(1) These regulations may be called the Employees' State Insurance (General) Regulations, 1950.

(2) They extend to the whole of India including the Union Territory of Pondicherry except the State of Jammu and Kashmir.

In these regulations, unless the context otherwise requires

(a) Act means the Employees' State Insurance Act, 1948 (34 of 1948);

(b) Appointed Day means with reference to any area, factory or establishment, the day from which the whole of Chapters IV and V of the Act apply to such area, factory or establishment, as the case may be;

(c) Appropriate Office , Appropriate 1[Branch] Office or Appropriate Regional Office , shall mean with reference to any action taken under these regulations, such office of the Corporation as may be specified for that purpose under a general or special order of the Corporation;

(d) Central Rules means the rules made by the Central Government under Section 95 of the Act;

(e) 2[* * *]

(f) 3[* * *]

(g) Employer means the principal employer as defined in the Act;

(h) Employer's Code Number means the registration number allotted by the appropriate Regional Office to a factory or establishment for the purposes of the Act, the rules and these regulations;

(i) Factory or Establishment means a factory or an establishment to which the Act applies;

(j) Form means a form appended to these regulations;

4[(k) Identity Card means a permanent identity card issued by the appropriate office to an insured person for identification for the purposes of the Act, the rules and these regulations;]

(kk) Family Identity Card means a card issued by the appropriate office to an insured person for identification of his family for the purposes of the Act, the rules and these regulations;

(l) Inspector means a person appointed as such by the Corporation under Section 45 of the Act;

(m) Instructions means instructions or orders issued by the Corporation or by such officer or officers of the Corporation as may be authorised by the Corporation in this behalf;

(n) Insurance Medical Officer means a medical practitioner appointed as such to provide medical benefit and to perform such other functions as may be assigned to him and shall be deemed to be a duly appointed medical practitioner for the purposes of Chapter V of the Act;

(o) Insurance Number means a number allotted by the appropriate Office to an employee for the purposes of the Act, the rules and these regulations;

(p) 5[Branch office] and Regional Office shall mean, according to the context, such subordinate office of the Corporation set up at such place and with such jurisdiction and functions as the Corporation may, from time to time, determine;

(q) 6[Branch Manager] means a person appointed by the Corporation as such or the officer-in-charge of a local Office;

(r) State Rules means the rules made by a State Government under Section 96 of the Act;

(s) Regional Director means a person appointed by the Corporation as such for a specified region;

(t) Registered Midwife means a person who is registered as a midwife under any law in force in any State providing for registration of nurses and midwives;

(u) Rules means rules made by the Central or a State Government under the Act;

(v) Specified means specified by instructions issued from time to time by the Corporation or any authorised officer;

(w) Year means a calendar year except when specifically stated otherwise;

(x) All other words and expressions have the meanings respectively assigned to them in the Act or the rules, as the case may be.

(1) Where a regulation empowers the Corporation to specify, prescribe, provide, decide or determine anything or to do any other act, such power may be exercised by a resolution of the Corporation or, subject to the provisions of Section 18 of the Act, by a resolution of the Standing Committee:

Provided that the Corporation or the Standing Committee may delegate any of the powers under these regulations to a sub-committee or to such officers of the Corporation as it may specify in that behalf:

Provided further that no power shall be delegated under this regulation which under the Act is required to be exercised by the Corporation only.

(2) Any appointment to be made by the Corporation under these regulations shall be made by the Director General or by such other officers as may be authorised in this behalf by the Standing Committee.

3-A. Exercise of powers by an office. Where a power is to be exercised by the appropriate Office or appropriate 7[Branch office] or appropriate Regional Office it shall be exercised by the officer for the time being in charge thereof or by such other officer as may be authorised for the purpose under general or special orders of the Director General.

8[Contribution periods and the corresponding benefit periods shall be as under:

Provided that in the case of a person who becomes an employee within the meaning of the Act for the first time, the first contribution period shall commence from the date of such employment in the contribution period current on that day and the corresponding benefit period for him shall commence on the expiry of the period of nine months from the date of such employment.]

9[5. * * *]

The meetings of the Corporation, the Standing Committee and the Medical Benefit Council shall be held in accordance with the Central Rules at such time and place as may be fixed by the Chairman concerned.

Every matter coming up for decision before a meeting of the Corporation, the Standing Committee or the Medical Benefit Council shall be decided by a majority of persons present and voting at the time of the meeting and in case of equality of votes the Chairman of the meeting shall have an additional casting vote.

The votes shall be taken by show of hands and the names of persons voting in favour and against any proposition shall be recorded only if any member present requests the Chairman to do so.

In addition to the matters which are, under any specific provision of the Act or the Central Rules, required to be placed before the Corporation, the following matters shall be referred to the Corporation for its decision

(a) regulations under Section 97 and amendments thereto before final publication;

(b) any measures proposed under Section 19 of the Act;

(c) any proposal to extend medical benefit to families under sub-section (2) of Section 46;

(d) any dispute proposed to be referred to arbitration under sub-section (4) of Section 58;

(e) any proposal to set up hospitals under Section 59;

(f) any proposal to grant exemption under Section 91;

(g) any proposal to enhance benefits under Section 99;

(h) any other matter which the Corporation or its Chairman may direct the Standing Committee or the Director General to place before the Corporation.

(1) A Regional Board may be set up for each State or Union Territory by the Chairman of the Corporation and shall consist of the following members, namely

(a) a Chairman to be nominated by the Chairman of the Corporation in consultation with the State Government or the Administration of the Union Territory;

(b) a Vice-Chairman to be nominated by the Chairman of the Corporation in consultation with the State Government or the Administration of the Union Territory;

(c) one representative of the State or the Union Territory to be nominated by the State Government or the Administration of the Union Territory;

(d) 10[(i) the Administrative Medical Officer or any other Officer directly in charge of the Employees' State Insurance Scheme in the State or the Union Territory ex-officio;

(ii) the 11[State Medical Officer] of the Corporation ex-officio;]

(e) one representative each of the employers and employees from the State or the Union Territory to be nominated by the Chairman of the Corporation in consultation with such organisations of the employers and the employees as may be recommended for the purpose by the State Government or the Union Territory;

(f) members of the Corporation other than the Chairman and the Vice-Chairman and officials, if any, amongst those nominated by the Central Government under clause (c) of Section 4 of the Act, residing in the State or the Union Territory ex-officio.

(g) members of the Medical Benefit Council nominated by the Central Government under clauses (e), (f) and (g) of Section 10 of the Act residing in the State or the Union Territory ex-officio:

12[Provided that where the Chairman of the Corporation so considers it to be expedient he may nominate such additional representatives of employers, and employees, not exceeding three from each side, with a view to providing for the adequate representation of important organisations not included in the nominations of the State Governments, or the Union Territory and to maintain the parity between the number of representatives of such employers and employees:

Provided further that the Chairman of the Corporation shall nominate such additional representatives of employers and employees not exceeding three from each side where the number of representatives of employers and employees including the ex-officio members, if less than three each.]

13[(2) A Regional Board may, if it considers it desirable, co-opt the officer-in-charge of a Sub-Regional Office set up within its boundaries, and/or a member of the medical profession in the Region and the person(s) so co-opted shall continue to be member(s) during the pleasure of the Regional Board.]

(3) The Regional Director or Officer-in-charge of the Regional Office shall be the member-Secretary of the Board.

(4)(i) Save as expressly provided in this regulation, the term of office of the members of the Regional Board referred to in clause (e) of and the proviso to sub-regulation (1) shall be [three years]14 commencing from the date on which their nomination is notified, provided that the members of the Regional Board, shall, notwithstanding the expiry of the said period, continue to hold office until the nomination of their successors is notified.

(ii) Save as expressly provided in this regulation, the members of the Regional Board referred to in clause (c) of sub-regulation (1) shall hold office during the pleasure of the State Government nominating them.

(iii) A member of the Regional Board referred to in clause (f) of sub-regulation (1) shall cease to hold office when he ceases to be a member of the Corporation or ceases to reside in that area.

(iv) Any member referred to in clause (i) of the sub-regulation nominated to file a casual vacancy shall hold office for the remainder of the term of office of the member in whose place he is nominated.

(v) An outgoing member shall be eligible for renomination.

(5) A member of the Regional Board referred to in clause (e) of and the proviso to sub-regulation (1) above, may resign his office by notice in writing to the Chairman of the Corporation, through the Chairman, Regional Board, and his seat shall fall vacant on the acceptance of the resignation.

(6)(i) A member of the Regional Board referred to in clause (e) of and the proviso to sub-regulation (1) shall cease to be a member of the Board if he fails to attend three consecutive meetings thereof provided that his membership may be restored by the Chairman of the Corporation on his being satisfied as to the unavoidable nature of the circumstances which led to his non-attendance.

(ii) When any person nominated to represent the employer's or employee's organisation on the Regional Board has ceased to represent such organisation, the Chairman of the Corporation may, by notification in the Gazette of India, declare that such person shall cease to be a member thereof with effect from such date as may be specified therein.

(7) The members of the Regional Board shall receive such fees and allowances as may be prescribed by the Central Government for members of the Corporation.

(8) A member shall be disqualified for being nominated or for being a member of the Regional Board

(i) if he is declared to be of unsound mind by a competent court; or

(ii) if he is an undischarged insolvent; or

(iii) if before or after the commencement of the Regulations he has been convicted of an offence involving moral turpitude.

(9) The Secretary shall, with the approval of the Chairman, fix the date, time and place of, and also draw up the Agenda for every meeting. Notice of not less than ten days from the date of posting shall ordinarily be given to every member for each meeting, provided that if it is necessary to convene an emergency meeting, a reasonable notice thereof shall be given to every member. No matter other than that included in the Agenda shall be considered except with the permission of the Chairman.

(10) No business shall be transacted at any meeting unless there is a quorum of not less than one-third of the number of the members on the Board: provided that if at any meeting, sufficient number of members are not present to form a quorum, the Chairman may adjourn the meeting, to a date not later than seven days from the date of original meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of members present.

(11) All matters shall be decided by a majority of persons present and voting and in case of equality of votes, the Chairman shall have a casting vote or a second vote.

(12) The Chairman or in his absence the Vice-Chairman of the Regional Board shall preside at the meetings. In the event of the absence of both the Chairman and the Vice-Chairman the members present may elect one from amongst themselves to preside.

(13)(i) The minutes of each meeting showing inter alia the names of the members present thereat shall be forwarded to all members of the Regional Board as soon after the meeting as possible and in any case not later than fifteen days from the date of the meeting.

(ii) The records of the minutes of each meeting shall be signed by the Chairman after confirmation with such modifications as may be considered necessary at the meeting, at which the minutes are confirmed.

15[(14) A Regional Board shall perform the following functions in respect of the Region for which it is set up:

(a) Such administrative and/or executive functions as may, from time to time be entrusted or delegated to it by a resolution, by the Corporation or the Standing Committee.

(b) To make recommendations from time to time in regard to changes, which may in its opinion be advisable, in the Act, Rules and Regulations and forms and procedure to be followed in the running of the Scheme.

(c) To decide within the broad framework of the general decisions and programme of priorities of the Corporation, the following matters, provided that where the specific approval of the Corporation or the appropriate Government is required, such approval shall be taken:

(i) Extension of the Scheme to other categories of establishments in accordance with the order or priorities laid down by the Corporation;

(ii) Extension of Scheme to new areas and extension of medical care to families;

(iii) Adoption of special measures to meet peculiar conditions in the area;

(iv) Improvement in benefits;

(v) Provision of indoor medical treatment;

(vi) Measures and arrangements for the rehabilitation of insured persons in the area, who are permanently disabled;

(vii) Securing compliance by employers with the various provisions of the Employees' State Insurance Act, the Regulations and other Rules and instructions;

(d) To review from time to time the working of the Scheme in the State both on the medical side as well as cash benefit side and to advise the Corporation and the State Government on measures to improve the working of the Scheme both in regard to payment of cash benefits and administration of medical benefit and in particular to promote preventive health measures, safety and personal hygiene and to review and check lax certification and other abuses of the Scheme.

(e) To look into general grievances, complaints and difficulties of insured persons, employers, etc., as it may consider necessary.

(f) To advise the Corporation on such matters as may be referred to it for advice by the Standing Committee or the Director General.

The Regional Board may set up suitable Sub-Committees for carrying out any of its functions and may seek the assistance or advice of Local Committees where necessary.]

(15)(i) If in the opinion of the Corporation, the Regional Board persistently makes default in performing the duties imposed on it by or under this regulation or abuses its powers, the Corporation may by notification in the Gazette of India supersede the Regional Board.

(ii) Upon the publication of a notification under clause (i) above superseding the Regional Board, all the members of the Regional Board shall from the date of such publication be deemed to have vacated their offices.

(iii) When the Regional Board has been superseded the Corporation may

(a) immediately constitute a new Regional Board in accordance with this regulation; or

(b) appoint such agency for such period as it may think fit to exercise the powers and perform the functions of the Regional Board and such agency shall be competent to exercise all powers and perform all the functions of the Regional Board.

10-A. Local Committees. 16[(1) A Local Committee may be set up in each notified District for such areas as may be considered appropriate and shall consist of the following members namely:

(a) A Chairperson to be nominated by Regional Director of the State/Union Territory.

(b) An official of the State to be nominated by the State Government.

(c) Six representatives of employees, out of which (i) two longest contributing employees of such area, (ii) two representatives of employees in the area, representing organizations of employees and (iii) two employees from ESI registered MSME establishments, to be nominated by Regional Director of the State/Union Territory.

(d) Six Representative of the Employers out of which (i) two employers who are contributing the highest value during last three years; (ii) two employers from ESI registered establishments of MSME category and (iii) two employers representing employers/industry association in the area to be nominated by the Regional Director of State/Union Territory.

(e) The Officer In charge of such District for which the committee is constituted, as ex officio Member Secretary:

Provided that where the Chairman, Regional Board, so considers it to be expedient, he may nominate such additional representatives of employers and employees, not exceeding two from each side, with a view to providing for the adequate representation of important organisations not included in the nominations of the State Government and to maintaining the parity between the number of representatives of such employers and employees:

Provided further that in any area in which medical care is provided through a panel system, a local committee may co-opt a member representing the local Insurance Medical Practitioners.]

17[(2)(i) The term of office of the members of local committee nominated under clause (c) and (d) of sub-regulation (1) shall be three years commencing from the date on which their nomination is notified by Regional Director, provided that such members shall notwithstanding the expiry of the said period, continue to hold office until the nomination of their successor is notified.

(2)(ii) The members of a local committee nominated under clauses (a) and (b) of sub-regulation (1) shall hold office during the pleasure of the authority nominating them.]

18[(3) A member of a local committee may resign his office by notice in writing to the Regional Director, and his seat shall fall vacant on the acceptance of the resignation.]

19[(4)(i) A member of local committee shall cease to be a member of the committee if he fails to attend three consecutive meetings thereof provided that his membership may be restored by the Regional Director, on being satisfied as to the unavoidable nature of the circumstances which led to his non-attendance.

(ii) Where in the opinion of the Regional Director any person nominated to represent employers or employees on a local committee has ceased to represent such employers or employees, the Regional Director, may declare that such person shall cease to be a member thereof with effect from such date as may be specified by him.]

(5) The members of the committee shall receive such fees and allowances as may be specified by the Central Government.

(6) The Secretary shall, in consultation with the Chairman, fix the date, time and place of, and also draw up the Agenda for every meeting. Notice of not less than seven days shall ordinarily be given to every member of such meeting. No matter other than that included in the Agenda shall be considered except with the permission of the Chairman.

(7) No business shall be transacted at any meeting of a committee unless there is a quorum of not less than one-third of the number of the members of the committee.

