Section 10 in The Personal Injuries (Compensation Insurance) Scheme, 1972
10. Amount of compensation .-(1) Subject to the provisions of section 7 read with clause 9 and sub-clause (2) of this clause, the amount of compensation payable shall be as follows:-
(a)Where death results from the injury and the deceased person has been in receipt of monthly wages falling within limits shown in the first column of the Annexure-the amount shown against such limits in the corresponding entries in the second column thereof;(b)Where permanent total disablement results from the injury and the injured person has been in receipt of monthly wages falling within the limits shown in the first column of the Annexure-the amount shown against such limits in the corresponding entries in the third column thereof;(c)Where permanent partial disablement results from the injury--(i)in the case of an injury specified in the Schedule to the Act such percentage of the compensation which would have been payable in the case of permanent total disablement as is specified therein as being the percentage of the loss of earning capacity caused by the injury, and(ii)in the case of an injury not specified in the Schedule to the Act. such percentage of the compensation payable in the case of permanent total disablement as proportionate to the loss of earning capacity permanently caused by the injury;(d)Where temporary disablement, whether total or partial, results from the injury and the injured person has been in receipt of monthly wages falling within limits shown in the first column of the Annexure, a half monthly payment of the sum shown against such limits in the corresponding entries in the fourth column thereof payable on the sixteenth day--(i)from the date of the disablement, where such disablement lasts for a period of twenty-eight days or more; or(ii)after the expiry of a waiting period of three days from the date of the disablement where such disablement lasts for a period of less than twenty eight days, and thereafter half-monthly for so long as he receives any payment under the Scheme made under the Personal Injuries (Emergency Provisions) Act, 1962.(2)Notwithstanding anything contained in sub-clause (1), the amount of compensation payable to a Government servant under this Scheme shall in accordance with section 6 of the Act be equal to the amount of compensation that would have been payable under sub-clause (1) plus the appropriate lump sum value of the payments under the Personal Injuries (Emergency Provisions) Act, 1962 (59 of 1962), specified in clause 9 reduced by the lump sum value of the extraordinary pension, gratuity, compassionate payment or damages repayable to him under the rules regulating the conditions of his service.
