The Rajasthan Workmen's Compensation Rules, 1960

The Rajasthan Workmen's Compensation Rules, 1960

Rule THE-RAJASTHAN-WORKMEN-S-COMPENSATION-RULES-1960 of 1960

Part I – Review of Half-monthly Payments and Commutation thereof

Part II – Deposit of Compensation

Part III – Reports of Accidents

Part IV – Medical Examination

Part V – Procedure

Part VI – Transfer

Part VII – Appointment of Representative

Part VIII – Record of Memoranda of Agreement

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act

1. Short title.

2. Definitions.

3. When application may be made without medical certificate.

4. Procedure on application for review.

5. Procedure on application for commutation.

6. Deposit under section 8(1).

7. Publication of lists of deposits.

8. Application by dependants for deposits of compensation.

9. Deposits under section 8(2).

10. Investment of money.

11. Report of fatal accidents.

12. Right of employer to present memorandum when information received.

13. Workman not be required to submit to medical examination save in accordance with rules.

14. Examination when workman and medical practitioner both on premises.

15. Examination in other cases.

16. Restriction on number of examinations.

17. Examination after suspension of right to compensation.

18. [ Medical examination of woman. [Substituted by Notification No. F. 3(14) L&E/64, dated 21.1.2006-Published in Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 2.2.2006, page 119] = 2006 RSCS/II/P. 468/H. 310.]

19. Introductory.

20. Applications.

21. Production of documents.

22. Application presented to wrong Commissioner.

23. Examination of applicants.

24. Summary dismissal of application.

25. Preliminary inquiry into application.

26. Notice to opposite party.

27. [Appearance and examination of opposite party] [Substituted by clause (e) 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.].

28. Framing of issue.

29. Power to postpone trial of issues of fact where issues of law arise.

30. Diary.

31. Reasons for postponement to be recorded.

32. Judgment.

33. Summoning of witnesses.

34. Exemptions from payment of costs.

35. Right of entry for local inspection.

36. Procedure in connection with local inspection.

37. Power of summary examination.

38. Agreement to abide by Commissioner's decision.

39. Procedure where indemnity claimed under section 12(2).

40. Procedure in connected cases.

41. Certain provision of Code of Civil Procedure, 1908 to apply.

42. Provision regarding signature of forms.

43. Apportionment of compensation among dependants.

44. Transfer for report.

45. Transmission of money.

46. When representative must be appointed.

47. When new representative to be appointed.

48. Form of Memorandum.

49. Procedure where Commissioner does not consider that he should refuse to record memorandum.

50. Procedure where Commissioner considers he should refuse to record memorandum.

51. Procedure on refusal to record memorandum.

52. Registration of memorandum accepted for period.

2. The said workman had, prior to the date of his/her death received the following payments, namely:-

3. An advance of Rs. ................ has been made on account of compensation to.................... being his/her dependent.

4. *I do not desire to be made a party to the proceedings for distribution of the aforesaid compensation.

2. The said injured workman has prior to the date of the deposit received the following half-monthly payments, namely:-

2. The circumstances attending the death of the workman/workmen were as under:-

State of Rajasthan - Act

[Cites 0, Cited by 0]

RAJASTHAN
India

Published on 29 January 1960
Commenced on 29 January 1960
[This is the version of this document from 29 January 1960.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Workmen's Compensation Rules, 1960Published vide Notification No. F. 1(70) Lab./57/5977, dated 29.1.1960-Published in Rajasthan Rajpatra, Part 4-C, dated 1.2.1960In exercise of the powers conferred by Section 32 of the Workmen's Compensation Act, 1923 (Central Act VIII of 1923) the State Government hereby makes the following Rules, the same having been published previously in Rajasthan Rajpatra Part 3(b) at pages 53-79 dated the 10th October, 1957, as required by sub-section (1) of section 32 of the said Act.RulesPreliminary

- These rules may be called the Rajasthan Workmen's Compensation Rules, 1960.

- In these rules, unless there is anything repugnant in the subject or context:-

(a)"the Act" means the Workmen's Compensation Act, 1923;

(b)"Form" means a form appended to these Rules;

(c)"Section" means a section of the Act.

