Section 5(b) in The Workmen' S Compensation Act, 1923

Central Government Act

(b) 4[ where the whole of the continuous period of service immediately preceding the accident during which the workman was in the service of the employer who is liable to pay the compensation was less than one month, the monthly wages of the workman shall be 5[ the average monthly amount which, during the twelve

1. Ins. by Act 8 of 1959, s. 5 (w. e. f. 1- 6- 1959 ). 2. The original s. 5 renumbered as sub- section (1) of that section by Act 5 of 1929, s. 3. The brackets and figure" (1)" rep. by Act 9 of 1938, s. 4. 3. Subs. by Act 13 of 1939, s. 2 (w. e. f. 30- 6- 1934 ), for" For the purposes of this Act the monthly wages of a workman shall be calaucated" the words in italics subs. by Act 15 of 1933, s. 5, for" section 4". 4. Ins. by Act 15 of 1933, s. 5. 5. The words" deemed to be" rep. by Act 13 of 1939, s. 2 (w. e. f. 30- 6- 1934 ).

months immediately preceding the accident, was being earned by a workman employed on the same work by the same employer, or, if there was no workman so employed, by a workman employed on similar work in the same locality];