(8) All matters at a meeting of a local committee shall be decided by a majority of persons present at the meeting and voting, and in case of equality of votes, the Chairman shall have a casting vote or a second vote.

(9) A local committee shall perform the following functions in respect of the area for which it is set up, namely

(a) to discuss local problems in regard to the Employees' State Insurance Scheme so as to secure its efficient working with the full cooperation of all parties concerned and to make recommendations;

20[(b) to refer such complaints as it may consider necessary to the Regional Director concerned, or in the case of complaint concerning medical benefit, to the State Government or such authority of the State Government;]

(c) to advise the Corporation or the Regional Board concerned on such matters as may be referred to it for advice.

COLLECTION OF CONTRIBUTIONS, ETC.

10-B. Registration of Factories or Establishments. (a) The employer in respect of a factory or an establishment to which the Act applies for the first time and to which an Employer's Code Number is not yet allotted, and the employer in respect of a factory or an establishment to which the Act previously applied but has ceased to apply for the time being, shall furnish to the appropriate Regional Office not later than 15 days after the Act becomes applicable, as the case may be, to the factory or establishment, a declaration of registration in writing in Form 01 21[and Form 01-A] (hereinafter referred to as Employer's Registration Form).

(b) The employer shall be responsible for the correctness of all the particulars and information required for and furnished on the Employer's Registration Form.

(c) The Appropriate Regional Office may direct the employer who fails to comply with the requirements of paragraph (a) of this regulation within the time stated therein, to furnish to that office Employer's Registration Form duly completed within such further time as may be specified and such employer shall, thereupon, comply with the instructions, issued by that office in this behalf.

22[(cc) The employer in respect of a factory or establishment to which a code number has been issued by the Corporation based on information collected or decision taken regarding applicability of the Act to such factory or establishment, shall, within fifteen days of receipt of information of allotment of code number, furnish a declaration in Form-01.]

(d) Upon receipt of the completed Employer's Registration Form, the Appropriate Regional Office shall, if satisfied that the factory or the establishment is one to which the Act applies, allot to it an Employer's Code Number (unless the factory or the establishment has already been allotted an Employer's Code Number) and shall inform the employer of that number.

(e) The employer shall enter the Employer's Code Number on all documents prepared or completed by him in connection with the Act, the rules and these regulations and in all correspondence with the appropriate office.

23[10-C. Intimation regarding change in particulars submitted at the time of registration of factory/establishment. The employer in respect of a factory/establishment to which this Act applies and to whom a code number has already been allotted, shall intimate to the appropriate Regional Office, Sub-Regional Office, Divisional Office or Branch Office, any change in the particulars furnished in Form 01 at the time of registration of the factory/establishment within two weeks of such change.]

The employer in respect of a factory or an establishment shall require every employee in such factory or establishment to furnish, and such employee shall on demand furnish to him either before or on the appointed day, correct particulars required for the purpose of Form 1 (hereinafter referred to as the Declaration Form). Such employer shall enter the particulars in the Declaration Form including the Temporary Identification Certificate, and obtain the signature or the thumb-impression of such employee and also complete the form as indicated thereon.

(1) The employer in respect of a factory or an establishment shall, before taking any person into employment in such factory or establishment after the appointed day, require such person (unless he can produce an Identity Card or other document in lieu thereof issued to him under these regulations) to furnish, and such person shall on demand furnish to him, correct particulars required for the Declaration 24[Form 1] including the Temporary Identification Certificate. Such employer shall enter the particulars in the Declaration 25[Form 1] including the Temporary Identification Certificate and obtain the signature or the thumb-impression of such person and also complete the form as indicated thereon.

(2) Where an Identity Card is produced under sub-regulation (1), the employer shall make relevant entries thereon.

26[13. * * *]

The employer shall send to the appropriate Office by registered post or messenger, all Declaration Forms without detaching the Temporary Identification Certificate prepared under these regulations together with a return in duplicate in Form 3 within 10 days of the date on which the particulars for the Declaration Forms were furnished.

On receipt of the return required under Regulation 14, the appropriate Office shall promptly allot an Insurance Number to each person in respect of whom the Declaration Form has been received unless it finds that the person had already been allotted an Insurance Number. The Temporary Identification Certificate with Insurance Numbers marked thereon shall be detached and returned to the employer along with one copy of Form 3. The employer shall deliver the Temporary Identification Certificate to the employee to whom it relates after obtaining his signature or thumb-impression thereon except in the case of an employee to whom a certificate of employment has been issued under Regulation 17-A. The Insurance Number allotted by the Regional Office to an employee and indicated in the copy of Form 3 returned to the employer, shall be entered by the employer on the 27[register of employees 28[(Form 6)] and return of contributions].

15-A. Registration of Families. On the issue of a notification under Regulation 95-A, specifying the date from which the family of an insured person shall also be entitled to medical benefit under the Act, every insured person who has not furnished the particulars of his family at the time of his registration under the Act, shall furnish to the employer correct particulars in respect of his family in Form 1-A. The employer shall enter the particulars in the form and obtain the signature or the thumb-impression of such person and complete the form as indicated thereon and send it to the appropriate Office within 10 days of the date on which the particulars were furnished.

15-B. Changes in Family. An insured person shall intimate all changes in the membership of the family as defined under the Act, to the employer within 15 days of such change having occurred and the employer shall enter such particulars in 29[Form 2] and shall forward it to the appropriate Office within 10 days of the date on which the particular of the changes were furnished.

An employer shall render all necessary assistance which the Corporation may require, in connection with the registration of his factory or establishment and the registration of his employees and specially for photographing such employees and affixing the photographs to the Identity Cards.

The appropriate Office shall arrange to have an Identity Card prepared in Form 4 for each person in respect of whom an insurance number is allotted and shall include in such card the particulars of the family entitled to medical benefit under Regulation 95-A and send all such Identity Cards to the employer. Such employer shall, if and when the employee has been in his service for 30[3 months], obtain the signature or thumb-impression of the employee on the Identity Card and shall after making relevant entries thereon deliver the Identity Card to him. The employer shall obtain a receipt from the employee for the Identity Card. The Identity Card in respect of an employee who has left employment before 31[3 months] shall not be given to him, but shall be returned to the appropriate Office as soon as possible. The Identity Card shall not be transferable.

17-A. Issue of a Certificate of Employment. If an insured person happens to need medical care before the Temporary Identification Certificate is issued to him, the employer shall issue a certificate of employment in such form as may be specified by the Director General to such person on demand. Such certificate shall also be issued on demand if an insured person loses his Temporary Identification Certificate before the receipt of the Identity Card.

17-B. Issue of Permanent Acceptance Card. In areas where the Director General considers it appropriate, the appropriate Office shall also supply a permanent Acceptance Card for each employee in such form as the Director General may specify along with the Identity Card and this shall also be delivered to the employee. Permanent Acceptance Card for the employee who has left employment before 32[3 months] shall not be given to him but returned to the appropriate Office along with the Identity Card as soon as possible.

In case of loss, defacement or destruction of an Identity Card, the insured person shall report the matter to the appropriate 33[Branch Office], and the Corporation may issue a duplicate copy of the Identity Card subject to such conditions and payment of such fees as may be determined by the Director General.

19. 34[Omitted]

20. 35[* * *]

21. 36[* * *]

22. 37[* * *]

23. 38[* * *]

24. 39[* * *]

40[* * *]

41[(1) Every employer shall send a return of contributions in quadruplicate in 42[Form 5] along with receipted copies of challans for the amounts deposited in the Bank, to the appropriate office by registered post or messenger, in respect of all employees for whom contributions were payable in a contribution period, so as to reach that office

43[(a) within 42 days of the termination of the contribution period to which it relates;

(b) within 21 days of the date of permanent closure of the factory or establishment as the case may be;]

(c) within 7 days of the date of receipt of requisition in that behalf from the appropriate office.

44[(1-A) Every employer shall be required to submit details in Form 5 (Return of Contribution) with regard to employees engaged through Principal and Immediate Employers and their coverage, submission of Declaration Forms, distribution of Temporary Identification Certificates/Permanent Identity Cards and wages considered for payment of contribution and wages excluded for such purpose.]

(2) For the purposes of Section 77 of the Act, the due date by which the evidence of contributions having been paid must reach the Corporation shall be the last of the days respectively specified in clauses (a), (b) & (c) of sub-regulation (1).]

45[An employer shall, on demand from the appropriate office, issue certificate of contributions paid or payable in respect of an insured person in such form as may be specified by the Director General.]

28. 46[* * *]

47[Contribution payable under the Act shall, except when otherwise provided, be paid into a Bank duly authorised by the Corporation.]

48[30. * * *]

49[An employer who is liable to pay contributions in respect of any employee shall pay those contributions within 50[15] days of the last day of the calendar month in which the contributions fall due:]

51[Provided that where a factory/establishment is permanently closed, the employer shall pay contribution on the last day of its closure:]

52[Provided that an employer may opt, in such manner as may be prescribed by the Director-General, for payment of amount in advance towards contribution to be adjusted against contributions payable by him (including employees' contribution) for a wage period so that the balance of advance amount continues to be more than the contributions due and payable at the end of the concerned wage period. Such employer shall furnish in the prescribed pro forma 53[Form 5-A], a six-monthly statement of contributions payable and paid in advance with the balance left at the end of each month along with return of contributions to the appropriate regional office of the Corporation.]

54[31-A. Interest on contribution due, but not paid in time. An employer who fails to pay contribution within the periods specified in Regulation 31, shall be liable to pay 55[simple interest at the rate of 56[12 per cent] per annum] in respect of each day of default or delay in payment of contribution.]

57[31-B. Recovery of interest. Any interest payable under Regulation 31-A may be recovered as an arrear of land revenue or under Section 45-C to Section 45-I of the Act.]

58[31-C. Damages on contributions or any other amount due, but not paid in time. If an employer fails to pay contribution within the periods specified under Regulation 31, or any other amount payable under the Act, the Corporation may recover damages, not exceeding the rates mentioned below, by way of penalty:

59[Provided that the Corporation in relation to a company in respect of which a Resolution Plan has been sanctioned by the National Company Law Tribunal under the Insolvency and Bankruptcy Code, 2016 may:

(a) Waive up to 50 per cent of the damages levied or leviable depending upon merits of the case.

(b) in exceptional hard cases, waive either totally or partially the damages levied or leviable.]]

60[(1) Every employer shall maintain a register in 61[Form 6] in respect of every employee of his factory or establishment.

62[(1-A) Register of employees engaged by immediate employer. Every immediate employer shall maintain a Register in 63[Form 6] in respect of every employee engaged by him and submit the same to the principal employer before the settlement of any amount payable under sub-section (1) of Section 41 of the Act.]

(2) Every employer shall preserve every register maintained under this regulation after it is filled, for a period of five years from the date of last entry therein.

(3) The employer shall give a reasonable opportunity to any of his employees, if he so desires, to see entries in respect of such employee in this register once a month.]

Subject to the directions of the Standing Committee, the Director General may, if he thinks fit and subject to such terms and conditions as he may impose, approve of any arrangement, 64[* * *] whereby contributions are paid at times or in a manner other than those specified in these regulations and such arrangements may include provision for the payment to the Corporation of such fees as may be determined by him to represent the estimated additional expenses to Corporation, and may require such deposit of money by way of security as he may determine.

34. 65[* * *]

35. 66[* * *]

67[Where an employee is employed by an employer for part of a wage period, the contributions in respect of such wage period, shall fall due on the last day of the employment by such employer in that wage period.]

68[37. * * *]

Where an employee is ordinarily employed by two or more employers in a [wage period]69 the employers of such an employee may, if they think fit, submit to the Corporation a scheme for the payment of the contributions in respect of such employee and the Corporation may, if it is satisfied that the scheme is such as will secure the due payment of the contributions, approve such a scheme subject to such terms and condition as it may think necessary:

Provided that if no such scheme is submitted to or approved by the Corporation, the Corporation may specify that any one of such employers shall be treated as the employer for the purpose of the provisions of the Act and the regulation relating to contributions, and in such a case the contribution for any 70[wage period] shall fall due on the last day of the 71[wage period] on which an employee was employed by the employer so specified.

39. Reckoning of wages of employee employed by two or more employers in the same 72[wage period]. Where an employee is employed by an employer for only a part of the 73[wage period] or where an employee is employed by two or more employers in a 74[wage period], only the wages payable to him for the days up to and including the day on which the contribution falls due for that 75[wage period] shall be taken into account in reckoning wages for the purposes of determining the average daily wages of the employee for that 76[wage period].

(1) Any contribution paid by a person under the erroneous belief that the contributions were payable by that person under that Act may be refunded without interest by the Corporation to that person, if application to that effect is made in writing before the commencement of the benefit period corresponding to the contribution period in which contribution was paid.

(2) Where any contribution has been paid by a person at a rate higher than that at which it was payable the excess of the amount so paid over the amount payable may be refunded without interest by the Corporation to that person, if application to that effect is made before the commencement of the benefit period corresponding to the contribution period in which such contribution was paid.

(3) In calculating the amount of any refund to be made under this regulation there may be deducted the amount, if any, paid to any person by way of benefit on the basis of the contribution erroneously paid and for the refund of which the application is made.

(4) Where the whole or part of the amount of any contribution referred to in sub-regulations (1) and (2), was recovered from an immediate employer or deducted from the wages of an employee by the principal employer, he shall, on getting the refund of the amount from the Corporation, be liable to pay back the amount so recovered or deducted to the person from whom the amount was so recovered or deducted.

(5) Applications for refund under this regulation shall be made in such form and in such manner and shall be supported by such documents as the Director General may, from time to time, determine.

77[41. * * *]

78[42. * * *]

79[43. * * *]

BENEFITS

Every claim for a benefit payable under the Act shall be made in writing, in accordance with these regulations, to the appropriate 80[Branch office] on the form appropriate for the purpose of the benefit for which the claim is made or in such other manner as the appropriate office may, subject to its being in writing, accept as sufficient in the circumstances of any particular case or class of cases. Assistance for filling in the form of claim in case of insured persons who cannot do so themselves shall be provided at the 81[Branch offices] of the Corporation:

82[Provided that in case of permanent disablement benefit and dependants' benefit, claim shall be required to be made only for the first payment and no claim shall be required for subsequent periodical payments.]

A claim for any benefit under the Act shall for the purposes of Section 77 of the Act, become due on the following days

(a) For sickness benefit or for disablement benefit for temporary disablement for any period, on the date of the issue of the medical certificate in respect of such periods; provided that in cases where a person is not entitled to sickness benefit for the first two days of sickness, the due date shall be deferred by such days;

(b) For maternity benefit

(i) in case of confinement, on the date of issue, in accordance with these regulations, of certificate of excepted confinement or on the day six weeks preceding the expected date of confinement so certified whichever is later or, if no such certificate is issued, on the date of confinement; and

(ii) in case of miscarriage and in case of sickness arising out of pregnancy, confinement, premature birth of child or miscarriage, on the date of issue of the medical certificate of such miscarriage or sickness, as the case may be;

(c) for first payment of disablement benefit for permanent disablement, on the date on which an insured person is declared as permanently disabled in accordance with the Act and these regulations;

(d) for first payment of dependants' benefit, on the date of the death of the insured person in respect of whose death the claim for such benefit arises or, where disablement benefit was payable for that date, on the date following the date of death or, where the beneficiary becomes entitled to a claim on any subsequent date, on the date on which he becomes so entitled;

(e) for subsequent payments of disablement benefit for permanent disablement and for subsequent payments of dependants' benefit, the last day of the month to which the claim relates; and

(f) for [funeral expenses]83, on the date of the death of the insured person in respect of whose death the claim for such benefit arises.

Claim forms shall be available to intending claimants from such persons and such offices of the Corporation as it may appoint or authorise for that purpose, and shall be supplied free of charge.

