Section 99 in The Employees' State Insurance (General) Regulations, 1950
99. Suspension of sickness or temporary disablement benefit. -Sickness benefit or disablement benefit or temporary disablement may be suspended, if a person who is in receipt of such benefit fails to comply with any of the requirements of section 64 of the Act, and such suspension shall be for such number of days as may be decided by the authority authorised by the Director-General in this behalf.
92 [ 99A Sickness or temporary disablement benefit during strike. -No person shall be entitled to sickness benefit or disablement benefit for temporary disablement on any day on which he remains on strike except in the following circumstances:-(i) if a person is receiving medical treatment and attendance as an indoor patient in any Employees' State Insurance Hospital or a hospital recognised by the Employees' State Insurance Corporation for such treatment; or(ii)if a person is entitled to receive extended sickness benefit for any of the diseases for which such benefit is admissible; or(iii)if a person is in receipt of sickness benefit or disablement benefit for temporary disablement immediately preceding the date of commencement of notice of the strike given by the Employees' Union(s) to the management of the factory/establishment;][(iv) if an insured person/insured woman has undergone operation on account of vasectomy/tubectomy, he/she be entitled to enhanced sickness benefit on any day on which he/she remains on leave during the period of strike or remains on leave, or on holiday for which he/she receives wages.]
