Section 44 in The Workmen's Compensation Rules, 1924
44. Transfer for report .-(1) A Commissioner transferring any matter to another Commissioner for report in accordance with sub-section (2) of section 21 shall, alongwith the documents referred to in that sub-section, transmit to such other Commissioner a concise statement in the form of questions for answer of the matter on which report is required.
(2)A Commissioner to whom a case is so transferred for report shall not be required to report on any question of law.
