Section 10(a) in The Rajasthan Silicosis Rules, 1955
(a)Wherever the Commissioner considers it necessary to be satisfied by post-mortem examination whether a deceased workman had Silicosis and having obtained the previous consent of the legal representative of the deceased to the performance of such post-mortem examination, he may request any Government Medical Officer to conduct such an examination and send him a copy of Form 'E' to be filled in by him. A medical examiner nominated by the employer shall be given an opportunity to be present at such post-mortem examination and shall either agree or disagree with the findings of the Government Medical Officer. In the event of disagreement, the report on the case with the lungs shall be referred to the Medical Bureau by the Commissioner for their opinion.
