Section 24 in The M.P. Workmen's Compensation Rules, 1962
24. Summary dismissal of application.
(1)The Commissioner may, after considering application and the result of any examination of the applicant under Rule 23 summarily dismiss the application, if, for reasons to be recorded, he is of opinion that there are no sufficient grounds for proceeding thereon.(2)The dismissal of the application under sub-rule (1) shall not itself preclude the applicant from presenting a fresh application for the settlement of the same matter.
