Employees State Insurance (General) Regulations, 1950

Sections

Contents
Particulars
Chapter I
1	Short title and extent
2	Definitions
3	The manner in which the Corporation may exercise its powers
3A	Exercise of powers by an office
4	Contribution and benefit periods
5	[***]
6	Meetings of the Corporation, the Standing Committee and the Medical Benefit Council
7	Decision by majority
8	Mode of exercising vote
9	Matters to be brought before the Corporation
10	Regional Boards
10A	Local committees
Chapter II	Collection Of Contributions, Etc.
10B	Registration of factories or establishments
11	Declaration by persons in employment on appointed day
12	Declaration by persons engaged after the appointed day
13	[***]
14	Declaration form to be sent to appropriate office
15	Allotment of insurance numberRegistration of families
15A	Registration of families
15B	Changes in family
16	Corporation to receive assistance from employers
17	Identity cards
17A	Issue of a certificate of employment
17B	Issue of permanent acceptance card
18	Loss of identity card
19-24.	***
25	***
26	Return of contributions to be sent to appropriate office
27	Issue of certificate of contributions
28	***
29	Payment of contribution
30	***
31	Time for payment of contribution
31A	Interest on contribution due, but not paid in time
31B	Recovery of interest
31C	Damages or contributions or any other amount due, but not paid in time
32	Register of employees engaged by immediate employer
33	Other modes of payment of contribution
34	***
35	***
36	Employment for part of a wage period
37	***
38	Scheme by joint employers
39	Reckoning of wages of employee employed by two or more employers in the same 17[wage period]
40	Refund of contribution erroneously paid
41 to 43.	***
Chapter III	Benefits
44	Claims for benefits
45	When claim becomes due
46	Availability of claim forms
47	Claim on wrong form
48	Evidence in support of claim
49	Defective claim
50	Claim for inappropriate benefit
51	Authority for certifying eligibility of claimants
52	Benefits when payable
52A	Abstention verification
53	Evidence of sickness and temporary disablement
54	Persons competent to issue medical certificate
55	Medical certificate
56	Time of granting medical certificate
57	Medical certificate on first examination
58	Final medical certificate
59	Intermediate certificate
60	Final medical certificate before commencing work for wages
61	Intermediate certificate for a longer period
62	[Omitted]
63	Form of claim for sickness or temporary disablement
64	Failure to submit medical certificate
65	Notice of accident
66	Maintenance of accident book
67	Notice otherwise than by an entry in accident book
68	Report of accident by an employer
69	Employer to arrange first aid
70	Employer to furnish further particulars of accident
71	Directions by the Corporation
72	Reference to a Medical Board
73	Report of Medical Board
74	Occupational disease
75	Constitution of Medical Board/Special Medical Boards
76	Appeal Tribunals
76A	Submission of claims for permanent disablement benefit
76B	Commutation of permanent disablement benefit
77	Report of death of insured person by employment injury
78	Disposal of body of an insured person dying by employment injury
79	Issue of death certificate
80	Submission of claim for dependants benefit
81	Notice for dependants' benefit
82	Intimation of decision regarding dependants' benefit
83	Date of accrual of dependants' benefit
83A	Submission of claims for periodical payments of dependants' benefit
84	Review of dependants' benefit
85	[Omitted]
86	Appointment of another guardian
87	Notice of pregnancy
88	Claim for maternity benefit commencing before confinement
89	Claim for maternity benefit only after confinement or for miscarriage
89A	Claim for maternity benefit after the death of an insured woman leaving behind the child
31	[***]
89B	Claim for maternity benefit in case of sickness arising out of pregnancy, confinement, premature birth of child or miscarriage
90	Other evidence in lieu of a certificate
91	Notice of work for remuneration
92	Date of payment of maternity benefit
93	Disqualification for maternity benefit
94	Authority which may issue certificate
95	Obligations of insurance medical officer
95A	Medical benefit to families of insured persons
95B	Report of death of insured person
95C	Issue of death certificate
95D	Other evidence in lieu of a certificate
95E	Submission of claim for funeral 18[expenses]
Chapter IV	Miscellaneous
96	Authority for determining benefits
96A	Reimbursement of expenses incurred in respect of medical treatment
97	Discontinuation or reduction of benefits
98	Discharge, etc. of employee under certain conditions
99	Suspension of sickness or temporary disablement benefit
99A	Sickness or temporary disablement benefit during strike
100	Relaxation
101	[Omitted]
102	Certain officers to have powers of inspection
102A	Inspection book
103	Medical benefit during disablement
103A	Medical benefit after contribution ceases to be payable
103B	Medical benefit to insured person who ceases to be in insurable employment on account of permanent disablement
104	Production of document for medical benefit
105	Further certificates
106	Change of circumstances to be notified
107	Certificate in respect of a person claiming permanent disablement benefit
107A	Declaration by and certificate in respect of a person claiming dependants' benefit
107B	Personal attendance of a person claiming permanent disablement benefit or dependants' benefit
108	***
109	Submission of additional information by employer or insured person
Form 01	Employees' Registration Form
Form 1	Declaration Form
Form 1A	Family Declaration Form
Form 1B	Changes In Family Declaration Form
Form 2	Contribution Card
Form 3	Return Of Declaration Forms
Form 4	Identity Card
Form 4A	Family Identity Card
Form 5	Receipt For Contribution Card
Form 6	Return Of Contributions
Form 6A	Statement Of Advance Payment Of Contributions Contribution Period Ended __
Form 7	Register Of Employees
Form 8	First Certificate
Form 9	Final Certificate
Form 10	Intermediate Certificate
Form 11	Special Intermediate Certificate
Form 12	Sickness Or Temporary Disablement Benefit
Form 12A	Maternity Benefit For Sickness
Form 13	Sickness Or Temporary Disablement Or Maternity Benefit For Sickness
Form 13A	Maternity Benefit For Sickness
Form 14	Sickness Or Temporary Disablement Or Maternity Benefit For Sickness
Form 14A	Maternity Benefit For Sickness
Form 15	Accident Book
Form 16	Accident Report From Employer
Form 17	Dependants' Or Funeral Benefit
Form 18	Dependants' Benefit
Form 18A	Dependants' Benefit
Form 19	Maternity Benefit
Form 20	Maternity Benefit
Form 21	Maternity Benefit
Form 22	Claim For Maternity Benefit
Form 23	Maternity Benefit
Form 24	Maternity Benefit
Form 24A	Maternity Benefit After The Death Of An Insured Woman Leaving Behind The Child
Form 24B	Maternity Benefit Death Certificate
Form 25	Claim For Permanent Disablement Benefit
Form 25A	Funeral 18[Expenses]
Form 26	Certificate For Permanent Disablement Benefit
Form 27	Declaration And Certificate For Dependants' Benefit
Form 28	Reply to be Furnished by the Employer in Respect of Form no.23 Query
Form 28A	Reply to be Furnished by the Employer
Schedules
Schedule I	[Omitted by Notification No. N-12/13/1/90-P & D, dt. 17th. May, 1991, w.e.f. 15th. June, 1991]
Schedule II	[Omitted by Notification No. N-12/13/1/90-P & D, dated 17th. May, 1991, w.e.f. 15th. June, 1991]
Schedule III	Commutation Values For Permanent Disablement Benefit
	Foot Notes

[Notification No. RS/5/48, dated 17-10-1950]

In exercise of the powers conferred by section 97 of the Employees' State Insurance Act, 1948 (34 of 1948), the Employees' State Insurance Corporation is pleased to make the following regulations, the same having been previously published as required by sub-section (1) of the said section, namely:-