Section 22 in The Rajasthan Workmen's Compensation Rules, 1960
22. Application presented to wrong Commissioner.
(1)If it appears to the Commissioner on receiving the application that it should be presented to another Commissioner, he shall return it to the applicant after endorsing upon it the date of the presentation and return, the reason for returning it and the designation of the Commissioner to whom it should be presented.(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.(3)The Commissioner to whom an application is transferred under sub-rule (2) may continue the proceedings as if the previous proceedings or any part of them had been taken before him, if he is satisfied that the interests of the parties will not, thereby be prejudiced.
