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Code on Social Security (Employee's Compensation) (Central) Rules, 2021 - Draft- (Ministry of Labour and Employment) (03 Jun 2021)

MANU/LABR/0043/2021

Labour and Industrial

The following draft rules, which the Central Government proposes to make in exercise of the powers conferred by sections 155, 158 and 159 of the Code on Social Security, 2020 (36 of 2020) read with section 24 of the General Clauses Act, 1897 (10 of 1897) and in supersession of the -

(i) Employee's Compensation Rules, 1924;

(ii) Employee's Compensation (Transfer of Money) Rules, 1935; and

(iii) Employee's Compensation (Venue of Proceedings) Rules, 1996;

made by the Central Government in exercise of the powers conferred by the Employee's Compensation Act, 1923 (8 of 1923) which is repealed by section 164 of the said Code on Social Security, 2020 except as respects things done or omitted to be done before such supersession, are hereby notified, as required by section 158, for information of all persons likely to be affected thereby and the notice is hereby given that the said draft notification will be taken into consideration after the expiry of a period of forty-five days from the date on which the copies of the Official Gazette in which this notification is published are made available to the public;

Objections and suggestions, if any, may be addressed to Shri Rahul Bhagat, Director, Ministry of Labour and Employment, Room No.302, Shram Shakti Bhawan, Rafi Marg, New Delhi-110001 or by e-mail - rahul.bhagat@ips.gov.in. The objections and suggestions should be sent in a proforma containing column (1) specifying the name and address of the person/organization, column (2) specifying the chapter and rule or sub-rule which is proposed to be modified, column (3) specifying the revised rule or sub-rule proposed to be substituted and column (4) reasons therefor;

Objections and suggestions, which may be received from any person with respect to the said draft rules before expiry of the period specified above, will be considered by the Central Government.

Tags : CODE   SOCIAL SECURITY   RULES  

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