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[Cites 0, Cited by 0] [Section 10(13)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(13)(c) in The Employees' State Insurance (General) Regulations, 1950

(c)To decide within the broad framework of the general decisions and programme of priorities of the Corporation, the following matters, provided that where the specific approval of the Corpo­ration or the appropriate Government is required such approval shall be taken:-(i) extension of the Scheme to other categories of establishments in accordance with the order or priorities laid down by the Corporation;
(ii)extension of Scheme to new areas and extension of medical care to families;
(iii)adoption of special measures to meet peculiar conditions in the area;
(iv)improvement in benefits;
(v)provision of indoor medical treatment;
(vi)measures and arrangements for the rehabilitation of insured persons in the area, who are permanently disabled;
(vii)securing compliance by employers with the various provi­sions of the Employees' State Insurance Act, the Regulations and other Rules and instructions.