(4)Without prejudice to the generality of the provisions of sub-section (3), a scheme framed under that sub-section may provide for-(a)the amount which should be payable in the case of personal injury resulting in the death of a member of the crew of a sailing vessel due to accident and in the case of other injuries:Provided that different amounts may be provided in respect of different personal injuries not resulting in death;(b)the procedure for payment of such amounts; and(c)all other matters necessary for giving effect to the scheme.
