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State of Punjab - Act

Workmen's Compensation Act - Punjab Amendments

PUNJAB
India

Workmen's Compensation Act - Punjab Amendments

Rule WORKMEN-S-COMPENSATION-ACT-PUNJAB-AMENDMENTS of 1980

  • Published on 26 August 1980
  • Commenced on 26 August 1980
  • [This is the version of this document from 26 August 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
Workmen's Compensation Act - Punjab AmendmentsPublished vide Punjab Government Notification No. S.O.52/C.A.8/23/Section 3/Amendment 180, dated 26th August, 1980

1.

No. S.O.52/C.A.8/23/Section 3/Amendment 180. - With reference to Government of Punjab Department of Labour and Employment, Notification No. S.O. 81/C.A.8/23/S.3/Amd/79, dated the 14th November, 1979 and in exercise of the powers conferred by sub-section (3) of section 3 of the Workmen's Compensation Act, 1923 (Central Act 8 of 1923) and all others powers enabling him in his behalf, the Governor of Punjab is please to make the following amendments in Parts 'A' and 'B' of Schedule III appended to the said Act, namely :-AmendmentIn the said Schedule III -
(i)In Part 'A' the following shall be added at the end, namely :-
Occupational diseases   Employment
"Poisoning by tri-cresyl phosphate   Any employment involving the use or handlingof, or exposure to the fumes or of vapours containingtri-cresyl phosphate
Poisoning by diethlene dioxide (dioxan)   Any employment involving the use or handlingof, or exposure to the fumes of, or vapours containingdiethlene dicoxide (dioxan)
Poisoning by Nickle Carbonyl   Any employment involving exposure to nickle carbonyl gas."
(ii) In Part B, the following shall be added at the endnamely :-
'Non-infective dermatitis of external origin(including ahrome ulceration of the skin but excludingdermatitis due to ionising particles of electromagneticradiations other than radiant heat)   Any employment involving exposure to dustliquid, or vapour or any other external agent capable ofirritating the skin (including friction or heat but excludingironising particles of electro magnetic radiation other thanradiant heat.)
Noise induced bearing loss   Any employment involving exposure to high noiselevel over a prolonged period.
Poisoning by Dinitrophenol or a homologue or bysubstituted dinitrophenol or by the salts of such substances   Any employment involving the use or handlingof, or exposure to the fumes of or vapour containingdinitrophenol or a homologue or substitute dinitrophenols or thesalts of such substances.
Poisoning by berryllium or a compound of berryllium   Any employment involving the use or handling ofor exposure to the fumes, dust or vapour of berryllium or acompound of berryllium or a substance containing berryllium.
Poisoning by cadmium   Any employment involving the use of cadmium fumes.
Primary neoplasm of the epithelial lining ofthe urinary bladder (Rapillome of bladder) or of the epithellallining of the renal pelvis or of the epthelical lining of theureter   (a) Any employment involving the use orhandling of, or exposure to any of the following substances :-
    (i) Betanapthylamine and its salts.
    (ii) Banzidine and its salts.
    (iii) 4 amino diphenyl and its salts.
    (iv) 4 nitro diphenyl and its salts.
    (v) Alpha napthylamine and its salts.
    (vi) Ortho-tolidine and its salts.
    (vii) Dianisidine and its salts.
    (viii) Dichlorobenzidine and its salts
    (ix) Auramine
    (x) Magneta
    (b) Maintenance or cleaning of any part ofmachinery used for the production, handling or processing ofany substances mentioned in (a) above.
    (c) Cleaning of any clothing used by workersworking with any substances mentioned in (a) above in a laundrywhich forms a part of the place of employment."
NotificationPunjab GovernmentLabour DepartmentThe 25th May, 1977No. S.O. 34/C.A.8/23/Section 2/77. - With reference to Punjab Government Labour Department Notification No. SO. 66/C.A.8/23/S.2/76, dated the 27th October, 1976 and in exercise of the powers conferred by sub-section (3) of section 2 of the Workmen's Compensation Act, 1923, the President of India is pleased to make the following additions to the list of Workmen specified in Schedule II appended to the said Act, namely :-AmendmentIn the said Schedule, after clause (xxix), the following clauses shall be inserted, namely :-"(xxix-a) employed in clearing of jungles or reclaiming land or ponds in which on any one day of the preceding twelve months more than twenty-five persons have been employed; or(xxix-b) employed in the cultivation of land or rearing and main tenance of live-stock or forest operations or fishing in which on any one day of the preceding twelve months more than twenty-five persons have been employed; or(xxix-c) employed, otherwise than in clerical capacity in installation, maintenance, repair of pumping equipment used for lifting of water from wells, tubewells, ponds, lakes, streams, etc.; or(xxix-d) employed, otherwise than in clerical capacity in the construction, boring or deepening of an open well or dugwell through mechanical contrivances; or(xxix-e) employed, otherwise than in clerical capacity in the construction, working, repair or maintenance of a bore well, bore-cum-dugwell, filter point; or(xxix-f) employed in spraying and dusting of insecticides or pesticides in agricultural operations or plantations; or(xxix-g) employed in working or repair or maintenance of bulldozers, tractors, power tillers, etc.; or"The 19th September, 1994No. S.O. 58/C.A.8/23/Section 2/Amendment/94. - With reference to Government of Punjab, Department of Labour and Employment, Notification No. GSR/8/C.A.8/23/S.2/Amd./91, dated the 7th February, 1991, and in exercise of the power conferred by sub-section (3) of section 2 of the Workmen's Compensation Act, 1923 (Central Act 8 of 1923), and all other power enabling him in this behalf the Governor of Punjab is pleased to make the following amendment in Schedule II appended to the said Act, namely :-AmendmentIn the said Schedule II appended to the Workmen's Compensation Act, 1923, after clause (XXXVI) the following clause shall be added, namely :-"(XXXVII) employed on surveys and investigation, including drilling operations, hydrological observations, flood forecasting activities, ground water surveys and explorations."