Section 6(2) in The Employee's Compensation Act, 1923
(2)Any half-monthly payment may, on review under this section, subject to the provisions of this Act, be continued, increased, decreased or ended, or if the accident is found to have resulted in permanent disablement, be converted to the lump sum to which the 1 employee is entitled less any amount which he has already received by way of half-monthly payments.
