Section 23 in The Workmen's Compensation Rules, 1924
23. Examination of applicant .-(1) On receiving an application of the nature referred to in section 22, the Commissioner may examine the applicant on oath, or may send the application to any officer authorized by the State Government in this behalf and direct such officer to examine the applicant and his witnesses and forward the record thereof to the Commissioner.
(2)The substance of any examination made under sub-rule (1) shall be recorded in the manner provided for the recording of evidence in section 25.
