Report No. 62

2.18. Amendment regarding pre-decease.-

We are further of the view that in the definition of 'dependant' [item (iii) (f) and (g)1, the word "pre-deceased" should be amplified so as to include a case where the person concerned dies before the passing of the order under section 8(5). This is intended to avoid hardship for the children of persons who die in the interval between the workman's death and the date of the order of the Commissioner under section 8(5).