Section 72(a) in Employees' State Insurance (General) Regulations, 1950
(a)[ at any time not later than twelve months, in cases where claim for temporary disablement benefit is made for an employment injury, from the date of the final certificate issued in respect of the spell of temporary disablement commencing on or immediately after the day of the occurrence of that injury, or from the date of the occurrence of an employment injury in cases where temporary disablement benefit not having been claimed, claim for permanent disablement is made on the basis thereof by the appropriate Regional Office at the instance of the disabled person or the employer or any recognised employees' union:
