Section 4(3) 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
(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.
