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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1) in Tamil Nadu Powerloom Weaving Worker's Social Security and Welfare Scheme, 2010

(1)All registered manual workers when met with the accident are eligible for Personal Accident Relief and where the accident results in death, their nominees are eligible for Personal Accident Relief.Explanation. - For the purpose of this clause "Accident" means any bodily injury [***] [Words 'or death' omitted by Notification No. II(2)/LE/90(m-30)/2011 vide G.O. Ms. No. 37, dt. 28.02.2011, published dated 01.03.2011.] or loss of limbs or loss of sight resulting solely and directly from accident arising out of and in the course of his employment [or death] [Inserted by Notification No. II(2)/LE/90(m-30)/2011 vide G.O. Ms. No. 37, dt. 28.02.2011, published dated 01.03.2011.] but does not include any intentional self injury, suicide, attempted suicide, injury caused while under the influence of intoxicating liquor or drugs or resulting from the injured worker committing any breach of the law or rules, regulations or instructions applicable, from time to time.
(a) Death   Rs. 1,00,000
(b) Loss of actual physical separation of ortotal and irrecoverable loss of use of-    
(i) both hands; or   Rs. 1,00,000
(ii) both feet; or    
(iii) one hand and one foot; or    
(iv) total and irrecoverable loss of sight in both eyes,    
(c) Loss of actual physical separation of or total andirrecoverable loss of use of -(i) one hand; or   Rs. 50,000
(ii) one foot; or    
(iii) total and irrecoverable loss of sight in one eye.    
(d) Permanent total disablement from injuriesother than those specified in items (b) and (c) above.   Rs. 25,000
(e) Permanent partial disablement as specifiedin column (1) of the Table appended hereunder.   At the rate specified in the corresponding entryin column (2) of the Table below:
Table
Sl.No. Nature of disablement Compensation in percentage (to be applied onRs. 1,00,000)
  1 2 Percent
1 Loss of toes All 20
    Great both phalanges 5
    Great One phalanx 2
    Other than great 1
    if more than one toe lost each 1
2 Loss of hearing Both ears 50
3 Loss of hearing one ear 15
4 Loss of four fingers and thumb of one hand   40
5 Loss of four fingers   35
6 Loss of thumb Both Phalanges 25
7 Loss of index finger Three Phalanges 10
    Two Phalanges 8
    One Phalanx 4
8 Loss of middle linger Three Phalanges 6
    Two Phalanges 4
    One Phalanx 2
9 Loss of ring finger Three Phalanges 5
    Two Phalanges 4
    One Phalanx 2
10 Loss of little finger Three Phalanges 4
    Two Phalanges 3
    One Phalanx 2
11 Loss of Metacarpal 1st or 2nd 3rd, 4th or 5th (Additional) 3
    (Additional) 2
12 Any other permanent partial disablement Percentage as assessed by the Doctor.  
[(2-A) In case of disablement due to accident, the registered manual worker shall also be eligible to claim wheel chair or artificial limbs, in addition to the amount of compensation.] [Inserted vide G.O. Ms. No. 64, dated 1.3.2016, published dated 1.3.2016.]