EMPLOYEES'
COMPENSATION (UTTAR PRADESH AMENDMENT) ACT, 2017 THE EMPLOYEES'
COMPENSATION (UTTAR PRADESH AMENDMENT) ACT, 2017[1] [Act No. 27 of 2018] [09th May, 2018] An Act further to
amend the Employees' Compensation Act, 1923 in its application to Uttar Pradesh It
is hereby enacted in the Sixty-eighth Year of the Republic of India as follows: (1) This Act may be called the Employees' Compensation
(Uttar Pradesh Amendment) Act, 2017. (2) It extends to the whole of Uttar Pradesh. In
Section 22 of the Employees' Compensation Act, 1923.in sub-section (1-A) the
following provisos shall be inserted at the end, namely-- "Provided
that if an application is not made before the Commissioner by an employee or by
dependant or dependants thereof within a period of ninety days from the date of
the occurrence of the accident then without prejudice to the right conferred to
an employee or dependant or dependants thereof under this Act or the rules made
thereunder, such application may be filed by an officer authorised by the State
Government in this behalf for the purpose of compensation to be paid to such
employee or dependant or dependants thereof: Provided
further that where it comes to the notice of the Commissioner that application
for compensation arising out of same accident has been filed by both the
employee or dependant or dependants thereof and by the Officer referred to in
the first proviso, the Commissioner shall club both the applications and decide
the same by single order without prejudice to the right of such employee or
dependant or dependants thereof." [1] Received the assent of the President on
May 9, 2018 and published in the U.P. Gazette, Extra., Part 1, Section (Ka),
dated 16th May, 2018, pp. 2-3.
Preamble - EMPLOYEES' COMPENSATION
(UTTAR PRADESH AMENDMENT) ACT, 2017PREAMBLE