Workmen's Compensation Act - Punjab Amendments
Published vide Punjab Government Notification No. S.O.52/C.A.8/23/Section 3/Amendment 180, dated 26th August, 1980
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No. S.O.52/C.A.8/23/Section 3/Amendment 180. - With reference to Government of Punjab Department of Labour and Employment, Notification No. S.O. 81/C.A.8/23/S.3/Amd/79, dated the 14th November, 1979 and in exercise of the powers conferred by sub-section (3) of section 3 of the Workmen's Compensation Act, 1923 (Central Act 8 of 1923) and all others powers enabling him in his behalf, the Governor of Punjab is please to make the following amendments in Parts 'A' and 'B' of Schedule III appended to the said Act, namely :-
Amendment
In the said Schedule III -
(i) In Part 'A' the following shall be added at the end, namely :-
| Occupational diseases | Employment | |
| "Poisoning by tri-cresyl phosphate | Any employment involving the use or handling of, or exposure to the fumes or of vapours containing tri-cresyl phosphate | |
| Poisoning by diethlene dioxide (dioxan) | Any employment involving the use or handling of, or exposure to the fumes of, or vapours containing diethlene dicoxide (dioxan) | |
| Poisoning by Nickle Carbonyl | Any employment involving exposure to nickle carbonyl gas." | |
| (ii) In Part B, the following shall be added at the end namely :- | ||
| 'Non-infective dermatitis of external origin (including ahrome ulceration of the skin but excluding dermatitis due to ionising particles of electromagnetic radiations other than radiant heat) | Any employment involving exposure to dust liquid, or vapour or any other external agent capable of irritating the skin (including friction or heat but excluding ironising particles of electro magnetic radiation other than radiant heat.) | |
| Noise induced bearing loss | Any employment involving exposure to high noise level over a prolonged period. | |
| Poisoning by Dinitrophenol or a homologue or by substituted dinitrophenol or by the salts of such substances | Any employment involving the use or handling of, or exposure to the fumes of or vapour containing dinitrophenol or a homologue or substitute dinitrophenols or the salts of such substances. | |
| Poisoning by berryllium or a compound of berryllium | Any employment involving the use or handling of or exposure to the fumes, dust or vapour of berryllium or a compound of berryllium or a substance containing berryllium. | |
| Poisoning by cadmium | Any employment involving the use of cadmium fumes. | |
| Primary neoplasm of the epithelial lining of the urinary bladder (Rapillome of bladder) or of the epithellal lining of the renal pelvis or of the epthelical lining of the ureter | (a) Any employment involving the use or handling of, or exposure to any of the following substances :- | |
| (i) Betanapthylamine and its salts. | ||
| (ii) Banzidine and its salts. | ||
| (iii) 4 amino diphenyl and its salts. | ||
| (iv) 4 nitro diphenyl and its salts. | ||
| (v) Alpha napthylamine and its salts. | ||
| (vi) Ortho-tolidine and its salts. | ||
| (vii) Dianisidine and its salts. | ||
| (viii) Dichlorobenzidine and its salts | ||
| (ix) Auramine | ||
| (x) Magneta | ||
| (b) Maintenance or cleaning of any part of machinery used for the production, handling or processing of any substances mentioned in (a) above. | ||
| (c) Cleaning of any clothing used by workers working with any substances mentioned in (a) above in a laundry which forms a part of the place of employment." | ||
Notification
Punjab Government
Labour Department
The 25th May, 1977
No. S.O. 34/C.A.8/23/Section 2/77. - With reference to Punjab Government Labour Department Notification No. SO. 66/C.A.8/23/S.2/76, dated the 27th October, 1976 and in exercise of the powers conferred by sub-section (3) of section 2 of the Workmen's Compensation Act, 1923, the President of India is pleased to make the following additions to the list of Workmen specified in Schedule II appended to the said Act, namely :-
Amendment
In the said Schedule, after clause (xxix), the following clauses shall be inserted, namely :-
"(xxix-a) employed in clearing of jungles or reclaiming land or ponds in which on any one day of the preceding twelve months more than twenty-five persons have been employed; or
(xxix-b) employed in the cultivation of land or rearing and main tenance of live-stock or forest operations or fishing in which on any one day of the preceding twelve months more than twenty-five persons have been employed; or
(xxix-c) employed, otherwise than in clerical capacity in installation, maintenance, repair of pumping equipment used for lifting of water from wells, tubewells, ponds, lakes, streams, etc.; or
(xxix-d) employed, otherwise than in clerical capacity in the construction, boring or deepening of an open well or dugwell through mechanical contrivances; or
(xxix-e) employed, otherwise than in clerical capacity in the construction, working, repair or maintenance of a bore well, bore-cum-dugwell, filter point; or
(xxix-f) employed in spraying and dusting of insecticides or pesticides in agricultural operations or plantations; or
(xxix-g) employed in working or repair or maintenance of bulldozers, tractors, power tillers, etc.; or"
The 19th September, 1994
No. S.O. 58/C.A.8/23/Section 2/Amendment/94. - With reference to Government of Punjab, Department of Labour and Employment, Notification No. GSR/8/C.A.8/23/S.2/Amd./91, dated the 7th February, 1991, and in exercise of the power conferred by sub-section (3) of section 2 of the Workmen's Compensation Act, 1923 (Central Act 8 of 1923), and all other power enabling him in this behalf the Governor of Punjab is pleased to make the following amendment in Schedule II appended to the said Act, namely :-
Amendment
In the said Schedule II appended to the Workmen's Compensation Act, 1923, after clause (XXXVI) the following clause shall be added, namely :-
"(XXXVII) employed on surveys and investigation, including drilling operations, hydrological observations, flood forecasting activities, ground water surveys and explorations."