Section 44 in The M.P. Workmen's Compensation Rules, 1962
44. Transfer for report.
(1)A Commissioner transferring any matter to another Commissioner for report in accordance with sub-section (2) of Section 21 shall, along with the documents referred to in that sub-section, transmit to such other Commissioner a concise statement, in the form of questions for answer, of the matter on which report is required.(2)A Commissioner to whom a case is so transferred for report shall not be required to report on any question of law.
