Section 15 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
15. Review of decision.
(1)Any person considering himself aggrieved by any order of the Claims Commissioner, on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, desires to obtain review of such order, may apply for review of a final order not being an interlocutory order, to the Claims Commissioner.(2)Where it appears to the Claims Commissioner that there is no sufficient ground for a review, he shall reject the application.(3)Where the Claims Commissioner is of the opinion that the application for review should be granted, he shall grant the same:Provided that no such application shall be granted without previous notice to the Metro Railway Administration or to enable it to appear and be heard in support of the order, a review of which is applied for.
