Report No. 62
7.2. Section 19.-
Section 19 needs no change. 7.2A. Section 20(1).-Section 20(1) reads-
"20(1). The State Government, may by notification in the Official Gazette, appoint any person to be a Commissioner for Workmen's Compensation for such area as may be specified in the notification."
Usually, senior judicial officers are appointed as Commissioners. But it is not feasible to impose a rigid requirement that officers appointed as Commissioners should have judicial experience. Hence, we are unable to accept a suggestion made in that regard1.
1. S. No. 70 (Suggestion by one High Court).
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