Section 231A(2) in The Punjab Motor Vehicles Rules, 1989
(2)Where on application made to the Claims Tribunal in this behalf or otherwise, the Claims Tribunal is satisfied that on account of neglect of the children by their parents or on account of change of circumstances of any dependent or for any other sufficient cause, an order of the Claims Tribunal as to the distribution of any sum paid as compensation or as to the manner in which any sum payable to any such dependent is to be invested or applied or otherwise dealt with, ought to tre varied, the Claims Tribunal may make such further orders for the variation of the former order as it may think just in the circumstances of the case.
