Report No. 62
5.5. Section 10A.-
Section 10A confers a power on the Commissioner to require statements from employers regarding fatal accidents. At present the Commissioner has a power but there is no duty. We think that it should be mandatory on the Commissioner to do so whenever a fatal accident occurs and the Commissioner has information thereof. We recommend that the section should be so amended.1
1. For redraft of section 10A, see para. 5.8.
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