Section 19 in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
19. Application of Workmen's Compensation Act to Security Guards.
- The provisions of the Workmen's Compensation Act, 1923, and the rules made thereunder, shall mutatis mutandis apply to the registered Security Guards employed in any factory or establishment; and for that purpose they shall be deemed to be workmen within meaning of that Act; and in relation to such workmen, employer shall mean where a Board makes payment of wages to any such workmen, the Board, and in any other case, the employer as defined in this Act.
