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Union of India - Section

Section 24 in The Personal Injuries (Compensation Insurance) Act, 1963

24. [Every scheme and rule to be laid before Parliament]

.-Every Scheme and every rule made under this Act, shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the successive sessions aforesaid, both Houses agree in making any modification in the Scheme or the rule or both Houses agree that the Scheme or the rule should not be made, the Scheme or the rule shall thereafter have effect only in such modified form or be of no effect as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Scheme or the rule.THE SCHEDULE[See sections 2 and 7(1)]
Description of injury Percentage of disablement
Upper Limb  
Loss of both hands or of all fingers and thumbs 100
Amputation of Right arm through shoulder 90
Amputation of Left arm through shoulder 90
Amputation below shoulder stump exceeding 6 inches from tip of acromion (Right) 80
Amputation below shoulder stump not exceeding 6 inches (Right) 90
Amputation below shoulder stump not exceeding 6 inches (Left) 80
Amputation below shoulder from tip of acromion stump exceeding 6 inches (Left) 70
Amputation through elbow or below elbow with stump not exceeding 5 inches (Right) 80
Amputation through elbow or below elbow with stump not exceeding 5 inches(Left) 70
Amputation below elbow stump exceeding 5 inches (Right) 70
Amputation below elbow stump exceeding 5 inches (Left) 50
Loss of thumb (Right) 50
Loss of thumb (Left) 40
Loss of 4 fingers (Right) 50
Loss of 4 fingers (Left) 40
Loss of 2 fingers on either hand 20
Lower Limb  
Loss of 2 or more limbs 100
Amputation of both feet 100
Amputation of one leg at hip or below hip with stump not exceeding 5 inches 90
Lisfranc's Operation both feet 80
Amputation below hip with stump exceeding 5 inches 80
Amputation through both feet proximal to the metatarso-phalangeal joint 80
Loss of all toes of both feet through the metatarso-phalangeal joint 40
Loss of all toes of both feet proximal to the proximal inter-phalangeal joints 30
Loss of all toes of both feet distal to the proximal inter-phalangeal joint 20
Amputation of leg below middle thigh through knee or below knee with stump not exceeding 4 inches 70
Amputation of leg below knee with stump exceeding 4 inches 60
Lisfranc's amputation of one foot 40
Amputation through one foot proximal to the metatarso-phalangeal joint 30
Loss of all toes of one foot proximal to the proximalinter-phalangeal joint including amputations through the metatarso-phalangeal joint 20
Other Specific injury  
Loss of hand and foot 100
Other disablements  
Very severe facial disfigurement 100
Total loss of speech 70
Limited restriction of movement of joint through injury without penetration, or limited function of limb through fracture, or compound fracture of thumb or 2 or more fingers of either hand with impaired function 20
ANKYLOSES IN OPTIMUM POSITION, I.E., THE POSITION OF GREATEST USEFULNESS
  Right Left
Arm    
Shoulder 40% 30%
Elbow 40% 30%
Wrist 30% 20%
Leg    
Hip   60%
Knee   40%
Ankle   30%
DEFECTIVE VISION
Loss of sight   00%
Loss of one eye without complications, the other eye being normal   40%
Loss of vision of one eye with complications or disfigurement, the other eye being normal   40%
Loss of vision of one eye without complications or disfigurement, the other eye being normal   30%
OTHER DEGREE OF DEFECTIVE VISION
When best obtainable acuity is in Assessment Per cent. When one eye removed-best obtainable acuity in remaining eye, with or without glasses, is Assessment Per cent
  One eye The other
1. 6/6 6/24 15.19 1. 6/6 40
  Or 6/36 20 2. 6/9 40
2. 6/9 6/60 20 3. 6/12 40
  Or 8/60 20      
3. 6/12 Nil 30 4. 6/18 50
4. 6/18 6/18 15.19 5. 6/24 70
5. 6/18 6/24 30 6. 6/36 80
6. 6/18 6/36 40      
7. 6/18 6/60 40 7. 6/60 90
8. 6/18 6/60 40 8. 3/60 90
9. 6/18 Nil 50      
10. 6/24 6/24 30 9. Nil 100
11. 6/24 6/36 40      
12. 6/24 6/60 50      
13. 6/24 3/60] 50      
14. 6/24 Nil 70      
15. 6/36 6/36 50      
16. 6/36 6/60 60      
17. 6/36 3/60 60      
18. 6/36 Nil 80      
19. 6/60 6/60 80      
20. 6/60 3/60 80      
21. 6/60 Nil 90      
22. 3/60 3/60 80      
23. 5/60 Nil 90      
24. Nil Nil 100      
DEFECTIVE HEARINGAssessment should be based on the Grade attained using both ears together; the percentage assessment appropriate to the Grade thus attained is given in the last column.
Grade of hearing attained Assessment of both ears used together
1. Total deafness 80%
2. Shout not beyond 3 feet 70%
3. Conversational voice not over 1foot 60%
4. Conversational voice not over 3 feet 40%
5. Conversational voice not over 6 feet 20%
6. Conversational voice not over 9 feet -  
(a)one car totally deaf 20%
(b) otherwise Less than 20%
A case in which the right ear attained grade 4, the left car grade 2 and both ears together grade 3 should, therefore, be recorded thus :R.4 L2. R plus L3 Assessment 60 per cent.The assessment given above takes into account minor ailments such as headache, vertigo tinnitus, sleeplessness, etc., which generally accompany deafness.