Report No. 62
5.7. Object of the amendments recommended in sections 10, 10A and 10B.-
The changes which we have recommended in sections 10, 10A, and 10B are intended to ensure
(i) prompt intimation of accidents at the instance of the employer;
(ii) effective provisions for checking by the Commissioner; and
(iii) sufficient facility to the workman to put on record what he knows about the accident-without being under a legal obligation to do so.
The revised scheme has three major features-the employer should be primarily responsible to give notice of serious accidents (section 10B), subject to checking by the Commissioner (section 10A) and, in addition, the above facility of intimation by the workman should be available (section 10). These three major feature of the revised scheme are complementary to one another.
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