Section 16 in The Personal Injuries (Compensation Insurance) Scheme, 1972
16. Duplicate copy of Form J to be sent to Government agent .-(1) The Claims Officer shall forward the duplicate copy of the return in Form J received under sub-clause (1) of clause 15, to the Government agent.
(2)The Government agent shall verify the corrections of the particulars given in the return by the employer regarding the policy taken out by him and if it is found that the policy quoted is not valid, the Government agent shall inform the Central Government accordingly and also at the same time forward the connected papers to that Government.
