Section 50(3) in The M.P. Workmen's Compensation Rules, 1962
(3)If, on the date fixed under sub-rule (1), the party or parties desiring the memorandum to be recorded show adequate cause for proceeding lo the record of the same, the Commissioner may, if information has already been given to all the parties concerned, recorded the agreement. If information has not been given to all such parties, he shall proceed in accordance with Rule 49.
