Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PERSONAL INJURIES (COMPENSATION INSURANCE) RULES, 1972 CONTENTS 1. Short title and extent 2. Definitions 3. Ascertainment of wages Bill 4. Form of policy 5. Quarterly advance payment 6. Date by which policy is to be taken 7. Form and manner of accounts 8. Period of appeal 9. Recovery PERSONAL INJURIES (COMPENSATION INSURANCE) RULES, 1972 NOTIFICATION NO. S.O. 377(E), DATED 25-5-1972 In exercise of the powers conferred by sub-section (1) of section 22 of the Personal Injuries (Compensation Insurance) Act, 1963 (37 of 1963), the Central Government hereby makes the following rules, namely :- 1. Short title and extent :- These rules may be called the Personal Injuries (Compensation Insurance) Rules, 1972. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Personal Injuries (Compensation Insurance) Act, 1963 (37 of 1963); (b) "Scheme" means the Personal Injuries (Compensation Insurance) Scheme, 1972; (c) "Form" means a form appended to these rules; (d) "Quarter" means a period of three months, commencing on the first day of April, July, October or January. 3. Ascertainment of wages Bill :- The wages bill of an employer shall be computed by aggregating the gross cash wages including overtime wages and allowances of all workmen em- ployed by him but shall exclude all that part of gross cash wages and allowances of individual employees which exceed five hundred rupees per month and bonus paid on profits. 4. Form of policy :- Every policy of insurance referred to in sub-section (2) of section 8 of the Act shall be in Form X. 5. Quarterly advance payment :- The period for the purpose of clause (h) of sub-section (5) of section 8 of the Act shall be a quarter. 6. Date by which policy is to be taken :- An application for taking out a policy of insurance shall be made- (a) if the employer had been 1[an] employer for the complete quarter ending the 31 st December, 1971,then on or after the 10thJune, 1972,andnotlaterthanthe2 [31st December], 1972. (b) in all other cases, within one month of the employer's having become an employer for one complete quarter. 1. Inserted by the Personal Injuries (Compensation Insurance) (Amendment) Rules, 1972. 2. Substituted for "31st October" by the Personal Injuries (Compensation Insurance) (Thin Amendment) Rules, 1972. Earlier these words were substituted by the Personal Injuries (Compensation Insurance) (Second Amendment) Rules, 1972. 7. Form and manner of accounts :- An account of all sums received into and paid out of the Fund shall be prepared in Form Y and shall be published annually in the Official Gazette. 8. Period of appeal :- An appeal under sub-section (3) of section 15 of the Act shall be made within ninety days of the determination made under sub- section (1) of that section. 9. Recovery :- The Claims Officer may, on default by an employer, recover an arrear of land revenue any amount payable by the employer and for this purpose the Claims Officer shall be deemed to be a public officer within the meaning of Section 5 of the Revenue Recovery Act, 1890 .