Section 13 in The Personal Injuries (Compensation Insurance) Scheme, 1972
13. Application for compensation .-(1) An application for compensation under this Scheme shall be made to the Claims Officer of the area where the injury was sustained within eight months after the date of sustaining the qualifying injury by any of the following persons in the manner laid down in clause 14, namely:--
(i)the workman, or(ii)in case of workman's death, an eligible member of the workman's family.(2)The Claims Officer may accept an application from the employer of the workman on behalf of the workman or his family, if such officer is satisfied that it is in the interest of the workman so to do or in the event of his death, of as eligible member of the workman's family.(3)Where the Claims Officer is satisfied that a person by whom an application should be made is for sufficient reason incapable of making the same, the Claims Officer may entertain an application made on such person's behalf by any other person.(4)(a)An application made after the period of eight months of the date of the qualifying injury shall not be considered.(b)But the Claims Officer may, in his discretion, if he is satisfied that the delay has been due to valid reasons, admit the application.
