Section 2 in The Personal Injuries (Compensation Insurance) Scheme, 1972
2. Interpretation .-In this Scheme, unless the context otherwise requires,-
(a)"Act" means the Personal Injuries (Compensation Insurance) Act, 1963 (37 of 1963);(b)"Annexure" means the annexure appended to the Scheme;(c)"advance premium" means the advance payments against the total premium to be paid by an employer as required in clause 6;(d)"Claims Officer" means the officer appointed as Claims Officer for the purposes of the Personal Injuries (Emergency Provisions) Scheme, 1971 made under the Personal Injuries (Emergency Provisions) Act, 1962 (59 of 1962);(e)"clause" means a clause of this Scheme;(f)"Commissioner" means a Commissioner for Workmen's Compensation appointed under section 20 of the Workmen's Compensation Act, 1923 (8 of 1923);(g)"compensation" means compensation payable under sections 4 and 7 of the Act;(h)"dependent" has the meaning assigned to it in the Workmen's Compensation Act, 1923 (8 of 1923);(i)"eligible member of a family" means:-(i)a widow lawfully married,(ii)a legitimate son,(iii)a legitimate daughter,(iv)father,(v)mother, and(vi)any other dependent to whom the Claims Officer thinks that compensation should be paid;(j)"Form" means a Form appended to this Scheme:(k)"Government Agent" means any person employed under section 11 to act as the agent of the Central Government for any of the purposes of the Act;(l)"Head of account" means head of account specified in sub-clause (2) of clause 4;(m)"period of emergency" means the period beginning with the third day of December, 1971, and ending with such date as the Central Government may by notification in the Official Gazette, declare to be the date on which the emergency shall come to an end;(n)"policy" means a policy of insurance issued under this Scheme;(o)"qualifying injury" means a personal injury sustained by a gainfully occupied person in respect of which compensation is payable under section 4 of the Act;(p)"quarter" means a period of three months, commencing on the first day of April, July, October or January;(q)"section" means a section of the Act;(r)all other words and expressions used in the Scheme but not defined herein shall have the meanings respectively assigned to them in the Act.