Where a claim for any benefit has been made on an approved form other than the form appropriate to the benefit claimed, the Corporation may treat the claim as if it was made on the appropriate form; provided that the Corporation may in any such case require the claimant to complete the appropriate form.

Every person who makes a claim for any benefit shall in addition to the medical certificate and other forms specifically required under these regulations, furnish such other information and evidence for the purpose of determining the claim as may be required by the appropriate office, and, if reasonably so required, shall for that purpose attend at such office or place as the appropriate office may direct.

If, in the absence of due signature or of due certification, a claim is defective on the date of its receipt by an office of the Corporation, the office of the Corporation may in its discretion, refer the claim to the claimant and if the form is returned duly signed and/or certified within three months from the date on which it was so referred, the office may treat the claim as if it had been duly made in the first instance.

Where it appears that a person who has made a claim for any benefit payable under the Act, may be entitled to a benefit other than that which he has claimed, any such claim may be treated as a claim in the alternative for that other benefit.

The authority which is to certify the eligibility of claimants shall be the appropriate 84[Branch office] in respect of maternity, sickness, temporary disablement 85[benefits and funeral expenses] and the appropriate Regional Office, in respect of permanent disablement and dependants' benefits.

86[(1) Any benefit payable under the Act shall be paid

(a) in the case of sickness benefit not later than 7 days;

(b) in the case of funeral expenses not later than 15 days;

(c) in the case of the first payment in respect of maternity benefit not later than 14 days;

(d) in the case of the first payment in respect of Temporary Disablement Benefit not later than one month;

(e) in the case of first payment of Permanent Disablement Benefit not later than one month;

(f) in the case of first payment of Dependants' Benefits not later than 3 months,

after the claim therefor together with the relevant medical or other certificates and any other documentary evidence which may be called for under these Regulations has been furnished complete in all particulars to the appropriate office].

(2) Second and subsequent payments in respect of any maternity, temporary disablement, permanent disablement or dependants' benefit shall be paid along with the first payment in respect thereof or within the calendar month following the month to the whole or part of which they relate, whichever is later subject to production of any documentary evidence which may be required under these regulations.

(3) Where a benefit payment is not made within the time limits specified in sub-regulations (1) and (2) above, it shall be reported to the appropriate Regional Office and shall be paid as soon as possible.

(4) Benefits under the Act shall be paid in cash at a 87[Branch office] on such days and working hours as may be fixed by the Director General or such other officer of the Corporation, as may be authorised by him from time to time in this behalf, or, at the option of the claimant and subject to deduction of the cost of remittance, by means of postal money orders or other orders payable through a post office, or by any other means which the appropriate office may in the circumstances of any particular case consider appropriate:

Provided that the Corporation may waive the deduction of the cost of remittance in such cases as the Director General may, from time to time, specify.

(5) Where the payment of a benefit is to be made at a 88[Branch office], such office may insist upon the production of the Identity Card or other document issued in lieu thereof in respect of the insured person.

89[52-A. Abstention verification. (1) Every Employer shall furnish to the appropriate office such information and particulars in respect of the abstention of an insured person from work for which sickness benefit 90[* * *] or disablement benefit for temporary disablement, as provided under the Act have been claimed or paid, in 91[Form 10] and within such time as the said office may in writing require in the said form.]

92[(2) Every employer shall furnish to the appropriate office such information and particulars in respect of the abstention of an insured woman from work for which maternity benefit as provided under the Act has been claimed or paid, in 93[Form 10] and within such time as the said office may in writing require in the said form.]

CERTIFICATION AND CLAIMS FOR SICKNESS AND TEMPORARY DISABLEMENT

Every insured person, claiming sickness benefit or disablement benefit for temporary disablement, shall furnish evidence of sickness or temporary disablement in respect of the days of his sickness or temporary disablement by means of a medical certificate given by an Insurance Medical Officer in accordance with these regulations in the form appropriate to the circumstances of the case:

Provided that in areas where arrangements for medical benefit under the Employees' State Insurance Act have not been made or otherwise if in its opinion the circumstances of a particular case so justify, the Corporation may accept any other evidence of sickness or temporary disablement in the form of a certificate issued by the medical officer of the State Government, local body or other medical institution, or a certificate issued by any registered medical practitioner containing such particulars and attested in such manner as may be specified by the Director General in this behalf.

No medical certificate under these regulations shall be issued except by the Insurance Medical Officer to whom an insured person has been allotted or by an Insurance Medical Officer attached to a dispensary, hospital, clinic or other institution to which an insured person is allotted and such Insurance Medical Officer shall examine and if in his opinion the condition of the insured person so justifies, issue to such insured person free of charge, any medical certificates reasonably required by such insured person under or for the purposes of the Act or any other enactment or these regulations:

Provided that an Insurance Medical Officer may issue a medical certificate under these regulations to an insured person who is not allotted to him or to the dispensary, hospital, clinic or other institution to which he is attached, if such officer is satisfied that in the circumstances of any particular case the insured person cannot reasonably be expected to get medical benefit from the Insurance Medical Officer or the dispensary, hospital, clinic or other institution to which such insured person has been allotted; and such certificate shall also be issued free of charge:

Provided further that an insured person shall not be granted a medical certificate unless he produces to the Insurance Medical Officer his Identity Card or such other Documents as under these regulations, may have been issued in lieu thereof.

The appropriate form of a medical certificate shall be filled in ink, or otherwise as may be specified by the Director General, by the Insurance Medical Officer in his own handwriting and shall contain a concise statement of the disease or disablement which in the opinion of the Insurance Medical Officer necessitates abstention from work on medical grounds or renders the person temporarily incapable of work. The statement of the disease or disablement in the medical certificate shall specify the nature thereof as precisely as the Insurance Medical Officer's knowledge of the condition of the insured person at the time of the examination permits.

(a) An Insurance Medical Officer shall give the medical certificate to an insured person at the time of the examination to which it relates; where he is prevented from doing so, he shall send the certificate to the insured person within twenty-four hours thereafter.

(b) No further medical certificate relating to the same examination shall be issued, except where a duplicate of such certificate is required, in which case it shall be issued free of charge and clearly marked Duplicate .

Where the examination is the first examination in respect of a spell of sickness or a spell of temporary disablement, the medical certificate shall be in the form of a first certificate 94[Form 7] and shall only be in respect of the date of examination:

Provided that where the insured person who needs abstention from work on the day of examination, states that he has been actually sick or temporarily disabled on a day earlier than the date of his first examination, the Insurance Medical Officer may, if he is satisfied as to the truth of the statement that the insured person was unable to present himself for medical examination earlier for reasons beyond his control, certify incapacity for work on the date preceding the date of examination:

Provided further, that where in the opinion of the Insurance Medical Officer, the insured person is likely to become fit to resume work on a date not later than the third day after the date of examination, the first certificate may be issued in respect of the entire spell of sickness or temporary disablement, and, in such a case, it shall specify the date on which the insured person will, in his opinion, be fit to resume work; such a certificate shall, notwithstanding anything contained in the regulations, be also treated as a final certificate.

If at the date of the examination to which a medical certificate other than a first certificate relates, the insured person in the opinion of the Insurance Medical Officer is, or will become on a date not later than the third day after that date, fit to resume work, that certificate shall be in the form of a final certificate 95[Form 7].

If the final certificate is not issued within seven days of the date of the first certificate, an insured person shall, except where the case is covered by Regulation 61, submit certificates in the form of intermediate certificates 96[Form 7] at intervals of not more than seven days each, commencing from the date of the first certificate.

Every insured person shall obtain a medical certificate in the form of a final certificate before he takes up any work for wages.

When temporary disablement or sickness has continued for not less than twenty-eight days and the Insurance Medical Officer is satisfied that such disablement or sickness is likely to continue for a long period and that, owing to the nature of the disablement or sickness, examination and treatment at intervals of more than one week will be sufficient, the insured person may, unless otherwise directed by the appropriate office, furnish medical certificates in the form of special intermediate certificates 97[Form 8] at intervals of such longer periods not exceeding four weeks as may be specified by the Insurance Medical Officer.

62. [Deleted]

An insured person intending to claim sickness benefit or disablement benefit for temporary disablement shall submit to the appropriate 98[Branch Office] by post or otherwise, a claim for benefit in 99[Form 9], together with the appropriate medical certificate:

Provided that where only one claim in 100[Forms 9] is submitted in respect of more than one certificates, such 101[Form 9] shall be deemed to be appropriate to all such certificates.

If a person who intends to claim sickness benefit or disablement benefit for temporary disablement fails to submit to the appropriate 102[Branch Office] by post or otherwise the first medical certificate or any subsequent medical certificate within a period of three days from the date of issue of such certificate he shall not be eligible for that benefit in respect of any period (i) in the case of a first certificate, more than three days before the date on which the certificate is submitted to the appropriate 103[Branch Office]; (ii) in the case of a subsequent certificate, more than fourteen days before the date on which such subsequent certificate is submitted to the appropriate 104[Branch Office]:

Provided that the appropriate Regional Office or other office as authorised by the Director General may relax all or any of the provisions of this regulation in any particular case, if it is satisfied that the delay in submitting a certificate was due to bona fide reasons.

DISABLEMENT BENEFIT

(i) Every insured person who sustains personal injury caused by accident arising out of and in the course of his employment in a factory or establishment shall give notice of such injury either in writing or orally, as soon as practicable after the happening of the accident:

Provided that any such notice required to be given by an insured person may be given by some other person acting on his behalf.

Explanation. No such notice shall be required to be given by an insured person if an employment injury is caused by any Occupational Disease specified in Schedule III to the Workmen's Compensation Act, 1923.

(ii) Every such notice shall be given to the employer or to a foreman or to other official under whose supervision the insured person is employed at the time of the accident or any other person designated for the purpose by the employer and shall contain the appropriate particulars.

(iii) Any entry of the appropriate particulars of the accident made in a book kept for that purpose in accordance with the next following regulation shall, if made as soon as practicable after the happening of the accident by the insured person or by some other person acting on his behalf, be sufficient notice of the accident for the purposes of these regulations.

(iv) In this regulation and the next following regulation, the expression appropriate particulars means the particulars indicated below

(a) full name, Insurance number, sex, age, address, occupation, department and shift of the injured person;

(b) date and time of accident;

(c) place where accident happened;

(d) cause and nature of injury;

(e) name, address and occupation of the person giving the notice, if he is other than the injured person;

(f) a statement of what exactly the injured person was doing at the time of injury;

(g) name, addresses and occupation of two persons who were present at the spot when accident happened; and

(h) remarks, if any.

Every employer shall

(i) keep a book readily accessible (hereinafter called the Accident Book ) in 105[Form 11], in which the appropriate particulars of any accident causing personal injury to an insured person may be entered;

(ii) preserve every such book when it is completed for a period of five years from the date of the last entry thereon:

Provided that it shall not be necessary to enter in the said Accident Book particulars of any employment injury caused by an Occupational Disease specified in Schedule III to the Workmen's Compensation Act, 1923.

If notice of an employment injury under Regulation 65 is given otherwise than by an entry in the Accident Book it shall be the duty of the employer or any other person to whom such notice is given under that regulation to make an appropriate entry in the book in respect of the accident to which the notice relates immediately after such notice is received, and where the notice is received otherwise than in writing, read over the particulars to the person who gives the notice and obtains his signature or thumb-impression on the Accident Book.

Every employer shall send a report in 106[Form 12] to the nearest 107[Branch Office] and to the nearest Insurance Medical Officer

(i) immediately if the injury is serious, i.e., it is likely to cause death or permanent disablement or loss of a member; and

(ii) in any other case within 24 hours after the receipt of the notice under Regulation 65 or of the time when the accident came to the notice of the employer or of a foreman or other official under whose supervision the insured person was employed at the time of the accident or any other person designated for the purpose by the employer:

Provided that in case of a serious injury, and particularly when the injury results in death at the place of employment, the report to the Insurance Medical Officer and the 108[Branch Office] shall be sent through a special messenger, or otherwise, as speedily as may be practicable under the circumstances:

Provided further that where a report of the accident is made by the employer under the Factories Act, 1948, the report to the 109[Branch Office] and to the Insurance Medical Officer may be made in the same form as is prescribed under the Factories Act, 1948, provided that all the additional information required under 110[Form 12] is added thereto:

Provided further that it shall not be necessary for the employer to send a report in 111[Form 12] if an employment injury is caused by an Occupational Disease specified in Schedule III to the Workmen's Compensation Act, 1923; but the employer shall furnish on demand to the appropriate 112[Branch Office], within such reasonable period as may be specified, such information and particulars as shall be required of the nature of and other relevant circumstances relating to any employment specified in Schedule III to the Workmen's Compensation Act, 1923.

Every employer shall arrange for such first aid and medical care and transport for obtaining such aid and care as the circumstances of the accident may require till the injured person is seen by the Insurance Medical Officer and such employer shall be entitled to reimbursement in respect of expenses thereby incurred by him but not exceeding such scale of expenses as may be specified by the Corporation from time to time:

Provided that if the employer is required to provide such medical aid free of charge under any other enactment, he shall not be entitled to any reimbursement of expenses.

Every employer shall furnish to the appropriate office such further information and particulars of an accident and within such time as the said office may, in writing, require.

Every claimant for and every beneficiary in receipt of disablement benefit shall comply with every direction given to him by the appropriate Regional Office which requires him either

(i) to submit himself to a medical examination by such medical authority as may be appointed by that office for the purpose of determining the effect of the relevant employment injury or the treatment appropriate to the relevant injury or loss of faculty, or

(ii) to attend any vocational training courses or industrial rehabilitation courses provided by any institution maintained by any Government, local authority or any public or private body, recognised for the purpose by the Corporation and considered appropriate by it in his case.

A reference to the Medical Board may be made

113[(a) at any time not later than twelve months, in cases where claim for temporary disablement benefit is made for an employment injury, from the date of the final certificate issued in respect of the spell of temporary disablement commencing on or immediately after the day of the occurrence of that injury, or from the date of the occurrence of an employment injury in cases where temporary disablement benefit not having been claimed, claim for permanent disablement is made on the basis thereof, by the appropriate Regional Office at the instance of the disabled person or the employer or any recognised employee's union:

Provided that such reference may be made by the appropriate Regional Office after the expiry of the period prescribed as aforesaid if it is satisfied that the applicant was prevented by sufficient cause from applying for the making of the reference in time:

Provided further that in the event of the claim for Temporary Disablement Benefit being rejected by the Corporation but afterwards granted by the Employees' Insurance Court in respect of injuries resulted in Permanent Disablement, the limit of 12 months will apply from the date of the order of the Employees' Insurance Court granting the claim of the insured person for Temporary Disablement Benefit, or]

(b) by the Corporation,

(i) at any time, on the recommendation of an Insurance Medical Officer, and

(ii) on its own initiative, after the expiry of the period of twenty-eight days from the first date on which the claimant was rendered incapable of work by the relevant employment injury.

The Medical Board shall after examining the disabled person send its decision on such form as may be specified by the Director General, to the appropriate Regional Office. The disabled person shall be informed in writing of the decision of the Medical Board and the benefit, if any, to which the disabled person shall be entitled.

Any question whether an employment injury is caused by an Occupational Disease specified in the Third Schedule to the Act shall be determined by a Special Medical Board which shall examine the disabled person and send a report in such form as may be prescribed by the Director General in this behalf to the appropriate Regional Office stating:

(a) whether the disabled person is suffering from one or more of the diseases specified in the said schedule;

(b) whether the relevant disease has resulted in permanent disablement;

(c) whether the extent of loss of earning capacity can be assessed provisionally or finally;

(d) the assessment of the proportion of loss of earning capacity and in case of provisional assessment, the period for which such assessment shall hold good.

