Report No. 62
5.3. Section 10(2).- Section 10(2) reads-
"10(2). Every such notice shall give the name and address of the person injured and shall state in ordinary language the cause of the injury and the date on which the accident happened, and shall be served on the employer on upon any person responsible to the employer for the management of any branch of the trade or business in which the injured workman was employed."
This sub-section will need consequential changes in view of our recommendation to substitute voluntary intimation in place of compulsory1 notice.
1. See recommendation as to section 10(1), para. 5, supra.
Back
