(ii) in the case of an injury not pecified in Schedule I, such percentage of the compensation payable in the case of permanent total disablement as is propor- tionate to the loss of earning capacity (as assessed by the qualified medical practitioner) permanently caused by the inj- ury; Explanation I.-- Where more injuries than one are caused by the same accident, the amount of compensation payable under this head shall be aggregated but not so in any case as to exceed the amount which would have been payable if permanent total disablement had resulted from the injuries; Explanation II.-- In assessing the loss of earning capacity for the purposes of sub- clause (ii), the qualified medical practitioner shall have due regard to the percentages of loss of earning capacity in relation to different injuries specified in Schedule I;