82. Occupational diseases-Fees of medical practitioner
.-A medical practitioner making an examination in accordance with sub-section (2) of section 25, shall be paid as follows:(a)a fee not exceeding rupees sixteen for each clinical examination.(b)a fee not exceeding rupees sixteen for each X-ray examination.[82-A. Disability allowance and compensation for occupational diseases [ Inserted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).].-(1) The disability allowance payable under first proviso to sub-section (5) of section 9-A of the Act shall be at the rate of fifty per cent. of the monthly wages that he was in receipt of immediately before presenting himself for the medical examination under sub-section (2) of section 9-A of the Act.(2)If, a person decides to leave his employment in the mine, he shall be entitled to compensation as may be admissible under the provisions of the Workmen's Compensation Act, 1923 (8 of 1923), as contracting of such disease is deemed to be an injury by accident under that Act. In case the disease is not covered under Schedule III of that Act, he shall be paid by way of disability compensation at the same rates as provided under that Act as if it is an injury. The lump sum compensation payable under this rule shall not be in addition to the compensation payable under that Act.Explanation .-For the purposes of this rule, "wages" shall have the same meaning as defined in clause (m) of sub-section (1) of section 2 of the Workmen's Compensation Act, 1923 (8 of 1923).(3)The provisions of sub-rules (1) and (2) shall not operate to the prejudice to any right to which a person employed in a mine may be entitled to under any other law or under the terms of any award, agreement or contract of service and when such award, agreement or contract of service provides for more favourable benefits than the disability compensation provided in sub-rules (1) and (2) such person shall be entitled to such benefits only.]
