Section 32 in The M.P. Workmen's Compensation Rules, 1962
32. Judgement.
(1)The Commissioner in passing orders, shall record concisely a judgement, and his finding on each of the issues framed and his reasons for such finding.(2)The Commissioner, at the time of signing and dating his judgement, shall pronounce his decision, and thereafter no addition or alteration shall be made to the judgement other than the correction of a clerical or arithmetical mistake arising from any accidental slip or omission.
