Section 11(2) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994

[Cites 0, Cited by 0] [Section 11] [Entire Act]

(2)The risk covered by the Personal Accident Relief scheme and the amount of compensation payable shall be as follows:-

(a)	Death	.. Rs. 1,00,000
(b)	Loss or actual physical separation of or totaland irrecoverable loss of use of:-
	(i) both hands; or
	(ii) both feet; or	.. Rs.1,00,000
	(iii) one hand and one foot; or
	(iv) total and irrecoverable loss of sight inboth eyes
(c)	Loss or actual physical separation of or totaland irrecoverable loss of use of:-
	(i) one hand; or-.
	(ii) one foot; or	Rs.50,000
	(iii) total and irrecoverable loss of sight inone eye.
(d)	Permanent total disablement from injuries otherthan
(e)	Permanent partial disablement as specified incolumn (1) of the Table below

At the rate specified in the corresponding entry in column (2) of the Table below

Nature of disablement	Compensation in percentage (to be applied on Rs.1,00,000/-)
(1)	(2)
		Percent
1. Loss of toes	All	20
	Great both phalanges	5
	Great one phalanx	2
	Other than great, if more than one toe lost, each	1
2. Loss of hearing	Both ears	50
3. Loss of hearing	One ear	15
4. Loss of four fingers and thumb of one hand		40
5. Loss of four fingers		35
6. Loss of thumb	Both Phalanges	25
7. Loss of index finger	Three Phalanges	10
	Two Phalanges	8
	One Phalanx	4
8. Loss of middle finger	Three Phalanges	6
	Two Phalanges	4
	One Phalanx	2
9. Loss of ring finger	Three Phalanges	5
	Two Phalanges	4
	One Phalanx	2
10. Loss of little finger	Three Phalanges	4
	Two Phalanges	3
	One Phalanx	2
11. Loss of Metacarpals
1st or 2nd	(additional)	3
3rd 4th or 5th	(additional)	2
12. Any other permanent partial disablement		Percentage as assessed by the Doctor

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