Section 17(2) in Tamil Nadu Artists Social Security and Welfare Scheme, 2006

[Cites 0, Cited by 0] [Section 17] [Entire Act]

(2)The risk covered by the Scheme and the amount of compensation payable shall be as follows:-

(a)	Death	Rs. 1,00,000
(b)	Loss of actual separation of or total and irrecoverable loss of use of -
	(i) both hands; or	Rs. 1,00,000
	(ii) both feet; or
	(iii) one hand and one foot; or
	(iv) total and irrecoverable loss of sight inboth eyes.
(c)	Loss of actual physical separation of or totaland irrecoverable loss of use of--
	(i) one hand; or	Rs. 50,000
	(ii) one foot; or
	(iii) total and irrecoverable loss of sight inone eye.
(d)	Permanent total disablement from injuries otherthan those specified in items (b) and (c) above.	Rs. 25,000
(e)	Permanent partial disablement as specified incolumn (1) of the Table appended hereunder.	At the rate specified in the corresponding entryin column (2) of the Table below:

Table

	Nature of disablement		Compensation in percentage (to be applied on Rs.1,00,000)
	(1)		(2)
			Per Cent
1.	Loss of toes	All	20
		Great both phalanges	5
		Great One phalanx	2
		Other than great, if more than one toe lost each	1
2.	Loss of hearing	Both ears	50
3.	Loss of hearing	one ear	15
4.	Loss of four fingers and thumb of one hand	40
5.	Loss of four fingers	35
6.	Loss of thumb	Both Phalanges	25
		Three Phalanges	10
		Two Phalanges	8
		One Phalanx	4
7.	Loss of index finger
8.	Loss of middle finger	Three Phalanges	6
	Two Phalanges	4
		One Phalanx	2
9.	Loss of ring finger	Three Phalanges	5
		Two Phalanges	4
		One Phalanx	2
10.	Loss of little finger	Three Phalanges	4
		Two Phalanges	3
		One Phalanx	2
11.	Loss of Metacarpal 1st or 2nd 3rd, 4th or 5th	(Additional)	3
		(Additional)	2
12.	Any other permanent partial disablementPercentage as assessed by the Doctor.

Legal Document View