All assessments which are provisional may be referred to the Special Medical Board for review by the appropriate Regional Office not later than the end of the period taken into account by the provisional assessment. Any decision of the Special Medical Board may be reviewed by it at any time. The disabled person shall be informed in writing of the decision of the Special Medical Board by the appropriate Regional Office and the benefit, if any, to which the insured person shall be entitled.

114[Medical Boards for the purposes of the Act and the Special Medical Boards for the purposes of Regulation 74 shall be constituted by the Corporation and where it so desires it may approach the State Government for setting up the same and shall consist of such persons, have such jurisdiction and follow such procedure as the Director General may from time to time decide.]

For the purposes of Regulation 74, an Appeal Tribunal shall be constituted by the State Government and shall consist of a judicial officer of the State Government being a person other than the judge of an Employees' Insurance Court, who shall be assisted by the following persons to be selected by him as assessors

(a) One or more medical experts;

(b) One or more officials of or members of Trade Union or Unions.

115[76-A. Submission of claims for permanent disablement benefit]. An insured person who has been declared to be permanently disabled by a Medical Board or by an Appeal Tribunal shall submit, by post or otherwise, to the appropriate 116[Branch Office] 117[a claim, for receiving the first payment of permanent disablement benefit in Form 14.]

118[76-B. Commutation of permanent disablement benefit. (1) An insured person whose permanent disablement has been assessed as final and who has been awarded permanent disablement benefit at a rate not exceeding 119[Rs 10.00 per day] may apply for commutation of permanent disablement benefit into a lump sum:

Provided that the insured person whose permanent disablement has been assessed as final and the benefit rate exceeds 120[Rs 10.00 per day] may also apply for commutation of permanent disablement benefit into lump sum subject to the condition that the total commuted value of the lump sum permanent disablement benefit does not exceed 121[Rs 60,000] at the time of commencement of final award of his permanent disability:

Provided further that the cases falling under clause (3) of this Regulation where commutation has been refused because the insured person did not have average expectation of life, shall not be reopened.]

(2) Where such an application is made within 6 months of the date on which he can opt for commutation hereafter called the date of possible option , [permanent disablement benefit]122 shall be commuted into a lump sum.

(3) Where such an application is made after expiry of six months from the date of possible option, [permanent disablement benefit]123 may be commuted into a lump sum if the Corporation is satisfied that the insured person has an average expectation of life for his age. For this purpose, the insured person shall, if so required by the appropriate office, present himself for examination by such medical authority as the Director General may, by general or special order, specify.

(4) For the purpose of this regulation, the date of possible option shall mean

(i) in the case of a person who, on the date on which this regulation comes into force, is in receipt of permanent disablement benefit covered by sub-regulation (1), the date of coming into force of this regulation;

(ii) in the case of any other insured person, the date on which assessment of permanent disablement covered by sub-regulation (1) is communicated to him by the appropriate Regional Office.

(5) The amount of lump sum admissible under this regulation shall be determined by multiplying the daily rate of permanent disablement benefit by the figure indicated in Column 2 of Schedule III to these regulations, corresponding to the age on last birthday of the insured person on the date on which his application for commutation is received in the appropriate office and on and from that date [the]124 permanent disablement benefit shall cease to be payable to him:

125[Provided that where no proof of age has been submitted as required by the appropriate office or if submitted, has not been accepted as satisfactory by the appropriate office, the corresponding age as aforesaid of the insured person shall be the age as estimated by the Medical Board on the date of examination adjusted by the period intervening between the date of examination by the Medical Board and the date on which the application for commutation was received in the appropriate office:

Provided further that the age so estimated by the Medical Board shall also operate against any proof of age that may be submitted after the time allowed for the purpose to the insured person by the appropriate office before reference of his case to the Medical Board].

DEPENDANTS' BENEFIT

In case of death of an insured person as a result of an employment injury

(a) if the death occurs at the place of employment the employer shall, and

(b) if the death occurs at any other place, a dependant intending to claim dependants' benefit shall, or

(c) any other person present at the time of death may,

immediately report the death to the nearest 126[Branch Office] and to the nearest dispensary, hospital, clinic or other institution where medical benefit under the Act is available.

Where an insured person dies as a result of an employment injury sustained as an employee under the Act, the body of the insured person shall not be disposed of until the body has been examined by an Insurance Medical Officer, who will also arrange a post-mortem examination, if considered necessary, in cooperation with any other existing agency:

Provided that if an Insurance Medical Officer is unable to arrive for the examination within 12 hours of such death the body may be disposed of after obtaining a certificate from such medical officer or practitioner as may be available:

Provided further that nothing contained in this regulation shall be in derogation of any power conferred on a Coroner under any law for the time being in force or on the officer-in-charge of a police station or some other police officer under [Section 174 of the Code of Criminal Procedure, 1973 (2 of 1974)].127

An Insurance Medical Officer attending the disabled person at the time of his death or the Insurance Medical Officer who examines the body after the death or the Medical Officer who attended the insured person in a hospital or other institution where such disabled person died, shall issue free of charge a death certificate in 128[Form 13] to the dependants of the deceased and shall send a report to the appropriate Regional Office.

(1) A claim for dependants' benefit shall be submitted to the appropriate 129[Branch Office] by post or otherwise in 130[Form 15] by the dependant or dependants concerned or by their legal representative or, in case of a minor, by his guardian, and such claim shall be supported by documents proving

(i) that the death is due to an employment injury;

(ii) 131[that the person claiming is a dependant entitled to claim as provided in Rule 58 of the Employees' State Insurance (Central) Rules, 1950];

(iii) the age of the claimant;

(iv) The infirmity of the dependant claiming to be infirm within the purview of 132[Rule 58 of the Employees' State Insurance (Central) Rules, 1950] by a certificate of such medical or other authority as the Director General may, by a general or special order specify in this behalf:

Provided that where the appropriate Regional Office is satisfied about the bona fides of the applicant or about the truth of the facts relating to any of the matters mentioned above, one or more of the documents may be dispensed with.

(2) The following may be accepted as proof of age

(a) certified extract from an official record of births showing the date and place of birth and father's name;

(b) original horoscope prepared soon after birth;

(c) certified extract from baptismal register;

(d) certified extract from school record showing the date of birth and father's name;

(e) such other evidence as may be acceptable to the appropriate Regional Office in the circumstances of a particular case.

On receipt of a claim or claims for dependants' benefit in respect of the death of an insured person and, after making such inquiries as may be necessary about the circumstances and cause of death and about all persons who may be entitled to dependants' benefit, the appropriate Regional Office shall issue by registered post to such other persons, if any, as appear on enquiry to be entitled to dependants' benefit, and who have not yet submitted a claim for such benefit a notice for submission of claims for dependants' benefit within a period of thirty days from the date of such notice. The notice shall indicate inter alia the relevant provisions of the Act and regulations and the procedure for submission of a claim for dependants' benefit.

As soon as possible after the expiry of the period during which claims can be submitted in terms of the notice issued under Regulation 81, the appropriate Regional Office shall intimate by registered post the decision of the Corporation in regard to the claim of each of the dependants in writing to the dependants concerned or to his legal representative, or, in the case of a minor, to his guardian.

The dependants' benefit shall accrue from the date of the death in respect of which the benefit is payable, or, where disablement benefit was payable for that date from the date following the date of death.

133[83-A. Submission of claim for dependants' benefit]. Each dependant whose claim for dependants' benefit is admitted under Regulation 82, shall submit to the appropriate 134[Branch Office], by post or otherwise, 135[a claim for receiving first payment of dependants' benefit in Form 16]. Such claim may be made by the legal representative of a beneficiary or in the case of a minor by his guardian.

(1) The amounts payable as dependants' benefit in respect of the death of any insured person may be reviewed by the appropriate Regional Office at its own initiative, and shall be so reviewed if an application is made to that effect, under any of the following circumstances

(a) if any of the beneficiaries ceases to be entitled to the dependants' benefit by reason of marriage, re-marriage, death, age or otherwise, or

(b) if a fresh dependant is admitted to the claim for dependants' benefit by the birth of a posthumous child, or

(c) if, after the previous decision as to the distribution of the dependants' benefit was taken, some facts materially affecting such distribution come to light.

(2) Any review under this regulation shall be made after giving due notice by registered post to each of the dependants, stating therein the reasons for the proposed review and giving them an opportunity to submit objections, if any, to such review.

(3) Subject to the provisions of the Act and these regulations, the appropriate Regional Office may, as a result of such review, commence, continue, increase, reduce or discontinue from such date as it may decide the share of any of the dependants.

85. [Deleted].

If at any time the appropriate Regional Office is satisfied that a child who is in receipt of dependants' benefit is being neglected by his guardian, not being a guardian appointed under the Guardian and Wards Act, 1890, and the child's share of the dependants' benefit is not being properly spent on his or her maintenance, the appropriate Regional Office may direct that such share may be paid subject to such conditions as it may specify to such other person as it deems fit and as in its opinion would utilise it for the care and maintenance of the child.

MATERNITY BENEFIT

An insured woman, who decides to give notice of pregnancy before confinement, shall give such notice in 136[Form 17] to the appropriate 137[Branch Office] by post or otherwise and shall submit, together with such notice, a certificate of pregnancy in 138[Form 17] given in accordance with these regulations on a date not earlier than seven days before the date on which such notice is given.

139[87-A. Notice of Commissioning Mother. An Insured Woman who wishes to have a child and get embryo implanted in any other women shall give such notice in Form 17 amended to the appropriate branch office by post or otherwise and shall submit together with Agreement of embryo implantation executed between commissioning mother with the other woman.]

Every insured woman claiming maternity benefit before confinement shall submit to the appropriate 140[Branch Office] by post or otherwise

(i) a certificate of expected confinement in 141[Form 18] given in accordance with these regulations, not earlier than fifteen days before the expected date of confinement;

(ii) a claim for maternity benefit in 142[Form 19] stating therein the date on which she ceased or will cease to work for remuneration; and

(iii) within thirty days of the date on which her confinement takes place, a certificate of confinement in 143[Form 18] given in accordance with these regulations.

144[88-A. Declaration by Insured Women of her surviving child or children. Insured Women claiming maternity benefit before confinement or after confinement or miscarriage shall submit the declaration of her surviving child or children. In case Insured woman giving birth to more than one child such claim shall be treated a single claim, however, for the next confinement the number of surviving children should be counted as per the actual number of surviving children at the time of claiming maternity benefit.]

Every insured woman claiming maternity benefit for miscarriage shall within 30 days of the date of the miscarriage, and every insured woman claiming maternity benefit after confinement, shall submit to the appropriate office by post or otherwise a claim for maternity benefit in 145[Form 19] together with a certificate of confinement or miscarriage in 146[Form 18] given in accordance with these regulations.

89-A. Claim for maternity benefit after the death of an insured woman leaving behind the child. For the purposes of the proviso to sub-section (2) of Section 50 of the Act, the person nominated by the deceased insured woman on Form 1 or on such other Form as may be specified by the Director General in this behalf and if there is no such nominee, the legal representative, shall submit to the appropriate office by post or otherwise a claim for maternity benefit, as may be due, in 147[Form 20] within 30 days of the death of the insured woman together with a death certificate in 148[Form 21] given in accordance with these Regulations.

89-B. Claim for maternity benefit in case of sickness arising out of pregnancy, confinement, premature birth of child or miscarriage. (1) Every insured woman claiming maternity benefit in case of sickness arising out of pregnancy, confinement, premature birth of child or miscarriage, shall submit to the appropriate office by post or otherwise a claim for benefit in 149[Form 9] appropriate to the circumstances of the case together with the appropriate medical certificate in 150[Form 7 or 8], as the case may be, given in accordance with these Regulations.

(2) The provisions of Regulations 55 to 61 and 64 shall, so far as may be, apply in relation to a claim submitted and a certificate given in accordance with this Regulation as they apply to certification and claims under those Regulations.

151[89-C. Claim for Maternity Benefit by Commissioning Mother. Every Commissioning mother who as biological mother wishes to have a child and prefers to get embryo implanted in any other woman, claiming maternity benefit shall submit to the appropriate office by post or otherwise a claim for maternity benefit in Form 19 (Amended) together with copy of agreement on nonjudicial stamp paper between commissioning mother and the other woman to whom embryo implantation is intended, copy of certificate issued by Assisted Reproductive Technology Clinic and copy of birth certificate issued by the authority under the Registration of Births & Deaths Act, 1969:

Provided further that if commissioning mother and the other woman both are Insured Women, the claim will be provided only to the commissioning mother. Claim against miscarriage will not be payable to the commissioning as well as to the other woman.]

152[89-D. Claim for Maternity Benefit by Adoptive Mother. Every Insured woman, who legally Adopts a child of up to 3 months of age, claiming maternity benefit shall submit to the appropriate office by post or otherwise a claim for maternity benefit in (Form 19 Amended) together with copy of the court order/Certificate from Registrar and birth certificate issued by the Authority under the Registration of Births & Deaths Act, 1969 incorporating the name of adoptive parents or single Insured woman who legally adopts a child and copy of the Adoption Order issued by the Competent Court.

In case of annulment of adoption approved by the court Insured Woman will refund maternity benefit received by her.]

The Corporation may accept any other evidence in lieu of a certificate of pregnancy, expected confinement, confinement death during maternity, miscarriage or sickness arising out of pregnancy, confinement premature birth of child or miscarriage by an Insurance Medical Officer, if in its opinion, the circumstances of any particular case so justify.

Except as provided in Regulation 89-B every insured woman who has claimed maternity benefit shall give notice in 153[Form 19] if she does work for remuneration on any day during the period for which maternity benefit would be payable to her but for her working for remuneration.

Maternity benefit shall be payable from the date from which it is claimed provided that such date does not precede the expected date of confinement by more than forty-two days, and that no work is undertaken by the insured woman for remuneration.

An insured woman may be disqualified from receiving maternity benefit if she fails without good cause to attend for or to submit herself to medical examination when so required; and such disqualification shall be for such number of days as may be decided by the authority authorised by the Corporation in this behalf:

Provided that a woman may refuse to be examined by other than a female doctor or midwife.

No certificate required under any of the Regulations 87 to 89-B shall be issued except by the Insurance Medical Officer to whom the insured woman has or had been allotted or by an Insurance Medical Officer attached to a dispensary, hospital, clinic or other institution to which the insured woman is or was allotted and such Insurance Medical Officer shall examine and if in his opinion the condition of the woman so justifies or in case of death of the insured woman or the death of the child, if satisfied about such death, issue to such insured woman or in case of her death to her nominee or legal representative as the case may be, free of charge any such certificate when reasonably required by such insured woman or her nominee or legal representative, as the case may be, under or for the purposes of the Act or any other enactment or these Regulations:

Provided that such Officer may issue a certificate, as aforesaid, under these Regulations, to or in respect of an insured woman who is or was not allotted to him or to the dispensary, hospital, clinic or other institution to which such Officer is attached, if such Officer is attending the woman for prenatal care, for confinement, for miscarriage or for sickness arising out of pregnancy, confinement, premature birth of child or miscarriage or in case of death, was attending the deceased insured woman or the child at the time of the death of the insured woman or the child:

Provided further that a certificate of pregnancy, of expected confinement, of confinement or miscarriage required under these Regulations may be issued by a registered midwife which shall be accepted by the Corporation on counter-signature by the Insurance Medical Officer:

Provided that such officer may issue a certificate of pregnancy, expected confinement or confinement under these regulations to an insured woman who is not allotted to him or to the dispensary, hospital, clinic or other institution to which such officer is attached, if such officer is attending the woman for prenatal care or for confinement:

Provided further that a certificate of pregnancy, of expected confinement or of confinement required under these regulations may be issued by a registered midwife which shall be accepted by the Corporation on counter-signature by the Insurance Medical Officer.

