Section 3(2) in The Personal Injuries (Emergency Provisions) Act, 1962
(2)A scheme may authorise the Central Government or any authority authorised by the Central Government to make payments under the scheme, in such circumstances and subject to such conditions as may be specified in the scheme, to make to or in respect of persons injured, diseased or disabled due to injuries or any disease-(a)payments by way of temporary allowance, which shall be payable only so long as the person injured or diseased is Incapacitated for work by the injury or disease and has not received any such payment as is mentioned in clause(b);(b)payments otherwise then by way of temporary allowance, which shall be payable only where the injury or disease causes serious and prolonged or permanent disablement or death; and(c)payments for the purchase of or the grant at the cost of Government of artificial limbs or surgical or other appliances and payments for medical and surgical treatment.
