Section 3(3) in The Personal Injuries (Compensation Insurance) Scheme, 1972
(3)Where an employer has failed to fulfil such of his obligations under sub--clause (1) as have fallen due any compensation for the payment of which he is liable under the Act shall be paid out of the Fund, but any amount so paid shall be capable of being recouped from the employer in accordance with the procedure provided in that behalf in the Act.