Nothing in these regulations shall relieve an Insurance Medical Officer to whom an insured woman has been allotted, or an Insurance Medical Officer attached to the dispensary, hospital, clinic or other institution to which an insured woman is allotted, of the obligation to examine and if in her opinion the condition of the woman so justifies, issue free of charge a certificate of pregnancy, of expected confinement or confinement or miscarriage or of sickness arising out of pregnancy, confinement, premature birth of a child or miscarriage during any period in which such insured woman is obtaining treatment or attendance from any other person or from any other hospital or institution.

MEDICAL BENEFIT TO FAMILIES

95-A. Medical benefit to families of insured persons. (1) Medical benefit may be extended to the families of insured persons from such date as the Corporation may, in consultation with State Government, notify.

(2) The family of an insured person shall become entitled to medical benefit 154[from the day the insured person himself] becomes entitled to medical benefit and shall continue to be so entitled so long as the insured person is entitled to receive medical benefit for himself, or in the case of death of the insured person till such date up to which the insured person would have remained entitled to medical care had he survived.

(3) The nature and scale of medical benefit to which the family of an insured person shall be entitled shall be such as may be specified by the State Government in consultation with the Corporation from time to time.

155[(4) The appropriate office shall arrange to add in Form 4, 156[Form 4-A] the family entitled to medical benefits.]

(5) 157[* * *]

[FUNERAL EXPENSES]158

95-B. Report of death of insured person. In case of death of an insured person

(a) if the death occurs at the place of employment, the employer shall, and

(b) if the death occurs at any other place, the person entitled and intending to claim [funeral expenses]159 shall, or

(c) any other person present at the time of death may,

immediately report the death to the 160[Branch Office] of the deceased insured person.

95-C. Issue of death certificate. An Insurance Medical Officer attending the insured person at the time of death or the Insurance Medical Officer who examines the body after the death or the Medical Officer who attended the insured person in a hospital or other institution where such insured person died, shall issue free of charge a death certificate in 161[Form 13] to the person entitled and intending to claim Funeral Expenses.

95-D. Other evidence in lieu of a certificate. The Corporation may accept any other evidence in lieu of a death certificate by Insurance Medical Officer if in its opinion, the circumstances of any particular case so justify.

95-E. Submission of claim for Funeral Expenses. (1) A claim to funeral expenses shall be submitted to the appropriate 162[Branch Office] by post or otherwise in 163[Form 22] by the claimant entitled under the Act and in case of a minor, by his guardian, and such claim shall be supported by documents proving

(i) the death of the deceased person,

(ii) that the person claiming is the eldest surviving member of the family of the deceased insured person and incurred the expenditure necessary for the funeral of the deceased, or

(iii) in case the claimant is other than the eldest surviving member of the family

(a) that the deceased insured person did not have a family or that the deceased insured person was not living with his family at the time of his death; and

(b) that the claimant actually incurred the expenditure claimed on the funeral of the deceased insured person:

Provided that where the appropriate office is satisfied about the bona fides of the applicant or about the truth of the facts relating to any of the matters mentioned above, one or more of the documents may be dispensed with.

(2) The following may be accepted as proof for purposes of clauses (ii) and (iii) of sub-regulation (1) of this regulation

A declaration of the claimant duly countersigned by

(i) an officer of the Revenue, Judicial or Magisterial Departments of Government; or

(ii) a Municipal Commissioner; or

(iii) a Workmen's Compensation Commissioner; or

(iv) the Head of Gram Panchayat under the official seal of the Panchayat; or

(v) the employer of the deceased insured person; or

(vi) any other evidence or declaration acceptable to the appropriate office in the circumstances of a particular case.

MISCELLANEOUS

The authority for determining purposes of sub-section (2) of Section 70 of the Act, the value of benefits other than cash payment shall be the Medical Commissioner of the Corporation.

96-A. Reimbursement of expenses incurred in respect of Medical treatment. Claims for reimbursement of expenses incurred in respect of medical treatment of insured person and (where such medical benefit is extended to his family) his family may be accepted in circumstances and subject to such conditions as the Corporation may by general or special order specify.

164[96-B. Scale of Medical Benefit for Rembursement. An Insured Person and his family (where such medial benefit is extended to his family) shall be entitled to receive reimbursement of medical treatment in emergent condition to the extent rates prescribed and published by State Government or the Corporation or for the Central Government Health (CGHS).]

165[96-C. Referral for Super Speciality Treatment to Tie-up Hospitals and expenditure to be incurred by Employees' State Insurance Corporation Directly. Subject to the provision of the Act and the regulations, the Corporation or State Government may refer a beneficiary to any tie-up arranged medical facilities, where cost of such facility is borne directly by the Corporation and where the fund permits; an Insured Person should have completed a minimum of six months of insurable employment from the date of registration and have contributed not less than seventy eight (78) days in the relevant contribution period including in which registration was made. However, where the facility has been extended to his family members, an Insured Person should have completed a minimum of one year of insurable employment and have contributed for not less than seventy eight (78) days in each of the two (2) contribution period and such benefit shall be available to an Insured Person or a beneficiary in the corresponding benefit period.

Provided further that an Insured Person with employment injury or Insured Woman with complications arising out of maternity or those in receipt of extended sickness benefit under the Act shall be eligible as per the relevant contributory conditions and in case of family of extended sickness beneficiaries, they shall also be eligible as long as the benefit period corresponding to contribution period covered in extended sickness by more than half of the contribution period.]

An employer may discontinue or reduce benefits payable to his employees under conditions of their service which are similar to the benefits conferred by the Act to the extent specified below, namely

(a) from the date of the commencement of the first benefit period following the appointed day for his factory or establishment

(i) sick leave on half pay to the full extent;

(ii) such proportion of any combined general purposes and sick leave on half pay as may be assigned as sick leave but in any case not exceeding 50 per cent of such combined leave;

(b) any maternity benefits granted to women employees to the extent to which such women employees may become entitled to the maternity benefit under the Act:

Provided that where an employee avails himself of any leave from the employer for sickness, maternity or temporary disablement, the employer shall be entitled to deduct from the leave salary of the employee the amount of benefit to which he may be entitled under the Act for the corresponding period.

If the conditions of service of any employee so allow, an employer may discharge or reduce on due notice an employee

(i) who has been in receipt of disablement benefit for temporary disablement, after he has been in receipt of such benefit for a continuous period of six months or more;

(ii) who has been under medical treatment for sickness or has been absent from work as a result of illness duly certified in accordance with these regulations to arise out of the pregnancy or confinement rendering the employee unfit for work, after the employee has been under such treatment or has been absent from work for a continuous period of six months or more;

166[(iii) who has been under medical treatment for any of the following diseases, duly certified in accordance with these regulations, after the employee has been under such treatment for a continuous period of 18 months or more, notwithstanding provisions of clauses (i) and (ii):

DISEASES

167[I. INFECTIOUS DISEASES

1. Tuberculosis

2. Leprosy

3. Chronic Empyema

4. Bronchiectasis

5. Interstitial Lung Disease

6. AIDS

II. NEOPLASMS

7. Malignant Diseases

III. ENDOCRINE NUTRITIONAL AND METABOLIC DISORDERS

8. Diabetes mellitus with proliferative retinopathy/diabetic foot/nephropathy

IV. DISORDERS OF NERVOUS SYSTEM

9. Monoplegia

10. Hemiplegia

11. Paraplegia

12. Hemiparesis

13. Intracranial Space Occupying Lesion

14. Parkinson's disease

15. Spinal Cord Compression

16. Myaesthenia Gravis/Neuromuscular Dystrophies

V. DISEASES OF EYE

17. Immature Cataract with vision 6/6 or less

18. Detachment of Retina

19. Glaucoma

VI. DISEASES OF CARDIOVASCULAR SYSTEM

20. Coronary Artery Disease

(a) Unstable Angina

(b) Myocardial infraction with ejection less than 45%

21. Congestive Heart Failure:

Left

Right

22. Cardiac Valvular Diseases with failure/complications

23. Cardiomyopathies

24. Heart Disease with Surgical Intervention along with complications

VII. CHEST DISEASES

25. Chronic Obstructive Lung Disease (COPD) with congestive heart failure (Cor Pulmonale)

VIII. DISEASES OF THE DIGESTIVE SYSTEM

26. Cirrhosis of liver with ascities/chronic active hepatitis

IX. ORTHOPAEDIC DISEASES

27. Dislocation of vertebra/prolapse of intervertebral disc

28. Non-union of delayed union of fracture

29. Post Traumatic Surgical amputation of lower extremity

30. Compound fracture with chronic ostemyelitis

X. PSYCHOSES

31. Sub-groups under this are listed for clarification

(a) Schizophrenia

(b) Endogenous depression

(c) Manic Depressive psychosis (MDF)

(d) Dementia

XI. OTHERS

32. More than 20% burns with infection/complication

33. Chronic Renal Failure

34. Reynaud's disease/Burger's disease.]

Sickness benefit or disablement benefit for 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.

168[99-A. 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.]

169[(iv) If an insured person/insured woman has undergone operation on account of vasectomy/tubectomy, he/she shall 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.]

The Director General may by special or general order relax any regulation under such circumstances and subject to such conditions, as he may deem fit.

101. [Deleted].

The Director General, the Insurance Commissioner, the Joint Insurance Commissioner, a Deputy Insurance Commissioner, a Regional Director, a Deputy Regional Director, an Assistant Insurance Commissioner, Assistant Regional Director and a 170[Branch Manager] Manager shall have all the powers of an Inspector specified in sub-section (2) of Section 45 of the Act. In addition to the officers mentioned above, the Director General may, by a written order, confer upon any employee of the Corporation or any Government officer the powers of an Inspector for such period or periods as he may think fit.

102-A. Inspection book. (i) Every principal employer shall maintain a bound inspection book and shall be responsible for its production, on demand by an Inspector or any other Officer of the Corporation duly authorised to exercise the powers of an Inspector irrespective of the fact whether the principal employer is present in the factory or establishment or not during the inspection.

(ii) A note of all irregularities and illegalities discovered at the time of inspection indicating therein the action, if any, proposed to be taken against the principal employer together with the orders for their remedy or removal passed by an Inspector or any other officer of the Corporation duly authorised to exercise the powers of an Inspector, shall be sent to the Principal employer who shall enter the note and orders in the inspection book.

(iii) Every principal employer shall preserve the inspection book maintained under this regulation, after it is filled for a period of 5 years from the date of the last entry therein.

A person who is in receipt of disablement benefit shall be entitled to medical benefit while he is in receipt of such benefit:

Provided that after the disablement has been declared as a permanent disablement, the person shall not be entitled to medical benefit, if he is not otherwise entitled to such benefit, except in respect of any medical treatment which may be rendered necessary on account of the employment injury from which the disablement resulted.

103-A. Medical benefit after contribution ceases to be payable. (1) A person on becoming an insured person for the first time shall be entitled to medical benefit for a period of 171[3 months] provided that where such a person continues for 172[3 months] or more to be an employee of a factory or establishment to which the Act applies, he shall be entitled to medical benefit till the beginning of the corresponding benefit period.

173[(2) The person in respect of whom contributions have been paid in a contribution period for not less than seventy-eight days in the said contribution period shall be entitled to medical benefit till the end of the corresponding benefit period:

Provided that in case of a person who becomes an employee within the meaning of the Act, for the first time, and for whom a shorter contribution period of less than 156 days is available, he shall be entitled to medical benefit till the end of the corresponding benefit period if the contributions in respect of him were payable for not less than half the number of days available for working in such contribution period:

Provided further that where a person suffering from any of the following diseases, before the commencement of the spell of sickness in which any such disease was diagnosed being a continuous service for a period of two years or more or where he did not have two years continuous service but by virtue of relaxation granted by the authority competent in this behalf, the insured person qualifies to claim extended sickness benefit, he shall be entitled to medical benefit till the end of the relevant extended benefit period:

DISEASES

174[I. INFECTIOUS DISEASES

1. Tuberculosis

2. Leprosy

3. Chronic Empyema

4. Bronchiectasis

5. Interstitial Lung Disease

6. AIDS

II. NEOPLASMS

7. Malignant Diseases

III. ENDOCRINE NUTRITIONAL AND METABOLIC DISORDERS

8. Diabetes mellitus with proliferative retinopathy/diabetic foot/nephropathy

IV. DISORDERS OF NERVOUS SYSTEM

9. Monoplegia

10. Hemiplegia

11. Paraplegia

12. Hemiparesis

13. Intracranial Space Occupying Lesion

14. Parkinson's disease

15. Spinal Cord Compression

16. Myaesthenia Gravis/Neuromuscular Dystrophies

V. DISEASES OF EYE

17. Immature Cataract with vision 6/6 or less

18. Detachment of Retina

19. Glaucoma

VI. DISEASES OF CARDIOVASCULAR SYSTEM

20. Coronary Artery Disease

(a) Unstable Angina

(b) Myocardial infraction with ejection less than 45%

21. Congestive Heart Failure:

Left

Right

22. Cardiac Valvular Diseases with failure/complications

23. Cardiomyopathies

24. Heart Disease with Surgical Intervention along with complications

VII. CHEST DISEASES

25. Chronic Obstructive Lung Disease (COPD) with congestive heart failure (Cor Pulmonale)

VIII. DISEASES OF THE DIGESTIVE SYSTEM

26. Cirrhosis of liver with ascities/chronic active hepatitis

IX. ORTHOPAEDIC DISEASES

27. Dislocation of vertebra/prolapse of intervertebral disc

28. Non-union of delayed union of fracture

29. Post Traumatic Surgical amputation of lower extremity

30. Compound fracture with chronic ostemyelitis

X. PSYCHOSES

31. Sub-groups under this are listed for clarification

(a) Schizophrenia

(b) Endogenous depression

(c) Manic Depressive psychosis (MDF)

(d) Dementia

XI. OTHERS

32. More than 20% burns with infection/complication

33. Chronic Renal Failure

34. Reynaud's disease/Burger's disease.]

175[(3)] An insured person, whose title to medical benefit has ceased under this regulation shall again be entitled to medical benefit from the date of his re-employment as an employee under the Act by a factory or establishment to which the Act applies, if he produces a certificate from the employer in the form which may be specified by the Director General for the purpose. Such an insured person shall, unless he is covered by sub-regulation (2), be entitled to medical benefit till the commencement of the benefit period corresponding to the contribution period in which he is re-employed.

176[(4)] An employer shall, on demand, issue the certificate referred to in sub-regulation (3) to an employee who has been employed by him after cessation of his previous insurable employment.

177[103-B. Medical benefit to insured person who ceases to be in insurable employment on account of permanent disablement. (1) An insured person who ceases to be in insurable employment on account of permanent disablement caused due to employment injury shall continue to receive medical benefit for himself and his/her spouse till the date on which he would have vacated the employment on attaining the age of superannuation had he not sustained such permanent disablement, if he produces a certificate from the employer/a declaration in the form which may be specified by the Director General for the purpose.

(2) Medical benefit to retired insured persons. An insured person who has attained the age of superannuation shall be eligible to receive medical benefit for himself and his/her spouse, if he produces a certificate from the employer in the form which may be specified by the Director General for the purpose.

(3) An employer shall, on demand, issue the certificate as referred to in sub-regulations (1) and (2) to an employee who had been employed by him.

A person intending to claim medical benefit, and who is otherwise entitled to such benefit, shall produce his Identity Card or such other document as may have been issued in lieu thereof at the time of claiming such benefit if demanded by the Insurance Medical Officer and if he fails to do so, medical benefit may be refused to him.

Where any question arises as to the correctness of any certificate by virtue of which an insured person claims, or is entitled to, any benefit under the Acts, he shall, on being so required in writing or otherwise by the appropriate office, submit himself, with a view to obtaining a further certificate, to medical examination by such medical authority as the Corporation may appoint in this behalf. If the further certificate specifies the date on which the insured person is or will be fit to resume work, any certificate which is or has been issued by the Insurance Medical Officer for the same spell of incapacity shall, to the extent to which it relates to any period after and including the said date on the further certificate, be deemed not to have been issued in accordance with these Regulations and such further certificate shall, notwithstanding anything contained in these regulations, be deemed to be a final certificate issued under Regulations 58 and 60.

