Section 22(2) in The Rajasthan Workmen's Compensation Rules, 1960
(2)If it appears the Commissioner at any subsequent stage that an application should have [been] [Inserted by clause (a) of Notification No. F. 3(14) L & E/64, dated 18.9.1969. G.S.R. 46-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 18.9.1969, page 167.] presented to another Commissioner he shall send the application to the Commissioner empowered to deal with it and shall inform the applicant (and the opposite party, if he has received a copy of the application under Rule 26), accordingly.
