Section 8(a) in The Rajasthan Silicosis Rules, 1955
(a)The State Government shall establish a Medical Bureau consisting of three or more Medical Practitioners or Officers with special knowledge of the disease of the lungs and respiratory organs; and the Commissioner may, in cases of doubt, or shall, in cases where the employer or the workmen is dissatisfied with the certificate granted under these rules, refer the case to the Bureau.