Notwithstanding anything contained in these Regulations, such further certificate in so far as it relates to sickness or temporary disablement, may be issued at such interval and in respect of such periods as may be specified by such medical authority.

Every person to whom any benefit is payable under the Act shall, as soon as may be practicable, notify the appropriate office of any change of circumstance which he may be expected to know and which might affect the continuance of his right to receipt of such benefit.

Every person whose claim for any permanent disablement benefit has been admitted shall submit 178[in January] every year, a certificate in 179[Form 23] attested by such authority or persons and in such manner as may be specified by the Director General.

107-A. Declaration by and certificate in respect of a person claiming dependants' benefit. Every person whose claim for any dependants' benefit has been admitted shall submit 180[in January] every year, a declaration and a certificate in 181[Form 24] attested by such authority or person and in such manner as may be specified by the Director General.

107-B. Personal attendance of a person claiming permanent disablement benefit or dependants' benefit. In the case of claimant for permanent disablement benefit or dependants' benefit, the appropriate 182[Branch Manager] may require personal attendance and due identification of any claimant, other than a person incapacitated by bodily illness or infirmity or a purdanashin lady at the appropriate 183[Branch office] or at any other office of the Corporation provided that such appearance shall not be required more frequently than once 184[every year].

108. [* * *]185

186[The employer or insured person, as the case may be, shall, on demand from the appropriate office, submit information in such form as may be specified by the Director General.

187[Notwithstanding anything contained in these regulations, wherever, on-line system of functioning has been introduced, the registration of factory/establishment and employees, filing of contributions, generation of challans, payment of contributions, submission and processing of claims for benefits and all other related procedures under the Act and the rules and regulations made thereunder, shall be submitted/made on-line, with necessary digital signatures, wherever required, under these regulations, as may be specified by the Director General from time to time.]

188[189[Form 01

(See Regulation 10-C)

[Should be signed by principal employer under Section 2(17) of ESI Act]]

190[Form I

(To be submitted in respect of employee who is not already registered under ESI Act)

1.

2.

7. Family Particulars:

(Regulation 15-A)

Name of the insured person. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Insurance Number. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

I hereby declare that the particulars above have been given by me and are true to the best of my knowledge and belief. I also undertake to intimate to the Corporation any changes in the membership of my family within 15 days of such changes having occurred.

Date. . . . . . .

Signature or thumb impression of the insured person

Countersigned. . . . . . .

Date .. . . . . . . . . . . .

Designation. . . . . . . . .

Name, address and Code No. of Employer. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

191[Note. According to Section 2, clause (11) of the Employees' State Insurance Act, 1948, family means all or any of the following relatives of an insured person, namely, (i) a spouse; (ii) a minor legitimate or adopted child dependant upon the IP; (iii) a child who is wholly dependant on the earnings of the IP and who is (a) receiving education, till he or she attains the age of 21 years, (b) an unmarried daughter, (iv) a child who is infirm by reason of any physical or mental abnormality or injury and is wholly dependant on the earning of the IP, so long as the infirmity continues; (v) dependant parents.]

192[Reg. Form 2

(Regulation 15-B)

Name of the insured person. . . . . . . . . . . . . . . . . . . . . . . . .Insurance No.

I declare that the person/persons whose particulars are given below has/have now become/ceased to be member(s) of my family.*

I hereby declare that the particulars given above are true to the best of my knowledge and belief.

Necessary changes may kindly be made in my Declaration Form submitted earlier.

Passport size photographs of the members who are added to family is/are enclosed.

Note. Family means all or any of the following relatives of an Insured Person, namely:

(i) a spouse; (ii) a minor legitimate or adopted child dependant upon the I.P.; (iii) a child who is wholly dependant on the earnings of the I.P. and who is (a) receiving education, till he or she attains the age of 21 years (b) and unmarried daughter; (iv) a child who is infirm by reason of any physical or mental abnormally or injury and is wholly dependant on the earnings of the I.P. so long as the infirmity continues; (v) dependant parents (Please see Section 2 Clause 11 of the ESI Act, 1948 for details).

* Please submit duly attested copy of the Birth/Death Certificate.]

(Regulation 14)

Name and address of the

Factory or Establishment. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Employer's Code Number

I send herewith the Declaration Forms in respect of the employees mentioned below. I hereby declare that every person employed as an employee within the meaning of Section 2(9) of the Employees' State Insurance Act, 1948, on . . . . . . . . in this factory or establishment and in receipt of a remuneration not exceeding 193[Rs 10,000] per month has been included in this list (excepting only those in respect of whom declarations have been sent to the Corporation in the past).

Place . . . . . . . . . . . .Signature. . . . . . . . . . . . .

Date . . . . . . . . . . . .Designation. . . . . . . . . . .

Signature. . . . . . . . .

Designation. . . . . . .

Enclosures:

Declaration Forms . . . . . . . . . .

Continuation sheets . . . . . . . . . .

(Regulation 17)

Insurance No.

(Regulation 95-A)

Insurance No.

Name of insured person. . . . . . . . . . . . . .

Sex. . . . . . . . . . . . . . . . . . . . . . . . . . . .

Son of/Daughter of/Wife of. . . . . . . . . . . .

Address. . . . . . . . . . . . . . . . . . . . . . . . .

Dispensary. . . . . . . . . . . . . . . . . . . . . . . .

Particulars of members of family

Signature or thumb-impression of theinsured person

Prepared by

Signature of Inspector orAuthorised Official

194[Reg. Form 5

* Due Date for submission:

Name of Branch Office Employer's Code No. .

RETURN OF CONTRIBUTIONS

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 26)

Contribution Period from to

I furnish below the details of the Employer's and Employee's share of contributions in respect of the under mentioned insured persons. I hereby declare that the return includes each and every employee, employed directly or through an immediate employer or in connection with the work of the factory/establishment or any work connected with the administration of the factory/establishment or purchase of raw materials, sale or distribution of finished products etc. to whom the ESI Act, 1948 applies, in the contribution period to which this return relates and that the contributions in respect of employer's and employee's share have been correctly paid in accordance with the provisions of the Act and regulations.

Employee's Share ..

Employer's Share ..

Total Contribution .

Details of Challans:

Total amount paid Rs

I declare that

(w) All the Records and Registers have been maintained as per provisions contained in ESI Act, rules and regulations framed therein.

(x) During the period of return No. of Declaration forms have been submitted.

(y) During the above period No. of TICs have been received.

(z) During the above period No. of PICs have been received.

(aa) During the above period No. of PICs have been distributed amongst the eligible IPs.

(bb) During the above period accidents have been reported to the concerned Branch Office.

(cc) During the period . No. of employees directly employed by us have been covered and a total wages of Rs .. have been paid to such employees.

(dd) During the period .. No. of employees directly employed by us have not been covered and a total wages of Rs have been paid to such employees.

(ee) During the period .. No. of employees employed through immediate employer have been covered and a total wages of Rs have been paid to such employees.

(ff) During the period No. of employees employed through immediate employer have not been covered and a total wages of Rs .. have been paid to such employees.

(gg) Following components of wages have been taken into consideration for the purpose of payment of contribution

1.

2.

3.

4.

5.

(j) Following components of wages have not been taken into consideration for the purpose of payment of contribution

1.

2.

3.

4.

5.

The abovementioned information is based on records and any information if found incorrect will render me liable for prosecutions under provisions of ESI Act and action for recovery of contribution due along with interest and damages as per provisions of the ESI Act.

CERTIFICATE BY CHARTERED ACCOUNTANT

(To be submitted in case of employers employing 40 or more employees)

Certified that I have verified the above return from the Records and Registers of M/s. . . and found it to be correct.

Signature and Seal

of the Chartered Accountant with

Membership No.

Important instructions: Information to be given in Remarks Column (No. 9)

(vii) If any I.P. is appointed for the first time and/or leaves during the contribution period indicate A (date) and/or L . (date) .

(viii) Please indicate Insurance Nos. in ascending order.

(ix) Figures in Columns 4, 5 and 6 shall be in respect of wage periods ended during the contribution period.

(x) Invariably strike totals of Columns 4, 5 and 6 of the Return.

(xi) No overwriting shall be made. Any corrections, if made, should be signed by the employer.

(xii) Every page of this Return should bear full signature and rubber stamp of the employer.

(xiii) Daily wages in Column 7 of the return shall be calculated by dividing figures in Column 5 by figures in Column 4 to two decimal places.

For *CP ending 31st March, due date is 12th May

For CP ending 30th September, due date is 11th November

EMPLOYEES' STATE INSURANCE CORPORATION

Employer's Name and Address

Employer's Code No Period from to .

*Date of appointment and leaving the job may be given in remarks columnSignature of the Employer

(FOR OFFICIAL USE)

4. Entitlement position marked.

5. Total of Column 5 of Return checked and found correct/correct amount is indicated.

6. Checked the amount of Employer's/Employee's contribution paid which is in order/observation memo enclosed.

Countersignature ..

195[Form 5-A

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 31 Second Proviso)

Total contribution amounting to Rs . . . . . . . . . . . . . . . . . . . . . . comprising of . . . . . . . . . . . . . . . . . Rs . . . . . . . . . . . . . . . as employer's share and Rs . . . . . . . . . . . . . . as employees' share paid as under:

196[Reg. Form 6

EMPLOYEES STATE INSURANCE CORPORATION

(Regulation 32)

Contribution period : From . . . . . . . . . . . . to . . . . . . . . . . .Month . . . . . . . . . . . . . . . .

Month . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .Month . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Month . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .Month . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Month

Note. The figures in Columns 7 to 24 shall be in respect of wage periods ending in a particular calendar month.]

197[Reg. Form 7

(Confidential)

(Deposit this certificate within 3 days with the appropriate Branch Office to avoid possible loss of benefit under Regulation 64)

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulations 57, 58, 59 198[and 89-B])

Certified that I have examined you today and that in my opinion:

Note. The date of fitness must in no case be later than the third day after the date of the examination in case of First and Final Certificate

Name in Block Letters . . . . . . . . . . . . . . . . . . .

* Strike out whichever is not applicable

Important:

1. Any person who makes false statement or representation for the purpose of obtaining benefit whether for himself/some other person shall be punishable with imprisonment up to 6 months or fine up to Rs 2000 or both.

2. This form should be completed and submitted without delay to the appropriate Branch Office to escape penal deduction of benefit under Regulation 64 read with Regulation 99 of ESI (General) Regulation, 1950.

3. Insured person must sign, with date, the claim form to avoid delay and inconvenience.]

199[Reg. Form 8

(Confidential)

(Deposit this certificate within 3 days with the appropriate Branch Office to avoid possible loss of benefit under Regulation 64)

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulations 61 and 8-B)

200[Reg. Form 9

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulations 63 and 89-B)

I . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .s/w/d of . . . . . . . . . . . . Insurance No. . . . . . . . . . . . . . . . . . . . . . . . . hereby claim Cash Benefit for period overleaf and state.

(i)* That because of sickness/temporary disablement/sickness due to pregnancy/confinement/premature birth of child/miscarriage, I have not been at work since . . . . . . . . . . . . . . . . . . .

(ii)* I no longer claim to be sick/temporary disabled/sick due to pregnancy/confinement/premature birth of child/miscarriage from . . . . . . . . . . . . . . . and I shall/did not take up any work for remuneration before that date.

(iii)* I have not been in receipt of any wages for the days of leave/holiday(s).

(iv)* I was not on strike during the period of certified abstention on account of sickness/temporary disablement i.e. from . . . . . . . . . . . . . to . . . . . . . . . . . . . for which the benefit is claimed.

I desire payment in *cash at Branch Office/By Money Order.

Signature or T.I. of Claimant

Name in Block Letters . . . . . . . . . . . . . . . . .

Address . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

1. Any person who makes false statement or representation for the purpose of obtaining benefit whether for himself/some other person shall be punishable with imprisonment up to 6 months or fine up to Rs 2000 or both.

2. This form should be completed and submitted without delay to the appropriate Branch Office.

3. A final certificate must be obtained before resuming work.

* Strike out if not applicable.]

201[Reg. Form 10

(confidential)

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 52-A)

From:

The Manager

. . . . . . . . . . . . Branch Office,

E.S.I. Corporation.

To,

M/s . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . .. . . . . . . . . .

Subject: Verification of abstention from work in respect of Shri/Smt/Km . . . . . . . . . . . . . . . . . . . .

Ins. No. . . . . . . . . . . . . . . . . . . . . . . . Department . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Dear Sir(s)

The above named employee of your factory has submitted a certificate of incapacity for the period from . . . . . . . . . . . . . . . . . . . . . to . . . . . . . . . . . . . . . . . . . and has declared that he/she has not worked on any day during the above period.

He/She has further declared that he/she has not received wages as defined under Section 2(22) of ESI Act, 1948 for any leave/holiday/weekly off/lay off and strike in respect of any day during the above period and that he/she was not on strike on any day during the above period.

I shall be grateful if you confirm the exact position, in this regard, on the form, appended within 10 days of the receipt of this form.

Yours faithfully

Manager

. . . . . . . . . . . . . . Branch Office

CONFIDENTIAL

REPLY TO BE FURNISHED BY THE EMPLOYER IN RESPECT OF FORM NO. 10

Name of the Insured Person/Insured Woman . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Insurance No. . . . . . . . . . . . . . . . . . . . . . . . .

Returned with the remarks that the employee in question has not worked on any day during the period from . . . . . . . . . . . . . . . . . . to . . . . . . .. . . . . . . . . . . . or* that he/she has worked on . . . . . . . . . . . . . . . . . . . during the period from . . . . . . . . . . . . . . to . . . . . . . . . . .

It is further confirmed that

(a) He/She remained on leave with wages for the period from . . . . . . . . . . . . to . . . . . . . . . . . .

(b) He/She remained on holidays with wages from . . . . . . . . . . . . to . . . . . . . . . . . . . . . . . . . . .

(c) He/She was on weekly off with wages from . . . . . . . . . . . . . . to . . . . . . . . . . . . . . . . . . . . .

(d) He/She was on lay-off with wages from . . . . . . . . . . . . . . to . . . . . . . . . . . . . . . . . . . . . . . . .

(e) He/She was on strike from . . . . . . . . . . . . . . . . . to . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

2. In case, the IP/IW is paid any wages for any of the days falling during the abovementioned period subsequently, the same will be notified to you in due course.

3. The day proceeding the first day of absence was*/was not a holiday for the Insured Person/Insured Woman.

202[Reg. Form 11

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 66)

203[Form 12

204[Reg. Form 13

(In Duplicate)*

(For Dependant's Benefit or Funeral Expenses)

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulations 79 and 95-C)

Book No. . . . . . . . . . . . . . Stamp of DispensarySl. No. . . . . . . . . . . .

Name of the deceased Insured Person . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . s/w/d of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Insurance No. . . . . . . . . . . . . . . . . . .. .

I certify that in my opinion the above named deceased Insured Person died on the . . . . . . . . . day of . . . . . . . . . . . . . . as a result of an injury/due to* . . . . . . . . . . . . . . . . . I **had been attending him/her for providing medical benefit before his/her death and I attended him/her for the last time on the . . . . . . . . . . . . . . . . day of . . . . . . . . . .

Signature . . . . . . . . . . . . . . . . . .

Insurance Medical Officer/I.M.P.

Name in block letters and rubber stamp

Any other remarks by the Medical Officer

Dated: . . . . . . . . . . . . .

*Please indicate the name of the disease

** May be suitably amended if the Insurance Medical Officer/I.M.P. has not attended the deceased person before his/her death.]

