Section 3(1) in The Personal Injuries (Emergency Provisions) Act, 1962
(1)The Central Government may make a scheme or schemes in accordance with the provisions of this Act providing for the grant of relief in respect of the following injuries sustained during the period of the emergency, namely:-(a)personal injuries sustained by gainfully occupied persons (with such exceptions, if any, as may be specified in the scheme) and by persons of such other classes as may be so specified; and(b)personal service injuries sustained by civil defence volunteers.[Provided that different Schemes may be made in relation to different periods of emergency.] [Proviso added by Act 74 of 1971, s.3 (w.e.f. 25-12-1971) ]
