Section 50 in The M.P. Workmen's Compensation Rules, 1962
50. Procedure where Commissioner considers he should refuse to record memorandum.
(1)If, on receiving a memorandum of agreement, the Commissioner considers that there are grounds for refusing to record the same, he shall fix a date for hearing the party or parties desiring the memorandum to be recorded, and shall inform such party or parties and, if he thinks fit, any other party concerned, of the date so fixed and of the grounds on which he considers that the memorandum should not be recorded.(2)If the parties to be informed are not present, a written notice shall he sent to them in Form R or Form S, as the case may be, and the date fixed in such notice shall be not less than seven days after the date of the issue of the same.(3)If, on the date fixed under sub-rule (1), the party or parties desiring the memorandum to be recorded show adequate cause for proceeding lo the record of the same, the Commissioner may, if information has already been given to all the parties concerned, recorded the agreement. If information has not been given to all such parties, he shall proceed in accordance with Rule 49.(4)If, on the date so fixed, the Commissioner refuses to record the memorandum, he shall send notice in Form Q to any party who did not receive information under sub-rule (1).
