Section 54 in The Employees' State Insurance Act, 1948
54. Determination of question of disablement.
Any question —(a)whether the relevant accident has resulted in permanent disablement; or(b)whether the extent of loss of earning capacity can be assessed provisionally or finally; or(c)whether the assessment of the proportion of the loss of earning capacity is provisional or final; or(d)in the case of provisional assessment, as to the period for which such assessment shall hold good,shall be determined by a medical board constituted in accordance with the provisions of the regulations and any such question shall hereafter be referred to as the "disablement questions".
