Report No. 62

3.7. Provisions in the Employees' State Insurance Act, 1948.-

At this stage we would like to refer to several provisions1 of the Employees' State Insurance Act, 1948 and consider how far their principle is worth introducing in the Workmen's Compensation Act. Primarily the object of these provisions is to widen the scope of the expression "course of employment" or to eliminate certain defences or to facilitate the proof of certain facts. Some of these deal with matters not dealt with in the Workmen's Compensation Act, while others-e.g., section 51B-reverse the position under the Workmen's Compensation Act.

1. Sections 51A to 51D, Employees' State Insurance Act, 1945.