Section 47 in The M.P. Workmen's Compensation Rules, 1962
47. When new representative to be appointed.
- If the Commissioner considers that the interests of any party for whom a representative has been appointed under Rule 46 are not being adequately protected by that representative or if a person appointed to act as a representative dies or becomes incapable of acting, or otherwise ceases to act as such, the Commissioner shall appoint in his place another person who consents to the appointment.
