Section 6(3) in The M.P. Workmens Compensation (Occupational Diseases) Rules, 1963
(3)Assessment of disablement shall proportionate to the loss of earning capacity, total disablement being taken to be top percent loss of earning capacity.Explanation. - For the purpose of this rule, "permanent disablement" shall mean such disablement as is certified to be permanent by the Medical Board.
