Section 38 in The M.P. Workmen's Compensation Rules, 1962
38. Agreement to abide by Commissioner's decision.
(1)If a party states in writing his willingness to abide by the decision of the Commissioner, the Commissioner shall inquire whether the other party is willing to abide by his decision.(2)If the other party agrees to abide by the Commissioner's decision, the fact of his agreement shall be recorded in writing and signed by him.(3)If the other party does not agree to abide by the Commissioner's decision, the first party shall not remain under an obligation so to abide.
