Section 20 in The Employee's Compensation Act, 1923
20. Appointment of Commissioners.—
(1)The State Government may, by notification in the Official Gazette, appoint any person who is or has been a member of a State Judicial Service for a period of not less than five years or is or has been for not less than five years an advocate or a pleader or is or has been a Gazetted officer for not less than five years having educational qualifications and experience in personnel management, human resource development and industrial relations to be a Commissioner for Employee's Compensation for such area as may be specified in the notification.(2)Where more than one Commissioner has been appointed for any area, the State Government may, by general or special order, regulate the distribution of business between them.(3)Any Commissioner may, for the purpose of deciding any matter referred to him for decision under this Act, choose one or more persons possessing special knowledge of any matter relevant to the matter under inquiry to assist him in holding the inquiry.(4)Every Commissioner shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).
