Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Workmens Compensation (Occupational Diseases) Rules, 1963

(2)For entitlement to compensation, silicosis and coal miners' pneumoconiosis shall fulfil the following radiological and clinical conditions :-
(a)The radiological examination of the workmen must reveal :-
(i)the appearance of generalised micronodular or nodular fibrosis covering a considerable part of both lung fields whether accompanied or not by signs of pulmonary tuberculosis;
(ii)in addition to a marked accentuation of the pattern of both lungs, the appearance of one or several pseudotumoral fibrotic formations, whether accompanied or not by signs of pulmonary tuberculosis; or
(iii)Serial radiological pictures taken over a period during periodical medical examinations shall as far as possible, be considered in making definite diagnosis in cases where doubt exists;
(b)Serial radiological pictures taken over a period during periodical medical examinations shall as far as possible, be considered in making a definite diagnosis in cases where doubt exists;
(c)Radiological interpretation shall be based on the standard international classification laid down by the International Labour Organisation (Geneva classification);
(d)The clinical examination of the workman concerned must reveal a decrease or deterioration of the respiratory functions or cardian function, or a deterioration of the state of general health, caused by the pathological processes specified above.