Section 11 in The Personal Injuries (Compensation Insurance) Scheme, 1972
11. Title to compensation .-Compensation in respect of a qualifying injury sustained by a workman shall be admissible only if the injury was sustained at any time--
(a)on a day on which he was on duty as such workman, or(b)on a day on which he would have been on duty but for that day being a recognised holiday or day of rest or for his being casually absent from duty on account of illness, injury or other similar cause, or for any other reason which in the opinion of the Claims Officer was good and sufficient.