205[Reg. Form 14

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 76-A)

I s/w/d of

Insurance No.having been declared as permanently disabled by the

Medical Board/Medical Appeal Tribunal/Employees' Insurance Court, claim Permanent Disablement Benefit accordingly.

The amount due may be paid to me by ECS as per details of my Bank given below or in cash at Branch Office:

Name of the Bank .

Branch Name ..

A/C number .

MICR number .

Signature or Thumb impression of the Claimant

Name in block letters ..

and address

Dated

206[Reg. Form 15

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 80)

Name of the deceased Insured Person . . . . . . . . . . . . . . . . . . . . . . . . . . . Ins. No. . . . . . . . . . . . . . . . . . . . S/W/D of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Date of Death . . . . . . . . . . . . . . . . . . . . . . . . . . Last employed as . . . . . . . . . . . . . . . . . . . . . . . . . . by . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

I/We the following, being dependants of the above named deceased Insured Person, hereby claim and accordingly apply for dependant's benefit on account of his/her death:

I/We declare that the particulars given above are true to the best of my/our knowledge and belief

I/We also declare that to the best of my/our knowledge and belief, there is no other dependant entitled to claim Dependant's Benefit in r/o the death of the above noted deceased I.P., save and except those mentioned above

ATTESTATION*

Certified that the declaration, as made above, are true to the best of my knowledge and belief

* All major dependants should sign individually and the guardian to sign in case of a minor dependant.

* This certificate is to be given by (i) an officer of the Revenue, Judicial or Magisterial Departments of Government, or (ii) a Municipal Commissioner, or (iii) a Workmen's Compensation Commissioner, or (iv) the Head of the Gram Panchayat under the official seal of the Panchayat, or (v) M.L.A./M.P., (vi) Gazetted Officer, or (vii) a member of Local Committee/Regional Board of ESI Corporation, or (viii) any other authority considered appropriate by the Branch Manager.

207[Reg. Form 16

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 83-A)

208[Form 17

(Regulations 87 and 87-A)

EMPLOYEES' STATE INSURANCE CORPORATION

Signature or thumb impression of the Insured Women

Employer's Code No. . . . . . . . . . . . .Book No. . . . . . . . . . . . . . . .

Insured Woman's Name. . . . . . . . . . . . . . .Serial No. . . . . . . . . . . . . . . .

Insurance No. . . . . . . . . . . . . . . .

Stamp of the Dispensary

Certified that I have examined the above mentioned Insured Woman and that in my opinion she is pregnant and her pregnancy appears to be . . . . . . . . . . . . . . . . . weeks old.

Or (proposed to be incorporated)

Certified that I have examined the original Agreement of embryo implantation executed between commissioning mother with the other woman. I have also examined certificate of embryo implantation issued by the Assisted Reproductive Technology Clinic recognized by Indian Council of Medical Research.

Date . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . .

Signature or counter-signature of Insurance Medical Officer

. . . . . . . . . . . . . . .

Name in Block Letters and

Rubber Stamp

Any other remarks . . . . . . . . . . . . . . . . . . . . .

I, . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Insurance No. . . . . . . . . . . . . . . Wife/daughter of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . hereby give notice of pregnancy.

Or

I, . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Insurance No. . . . . . . . . . . . . . . Wife/daughter of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . hereby submit the copy of agreement for commissioning.

Present address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Present/last employer . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Date: . . . . . . . . . . . .

. . . . . . . . . . . .

Signature or thumb-impression

of the Insured Woman]

209[Reg. Form 18

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulations 88 and 89)

Signature or thumb impression of the Insured Women

Employer's Code No. . . . . . . . . . . . .Book No. . . . . . . . . . . . . . . .

Serial No. . . . . . . . . . . . . . . .

Insured Woman's Name. . . . . . . . . . . . . . .

Insurance No. . . . . . . . . . . . . . . .

Wife/Daughter of. . . . . . . . . . . . . . .

Stamp of the Dispensary

I*. Certified that I have examined the abovementioned Insured Woman today and that in my opinion she may expect to be confined on or about . . . . . . . . . . . . . . . . . . . . . . .

II*. Certified that I attended the abovementioned Insured Woman in connection with her confinement/miscarriage at . . . . . . . . . . . . . . . . . . . . . . . (address) and that she was there delivered of a child on the . . . . . . . . . . . . . . . . . . . day of . . . . . . . . . . . . . . .

Signature of midwife, if any

Date: . . . . . . . . . . . . . . .

Any other remarks . . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Signature or counter-signature of

the Insurance Medical Officer

Name in block letters and

Rubber Stamp

*Delete whichever is not applicable.

210[Form 19

[Existing Regulations 88(ii), 89 & Regulation 91,

New Added Regulations 88(iv), 89-C, and 89-D]

EMPLOYEES' STATE INSURANCE CORPORATION

Signature or thumb impression of the Insured Women

Book No. . . . . . . . . . . . . . . .

Serial No. . . . . . . . . . . . . . . .

Employer's Code No. . . . . . . . . . . . . . .

Insured Woman's Name. . . . . . . . . . . . . . .

Insurance No. . . . . . . . . . . . . . .

Wife/Daughter of . . . . . . . . . . . . . . . . . . .

Stamp of the Dispensary . . . . . . . . . . . . . . . . . . .

I, the above mentioned Insured Woman hereby claim Maternity Benefit for expected confinement or confinement* or miscarriage of self or commissioning mother or Adopting mother with effect from . . . . . . . . . . . . . . . . . . .

I, further declare that I have ceased*/shall cease to work for remuneration with effect from the aforesaid date.

*I, do hereby give notice that I have taken up/shall take up work for remuneration with effect from the . . . . . . . . . . . . . . . . . . . I have drawn maternity benefit only upto . . . . . . . . . . . . . . . . . . .

*** I hereby declare that as on date I have the following child/children and I do hereby declare that the information furnished is true and nothing has been concealed.

Present/Last Employer** . . . . . . . . . . . . . . . . . . . . .

Department, shift and occupation . . . . . . . . . . .

Present address . . . . . . . . . . . . . . . . . . . . . . . . . .

Signature or thumb-impression of the Insured Woman

Date . . . . . . . . . . . . . .Name of the Branch Office . . . . . .

* Please delete whichever is not applicable.

** If not in employment, mention the particulars of last employer.

*** The above declaration is not applicable for commissioning mother and adoptive mother.

1. No work for remuneration shall be taken up during the period for which Maternity Benefit is claimed or is to be claimed.

2. For resumption of work must be sent before any work is taken up.

3. If Commissioning mother and other woman both are Insured Woman then the claim will be provided only to the commissioning mother. Claim against miscarriage will also not be payable to the commissioning as well as to the other woman.

4. In case annulment of adoption approved by the Court, Insured Woman shall refund the entire amount of maternity benefit paid to her.

5. In case Insured woman gives birth of twin child such claim shall be treated a single claim.

6. A person who makes a false statement or representation for the purpose of obtaining benefit, whether for himself or for some other person, commits an offense punishable with imprisonment for a term which may extend up to six months, or with a fine up to Rs 2,000/- or with both.

211[Reg. Form 20

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 89-A)

Claim arising from the death on . . . . . . . . . . . . . . . . . of Ms . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. wife/daughter of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . having Insurance No. . . . . . . . . . . . . . . . and last employed by M/s . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

I . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . ., *being related to the above named deceased Insured Person as her . . . . . . . . . . . . . . . . . . . . . . . . . . . .and being her nominee/being her legal representative (applicable if the I.W. dies leaving no nominee), hereby claim Maternity Benefit for the period from . . . . . . . . . . . to . . . . . . . . . . . . .

I also declare that

**(i) the deceased Insured Woman died on . . . . . . . . . . . . . . leaving behind the child who is still alive; or

**(ii) the deceased Insured Woman died on . . . . . . . . . . . . . . leaving behind the child who also died on . . . . . . . . . . .

The amount due may be paid to me by Money Order/in cash at Branch Office

I further declare that the particulars, as given hereinabove, are true to the best of my knowledge and belief

Date . . . . . . . . . . . . . .. . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Signature/Thumb impression of the Claimant

Name in block letters and . . . . . . . . . . . .

Address of claimant . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . . . . . . . .

ATTESTATION

***Certified that the declarations, as made hereinabove, are true to the best of my knowledge and belief

* Strike out this line if not applicable

** Delete either (i) or (ii), as may not be applicable in the case

*** This certificate is to be given by (i) an officer of the Revenue, Judicial or Magisterial Department; or (ii) a Municipal Commissioner; or (iii) a Workmen's Compensation Commissioner; or (iv) the Head of Gram Panchayat under the official seal of the Panchayat, or M.L.A./M.P.; or (v) a Gazetted Officer of the Central/State Government/Member of the Local Committee/Regional Board; or (vi) any other authority considered as appropriate by the Branch Manager concerned.

212[Reg. Form 21

EMPLOYEES' STATE INSURANCE CORPORATION

(Under Regulation 89-A)

I certify that in my opinion

(i) the above named deceased Insured Woman died on . . . . . . . . . . . . as a result of . . . . . . . . . during her confinement/*during a period of . . . . . . . . . . . . . . . . . . . . . . . . . . weeks . . . . . .

(Cause of death)

immediately following her confinement, leaving behind the child

*(ii) the said child also died on . . . . . . . . . . . . . . . . . . . . . . . as a result of . . . . . . . . . . . . . . . . . .

Also certified that I had been attending her*/and also her said child for providing medical benefit before *her death/her said child's death and I attended her for the last time on . . . . . . . . . . . . . . . . . . . . and her said child for the last time on . . . . . . . . . . . . . . . . . .

Any other remarks

. . . . . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . . .

Date . . . . . . . . . . . . . .Signature of Insurance Medical Officer/

Insurance Medical Practitioner

Note: (1) Please delete whichever is not applicable

(2) The language may be suitably amended if the Insurance Medical Officer/Insurance Medical Practitioner had not attended the deceased person before her/her child's death.

213[Reg. Form 22

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 95-E)

Claim arising out of death on . . . . . . . . . . . . . . . . . . . of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . s/w/d of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .aged . . . . . . years, having Insurance No.

and last employed as . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . by

M/s . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .Code No. . . . . . . . . . . . .

I . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . s/w/d of . . . . . . . . . . . . . . . . . . . . aged . . . . . . . . . . . . . . . . . . . years declare:

*(i) that I am the eldest surviving member of the family of the deceased Insured Person, whose particulars are furnished hereinabove, and that I actually incurred an expenditure of Rs. . . . . . . . . . . (Rupees . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . only) necessary for the funeral of the said deceased person

or

*(ii) that the deceased insured Person, whose particulars are furnished thereinabove, did not have a family/was not living with his/her family at the time of his/her death and that I actually incurred an expenditure of Rs . . . . . . . . . . . . . . . (Rupees . . . . . . . . . only) on the funeral of the deceased Insured Person

Accordingly, I do hereby claim funeral expenses for the amount of Rs . . . . . . . . . . . . . . . . (Rupees . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . only)

. . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

Date . . . . . . . . . . . . . . .Name in block letters

Signature/Thumb impression of the Claimant

ATTESTATION

** Certified that the declarations, as made hereinabove, are true to the best of my knowledge and belief

* Delete either (i) or (ii) which may not be applicable in the case

** This certificate is to be given by (i) an officer of the Revenue, Judicial or Magisterial Department; or (ii) a Municipal Commissioner; or (iii) a Workmen's Compensation Commissioner; or (iv) the Head of Gram Panchayat under the official seal of the Panchayat, or M.L.A./M.P.; or (v) a Gazetted Officer of the Central/State Government, Local Committee/Regional Board; or (vi) any other authority considered as appropriate by the Branch Manager concerned

-----------------------------

(Name of the Minor)

through-----------------------------

(Name of the Guardian)

his/her-----------------------------

(Relationship with the Minor)]

214[Reg. Form 23

(To be submitted along with claim of June and December)

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 107)

Insurance No. of permanently disabled person

* Certified that Shri/Smt . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . w/s/d of . . . . . . . . . . . . . . . . . . . . is alive this . . . . . . . . . . . . . . . . . . . . day of . . . . . . . . . . . . . . . . . 20 . . . . . . .

Signature . . . . . . . . . . . . . . . . .

Name in block letters of

signing Claimant. . . . . . . . . . . . . . . . . . . . . . . . . . . .

Designation with Rubber Stamp/Seal

Date . . . . . . . . . . . . . .of the Attesting Authority

215[Reg. Form 24

(To be submitted along with claim of June and December)

EMPLOYEES' STATE INSURANCE CORPORATION

(Regulation 107-A)

Name of the deceased Insured Person . . . . . . . . . . . . Ins. No.

I . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . being the . . . . . . . . . . . . . . . . . . . . of the above named deceased Insured Person and also being his dependant, do hereby solemnly declare:

*(i) that I have not married/remarried so far

(To be given only by a female dependant)

*(ii) that I have not yet attained the age of eighteen years

(To be given only in respect of a minor male or female dependant)

*(iii) that I have attained the age of eighteen years but continue to be infirm

(To be given by a legitimate/adopted infirm son or by a legitimate/adopted infirm daughter.

Certificate as specified, to be attached, if required)

Present Address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . . . . . .

Date . . . . . . . . . . . . . . . .Signature or thumb impression

of the dependant

or

CERTIFICATE

** Certified that Shri/Smt/Kumari . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . w/s/d of . . . . . . . . . . . . . . . . . . . . . is alive this day, the . . . . . . . day of . . . . . . 20 . . . . . and that the declarations made above are true to the best of my knowledge and belief

* Strike out whichever is not applicable.

** This certificate is to be given by (i) an officer of the Revenue, Judicial or Magisterial Department; or (ii) a Municipal Commissioner; or (iii) a Workmen's Compensation Commissioner; or (iv) the Head of Gram Panchayat under the official seal of the Panchayat; or (v) M.L.A./M.P.; or (vi) a Gazetted Officer of the Central/State Government; or (vii) a member of the Regional Board/Local Committee of the ESIC; or (viii) any other authority considered as appropriate by the Branch Manager concerned.

EMPLOYEES' STATE INSURANCE CORPORATION

Instructions: To be submitted in four copies.

(i) Original for Bank.

(ii) Duplicate for ESIC, through Bank.

(iii) Triplicate for depositor.

(iv) Quadruplicate for depositor to be attached with Return of Contribution.

DateMonthYear

Employer's Code Bank & Branch Code

Name of Factory/Estt. & Address

Mode of Payment [Tick ( ) mode used]CashChequeD.D.

Cheque/D.D. No.Date

MonthYear

Draw on (Name of the Bank) ------------------------ Period of Contribution

Detail of Payment [Tick ( ) mode used] Regular ContributionInterestDamagesOther

No. of EmployeesTotal Wages

Rs.P.

Employee Contribution

Employer's Contribution

Interest

Damages .

Others

Total

Total amount (in words)-----------------------------------------------------------------------------------

R.O. Demand Letter No. & Date-------------------------------------------------------------------------

----------------------------

Signature

------------------------------------------------------------

Name & Designation-Seal of Authorised Signatory

EMPLOYEES' STATE INSURANCE CORPORATION

Insurance No.Employee's Code No.

