Section 49(1) in The M.P. Workmen's Compensation Rules, 1962
(1)On receiving a memorandum of agreement, the Commissioner shall, unless he considers that there are grounds for refusing to record the memorandum, fix a date for recording the same, and shall issue a notice in writing in Form P to the parties concerned that in default of objections he proposes to record the memorandum on the date so fixed ;Provided that the notice may be communicated orally to any parties who are present at (he time when notice in writing would otherwise issue.
