Report No. 62

2.27. Workman.-

The expression 'workman' is defined as follows:

"(n) 'workman' means any person (other than a person whose employment is of a casual nature and who is employed otherwise than for the purposes of the employer's trade or business) who is

(i) a railway servant as defined in section 3 of the Indian Railways Act, 1890, not permanently employed in any administrative, railway and not employed in any such capacity as is specified in Schedule II, or

(ii) employed on monthly wages not exceeding five hundred rupees, in any such capacity as is specified in Schedule II, whether the contract of employment was made before or after the passing of this Act and whether such contract is expressed or implied, oral or in writing; but does "not include any person working in the capacity of a member of the Armed Forces of the Union; and any reference to a workman who had been injured shall, where the workman is dead, include a reference to his dependants or any of them."