Name (In block Capital)

Father's/Husband's Name

Present Address

Pin Code

Local OfficeSexDispensary

Marital status (state whether Unmarried/Married or Widow/Widower)

AgeYear of Birth----

Particulars of Employment

(a) Date of appointment----

(b) Whether employees directlyThrough contractor

(Omitted)216

(Omitted)217

218[SCHEDULE III

(Regulation 76-B)

1. Subs. for Local office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

2. Omitted by Noti. N-12/13/1/84- P&D, Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

3. Omitted by Noti. N-12/13/19/79-P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

4. Subs. by Noti. No. N-12/13/1/84-P&D, Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

5. Subs. for Local office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

6. Subs. for Local office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

7. Subs. for Local office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

8. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

9. Omitted by Noti. No. 12/13/1/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

10. Ins. by Noti. No. 12(13)-2/76-1/D, dt. 11-3-1977.

11. Subs. for Regional Deputy Medical Commissioner by Noti. No. X-11/14/1/2019-P&D, dt. 7-8-2019.

12. Subs. by Noti. No. Genl./Amend./27, dt. 4-11-1970.

13. Subs. by Noti. No. N-12/13/1/82-P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

14. Subs. by Noti. No. 12/13/1/87-P&D, dt. 29-2-1988 (w.e.f. 19-3-1988).

15. Subs. by Noti. No. Genl./Amend./30, dt. 27-4-1972.

16. Subs. by Noti. No. N-12/13/01-2019-P&D, dt. 20-3-2020. Prior to substitution it read as: (1) A local committee may be set up for such area as may be considered appropriate by the Regional Board and shall consist of the following members, namely (a) a Chairman to be nominated by the Chairman, Regional Board; (b) an official of the State to be nominated by the State Government; (c) the Administrative Medical Officer-in-charge of the Scheme in the area concerned, ex-officio, or any other medical officer nominated by him; (d) such number, not being less than two and not more than four, of representatives of employers in the area as may be considered appropriate by the Chairman, Regional Board, to be nominated by him, in consultation with such employers' organisations as may be recommended for the purpose by the State Government; (e) an equal number of representatives of employees in the area to be nominated by the Chairman, Regional Board, in consultation with such organisations of employees as may be recommended for the purpose by the State Government; (f) an official of the Corporation to be nominated by the Director General, who shall also act as Secretary to the Committee: Provided that where the Chairman, Regional Board, so considers it to be expedient, he may nominate such additional representatives of employers and employees, not exceeding two from each side, with a view to providing for the adequate representation of important organisations not included in the nominations of the State Government and to maintaining the parity between the number of representatives of such employers and employees: Provided further that in any area in which medical care is provided through a panel system, a local committee may co-opt a member representing the local Insurance Medical Practitioners.

17. Subs. by Noti. No. N-12/13/01-2019-P&D, dt. 20-3-2020. Prior to substitution it read as: (2)(i) The term of office of the members of a local committee nominated under clauses (d) and (e) of sub-regulation (1) shall be [three years], commencing from the date on which their nomination is notified, provided that such members shall, notwithstanding the expiry of the said period, continue to hold office until the nomination of their successor is notified. (ii) The members of a local committee nominated under clauses (b), (c) and (f) of sub-regulation (1) shall hold office during the pleasure of the authority nominating them.

18. Subs. by Noti. No. N-12/13/01-2019-P&D, dt. 20-3-2020. Prior to substitution it read as: (3) A member of a local committee may resign his office by notice in writing to the Chairman, Regional Board, and his seat shall fall vacant on the acceptance of the resignation.

19. Subs. by Noti. No. N-12/13/01-2019-P&D, dt. 20-3-2020. Prior to substitution it read as: (4)(i) A member of a local committee shall cease to be a member of the Committee if he fails to attend three consecutive meetings thereof provided that his membership may be restored by the Chairman, Regional Board, on being satisfied as to the unavoidable nature of the circumstances which led to his non-attendance. (ii) Where in the opinion of the State Government any person nominated to represent employers or employees on a local committee has ceased to represent such employers or employees, the Chairman, Regional Board, may declare that such person shall cease to be a member thereof with effect from such date as may be specified by him.

20. Subs. by Noti. No. N-12/13/01-2019-P&D, dt. 20-3-2020. Prior to substitution it read as: (b) to refer such complaints as it may consider necessary to the Regional Director concerned, or in the case of complaints concerning medical benefit, to the State Government or such authority as that Government may nominate for the purpose; and

21. Ins. by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

22. Added by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

23. Subs. by Noti. No. N-12/13/2/2010-P&D, dt. 30-3-2011 (w.e.f. 1-5-2011).

24. Subs. for Form by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

25. Subs. for Form by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

26. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

27. Subs. by Noti. No. N-12/13/2/99-P&D, dt. May 13, 2002 (w.e.f. 29-6-2002).

28. Subs. for (Form 7) by Noti No. 11/13/2/2003-P&D, dt. 28-4-2006.

29. Subs. for Form 1-B by Noti. No. N-11-13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

30. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

31. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

32. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

33. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

34. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

35. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

36. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

37. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

38. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

39. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

40. Omitted by Noti. No. 12/13/19/79-P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

41. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

42. Subs. for Form 6 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

43. Subs. by Noti. No. 12/13/1/86-P&D, dt. 26-10-1988 (w.e.f. 11-11-1988).

44. Ins. by Noti. No. N-12/13/1/2008-P&D, dt. 11-3-2008 (w.e.f. 1-4-2008).

45. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

46. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

47. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

48. Omitted by Noti. No. N-12/13/19/79 P&D, dt. 9-3-1983, w.e.f. 26-3-1983.

49. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

50. Subs. for 21 by ESIC, Noti. No. N-12/13/2016-P&D, dt. 1-7-2017 (w.e.f. 15-7-2017).

51. Ins. by Noti. No. 12/13/1/86-P&D, dt. 26-10-1988 (w.e.f. 11-11-1988).

52. Ins. by Noti. No. N-12/13/2/93-P&D, dt. March 16, 1994 (w.e.f. 1-4-1994).

53. Subs. for Form 6-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

54. Subs. by Noti. No. N-12/13/19/79-P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

55. Subs. by Noti. No. N-12/13/2/94-P&D, (w.e.f. 3-12-1994).

56. Subs. for fifteen per cent by Noti. No. N-12/13/1/2005-P&D, dt. 6-7-2005 (w.e.f. 1-10-2005).

57. Subs. by Noti. No. N-12/13/1/90 P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

58. Subs. by Noti. No. N-12/13/3/2002-P&D, dt. 27-3-2003 (w.e.f. 19-4-2003).

59. Replaced by Noti. No. N-12/13/1/2016-P&D, dt. 17-10-2018. Prior to substitution it read as: Provided that the Corporation, in relation to a factory or establishment which is declared as sick industrial company and in respect of which a rehabilitation scheme has been sanctioned by the Board for Industrial and Financial Reconstruction, may: (a) in case of change of management including transfer of undertaking(s) to workers' cooperative(s) or in case of merger or amalgamation of sick industrial company with a healthy company, completely waive the damages levied or leviable; (b) in other cases, depending on its merits, waive up to 60 per cent damages levied or leviable; (c) in exceptional hard cases, waive either totally or partially the damages levied or leviable. .

60. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

61. Subs. for Form 7 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

62. Ins. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

63. Subs. for Form 7 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

64. Omitted by Noti. No. N-12/13/19/79-P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

65. Omitted by Noti. No. N-12/13/19/79-P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

66. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

67. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

68. Omitted by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

69. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

70. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

71. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

72. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

73. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

74. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

75. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

76. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

77. Omitted by Noti. No. 12/13/19/79 P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

78. Omitted by Noti. No. 12/13/19/79 P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

79. Omitted by Noti. No. 12/13/19/79 P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

80. Subs. for Local Office by Noti. No. 11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

81. Subs. for Local Offices by Noti. No. 11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

82. Ins. by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

83. Subs. by Noti. No. N-12/13/1/90 P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

84. Subs. for Local Office by Noti. No. 11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

85. Subs. by Noti. No. N-12/13/2/99-P&D, dt. 13-5-2002 (w.e.f. 29-6-2002).

86. Subs. by Noti. No. Genl./Amend./23, dt. 25-4-1972.

87. Subs. for Local Office by Noti. No. 11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

88. Subs. for Local Office by Noti. No. 11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

89. Ins. by Noti. No. Genl./Amend./26, dt. 6-4-1970.

90. Omitted by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

91. Subs. for Form No. 28 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

92. Ins. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

93. Subs. for Form No. 28-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

94. Subs. for Form 8 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

95. Subs. for Form 9 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

96. Subs. for Form 10 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

97. Subs. for Form 11 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

98. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

99. Subs. for Forms 12, 13 & 14 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

100. Subs. for Forms 13 and 14 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

101. Subs. for Forms 13 and 14 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

102. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

103. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

104. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

105. Subs. for Form 15 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

106. Subs. for Form 16 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

107. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

108. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

109. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

110. Subs. for Form 16 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

111. Subs. for Form 16 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

112. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

113. Subs. by Noti. No. Genl./Amend./15, dt. 13-4-1964, published in Gaz. of India, Pt. III, S. 4, dt. 25-4-1964, p. 178.

114. Subs. by Noti. No. Genl./Amend./33, dt. 27-4-1972.

115. Subs. by Noti. No. N-12/13/1/90 P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

116. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

117. Subs. by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

118. Subs. by Noti. No. N-12/13/2/89-P&D, dt. 16-5-1991 (w.e.f. 8-6-1991).

119. Subs. for Rs 5.00 per day by Noti. No. N-12/13/2/2010-P&D, dt. 29-4-2013 (w.e.f. 1-6-2013).

120. Subs. for Rs 5.00 per day by Noti. No. N-12/13/2/2010-P&D, dt. 29-4-2013 (w.e.f. 1-6-2013).

121. Subs. for Rs 30,000 by Noti. No. N-12/13/2/2010-P&D, dt. 29-4-2013 (w.e.f. 1-6-2013).

122. Subs. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

123. Subs. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

124. Subs. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

125. Ins. by Noti. No. Genl./Amend./28, dt. 22-4-1972.

126. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

127. Subs. by Noti. No. 12/13/1/84-P&D-Coll. II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

128. Subs. for Form 17 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

129. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

130. Subs. for Form 18 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

131. Subs. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

132. Subs. by Noti. No. 12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

133. Subs. by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

134. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

135. Subs. by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

136. Subs. for Form 19 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

137. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

138. Subs. for Form 20 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

139. Ins. by Noti. No. N-12/13/1/2016-P&D, dt. 20-3-2020 (w.e.f. 18-5-2020).

140. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

141. Subs. for Form 21 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

142. Subs. for Form 22 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

143. Subs. for Form 23 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

144. Ins. by Noti. No. N-12/13/1/2016-P&D, dt. 20-3-2020 (w.e.f. 18-5-2020).

145. Subs. for Form 22 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

146. Subs. for Form 23 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

147. Subs. for Form 24-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

148. Subs. for Form 24-B by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

149. Subs. for Forms 12-A, 13-A and 14-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

150. Subs. for Form 8, 9, 10 or 11 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

151. Ins. by Noti. No. N-12/13/1/2016-P&D, dt. 20-3-2020 (w.e.f. 18-5-2020).

152. Ins. by Noti. No. N-12/13/1/2016-P&D, dt. 20-3-2020 (w.e.f. 18-5-2020).

153. Subs. for Form 24 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

154. Subs. by Noti. No. 12/13/8/77-P&D, dt. 28-11-1977.

155. Subs. by Genl./Amend., dt. 11-5-1972.

156. Added by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

157. Omitted by Genl./Amend., dt. 11-5-1972.

158. Subs. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

159. Subs. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

160. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

161. Subs. for Form 17 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

162. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

163. Subs. for Form 25-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

164. Ins. by Noti. No. N-12/13/1/2016-P&D, dt. 30-10-2018.

165. Ins. by Noti. No. N-12/13/1/2016-P&D, dt. 15-4-2019.

166. Subs. by Noti. No. 12(13)/2/76 P&D, dt. 11-3-1977 (w.e.f. 26-3-1977).

167. Subs. by Noti. No. N-12/13/2/99-P&D., dt. 13-5-2002 (w.e.f. 29-6-2002).

168. Ins. by Noti. No. N-12/13/3/91-P&D, dt. 9-12-1991 (w.e.f. 28-12-1991).

169. Ins. by Noti. No. N-12/13/1/92-P&D, dt. 12-2-1993 (w.e.f. 1-3-1992).

170. Subs. for Local Office Manager by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

171. Subs. by Noti. No. 12/13/1/84-P&D-Coll II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

172. Subs. by Noti. No. 12/13/1/84-P&D-Coll II, dt. Jan. 5, 1985 (w.e.f. 27-1-1985).

173. Subs. by Noti. No. N-12/13/2/98-P&D, dt. June 21, 2001 (w.e.f. 28-7-2001).

174. Subs. by Noti. No. N-12/13/2/99-P&D, dt. 13-5-2002 (w.e.f. 29-6-2002).

175. Ins. by Noti. No. N-12/13/2/82-P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

176. Renumbered as sub-regulations (3) and (4) by Noti. No. N-12/13/2/82 P&D, dt. 9-3-1983 (w.e.f. 26-3-1983).

177. Ins. by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

178. Subs. by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

179. Subs. for Form 26 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

180. Subs. by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

181. Subs. for Form 27 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

182. Subs. for Local Office Manager by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

183. Subs. for Local Office by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

184. Subs. by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

185. Omitted by Noti. No. N-12/13/1/90- P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

186. Ins. by Noti. No. N-12/13/2/92-P&H, dt. 22-4-1994 (w.e.f. 1-4-1994).

187. Ins. by Noti. No. N-12/13/2/2010-P&D, dt. 29-4-2013 (w.e.f. 1-6-2013).

188. Form 01 and Form 01-A substituted for old Form 01 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005)

189. Form 01 subs. by Noti. No. N-12/13/2/2010-P&D, dated 30-3-2011 (w.e.f. 1-5-2011).

190. Form 1 subs. by Noti. No. N-12/13/2/2010-P&D, dated 30-3-2011 (w.e.f. 1-5-2011).

191. Subs. by Noti. No. N-12/13/1/90 P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

192. Subs. by Form I-B by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

193. Subs. for Seven thousand and Five hundred by G.S.R. 591(E), dt. 22-9-2006 (w.e.f. 1-10-2006).

194. Subs. by Noti. No. N-12/13/1/2008-P&D, dt. 11-3-2008 (w.e.f. 1-4-2008).

195. Subs. for Form 6-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

196. Subs. for Form 7 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

197. Subs. for Forms 8, 9 and 10 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

198. Added by Noti. No. N-11/13/2/2003-P&D, dt. 28-4-2006.

199. Subs. for Form 11 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

200. Subs. for Forms 12, 12-A, 13, 13-A, 14 and 14-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

201. Subs. for Forms 28 and 28-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

202. Subs. for Form 15 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

203. Form 12 subs. by Noti. No. N-12/13/2/2010-P&D, dated 30-3-2011 (w.e.f. 1-5-2011).

204. Subs. for old Form 17 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

205. Subs. for old Form 25 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005) and further Form 14 substituted by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

206. Subs. for old Form 18 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

207. Subs. for old Form 18-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005) and further Form 16 substituted by Noti. No. N-12/13/2/2010-P&D, dt. 7-5-2012 (w.e.f. 1-7-2012).

208. Subs. by Noti. No. N-12/13/1/2016-P&D, dt. 20-3-2020 (w.e.f. 18-5-2020).

209. Subs. for old Forms 21 and 23 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

210. Subs. by Noti. No. N-12/13/1/2016-P&D, dt. 20-3-2020 (w.e.f. 18-5-2020).

211. Subs. for old Form 24-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

212. Subs. for old Form 24-B by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

213. Subs. for old Form 25-A by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

214. Subs. for old Form 26 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

215. Subs. for old Form 27 by Noti. No. N-11/13/2/2003-P&D, dt. 1-10-2004 (w.e.f. 1-1-2005).

216. Schs. I & II omitted by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

217. Schs. I & II omitted by Noti. No. N-12/13/1/90-P&D, dt. 17-5-1991 (w.e.f. 15-6-1991).

218. Subs. by Noti. No. 16/16/77-P&D, dt. 23-2-1980 (w.e.f. 15-3-1980).