Section 4 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
4. Scrutiny of application.
(1)The Claims Commissioner or the staff authorized by him hall endorse on every application the date on which it is represented or received through post under rule 3 and sign the endorsement.(2)If the application on scrutiny is found to be in order, it shall be registered and given a serial number.(3)If the application on scrutiny is found to be defective and the defect noticed is formal in nature, the Claims Commissioner may allow the applicant to rectify the same in his presence and if the defect is not formal in nature, the Claims Commissioner or the staff authorized by him may allow the applicant such time to rectify the defect as he may deem fit.(4)If the applicant fails to rectify the defect within the time allowed under sub-rule (3), the Claims Commissioner may, by order and for reasons to be recorded in writing. Decline to register the application and notify the applicant accordingly.(5)An appeal against the order passed under sub-rule (4) may be preferred by the person aggrieved within 15 days from the date of such order and such appeal shall be dealt with and disposed of by the Claims Commissioner whose decision thereon shall be final.
