Section 51 in The Employees' State Insurance Act, 1948
51. Disablement benefit.
Subject to the provisions of this Act,(a)a person who sustains temporary disablement for not less than three days (excluding the day of accident) shall be entitled to periodical payment at such rates and for such periods and subject to such conditions as may be prescribed by the Central Government;(b)a person who sustains permanent disablement, whether total or partial, shall be entitled to periodical payment at such rates and for such periods and subject to such conditions as may be prescribed by the Central Government:
