Report No. 62

3.51. Section 4(1)(d).-

Section 4(1), clause (d), imposes a strain on the mind when reading. In the interests of proper understanding of the section it is desirable to split up this clause into two parts-(i) the main proposition and (ii) the detailed provisions. The main proposition could be retained as at present. The detailed provisions could be transferred along with existing section 4(2) to a new section.1 The revised provisions will then be as follows:-

1. The new section will be numbered as section 4A. Present section 4A will then become section 4B.

Revised section 4(1)(d)

"(d) Where temporary disablement whether total or partial results from the injury and the injured workman has been in receipt of monthly wages falling within limits shown in the first column of Schedule IV-a half-monthly payment of the sum shown against such limits in the fourth column to be paid in accordance with the provisions of section 4A."

[Section 4(1)(d) in part]

Section 4A (to be added1)

(1) The half-monthly payment referred to in clause (d) of sub-section (1) of section 4 shall be payable on the sixteenth day

(i) from the date of the disablement where such disablement lasts for a period of twenty-eight days or more; or

(ii) after the expiry of a waiting period of three days from the date of the disablement where such disablement lasts for a period of less than twenty-eight days; and thereafter half-monthly during the disablement or during a period of five years whichever period is shorter. (Provisos as at present).

1. Present section 4A to be re-numbered as section 4B.