Section 5 in The M.P. Madhyastham Adhikaran Regulations, 1985
5.
If any defect or deficiency is discovered in the reference, it shall be reported to the Registrar or an officer authorised by the Registrar in this behalf who shall direct the petitioner to remove it within a specified time to be fixed him. [If the petitioner fails to rectify the defect within the time allowed the Registrar may forward the reference to the Chairperson for necessary orders.] [Inserted by Notification No. F-314-M-A-99, dated 18-5-1999.]
