvement is suggested in view of the fact that the present arrangement hardly conduce to a clear understanding of what is intended. Moreover in so far as the employments in Part C are concerned, there are as already stated above1 not one but two substantive provisions. Certain other drafting improvements in the second proviso2 are also desirable.

1. Para. 3.46, supra.

2. See para. 3.46, supra.