Report No. 62
5.10. Recommendation as to section 11(1).-
The opening portion of section 11(1) is somewhat involved and we propose to recast it slightly. Accordingly we recommend that section 11(1) should be revised as follows:-
"11(1). Where an accident occurs and the employer, before the expiry of three days from the time at which the accident occurs, offers to have the workman examined free of charge by a qualified medical practitioner, the workman shall submit himself for such examination, and any workman who is in receipt of a half-monthly payment under this Act shall, if so required, submit himself for such examination from time to time:
Provided that workman shall not be required to submit himself for examination by a medical practitioner otherwise than in accordance with rules made under this Act, or at more frequent intervals than may be prescribed."
5.11. Section 11(6)-Recommendation for amendment.-
In section 11(6), the words "whose instructions he had followed" should be replaced by the words and "followed his instructions", to make the wording more simple.
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