- Application for review of a half-monthly payment under section 6 may be made without being accompanied by a medical certificate:-

(a)by the employer, on the ground that since the right of compensation was determined the workmen's wages have increased;

(b)by the workman, on the ground that since the right compensation was determined his wages have diminished;

(c)by the workman, on the ground that the employer, having commenced to pay compensation, has ceased to pay the same notwithstanding the fact that there has been no change in the workman's condition such as to warrant such cessation;

(d)either by the employer or by the workman, on the ground that the determination of the rate of compensation for the time being in force was obtained by fraud or under influence or other improper means;

(e)either by the employer or by the workman on the ground that in the determination of compensation there is a mistake or error apparent on the face of the record.

- If, on examining an application for review by an employer in which the reduction or discontinuance of half-monthly payment is sought it appears to the Commissioner that there is reasonable ground for believing that the employer has a right to such reduction or discontinuance, he may at any time issue an order withholding the half-monthly payments in whole or in part pending his decision on the application.

(1)Where application is made to the Commissioner under section 7 for the redemption of a right to receive half-monthly payments by the payment of a lump sum, the Commissioner shall form an estimate of the probable duration of the disablement, and shall award a sum equivalent to the total of the half-monthly payments which would be payable for the period during which he estimates that the disablement will continue, less one-half per cent of the total for each month comprised in that period:Provided that fractions of a rupee included in the sum so computed shall be disregarded.

(2)When, in any case to which sub-rule (1) applies the Commissioner is unable to form an approximate estimate of the probable duration of the disablement, he may from time to time postpone a decision on the application for a period not exceeding two months at any one time.

(1)An employer depositing compensation with the Commissioner under sub-section (1) of section 8 in respect of a workman whose injury has resulted in death shall furnish therewith a statement in Form 'A', and shall be given a receipt in Form 'B'. In other cases of deposits with the Commissioner under sub-section (1) of section 8, the employer shall furnish a statement in Form 'AA', and shall be given a receipt in Form 'B'.

(2)If, when depositing compensation in respect of fatal accidents; employer indicates in the statement referred to in sub-rule (1) that he desired to be made a party to the distribution proceedings, the Commissioner shall, before allotting the sum deposited as compensation, afford to the employer an opportunity of establishing that the person to whom he proposes to allot such sum is not a dependant of the deceased workman or, as the case may be, that no one of such persons is a dependant.

(3)The statements of disbursements to be furnished on application by the employer under sub-section (4) of section 8 shall be in Form 'C'.

- The Commissioner shall cause to be displayed in a prominent position outside his office an accurate list of the deposits received by him under sub-section (1) of section 8, together with the names and addresses of the deposits and of the workman in respect of whose death or injury the deposits have been made.

(1)A dependant of a deceased workman may apply to the Commissioner for the issue of an order to deposit compensation in respect of death of the workman. Such application shall be made in Form 'G'.

(2)If compensation has not been deposited, the Commissioner shall dispose of such application in accordance with the provisions of Part V of these rules:Provided that:-

(a)the Commissioner may, at any time before issues are framed, cause notice to be given in such manner as he thinks fit to all or any of the dependants of the deceased workman who have joined in the application, requiring them, if they desire to join therein, to appear before him on a date specified in this behalf;

(b)any dependant to whom such notice has been given and who fails to appear and to join in the application on the date specified in the notice shall not be permitted thereafter to claim that the employee is liable to deposit compensation unless he satisfies the Commissioner that he was prevented by any sufficient cause from appearing when the case was called for hearing.

(3)If after completing the enquiry into the application, the Commissioner issues an order requiring the employer to deposit compensation in accordance with sub-section (1) of section 8, nothing in sub-rule (2) shall be deemed to prohibit the allotment of any part of the sum deposited as compensation to a dependant of the deceased workman who failed to join the application.

- An employer depositing compensation in accordance with sub-section (2) of section 8, shall furnish therewith a statement in Form 'D', and shall be given a receipt in Form 'E'.

- Money in the hands of Commissioner may be invested for the benefit of the dependants of deceased workman in Government securities or Post Offices Cash Certificates, or may be deposited in a Post Office Savings Bank.

- The report required by section 10-B shall, subject of such rules, if any, as may be made by the State Government, be in Form 'EE'.

(1)Any employer who has received information of an accident may, at any time, notwithstanding the fact that no claim for compensation has been instituted in respect of such accident present to the Commissioner a memorandum supported by an affidavit made by himself or by any person sub-ordinate to him having knowledge of the facts stated in the memorandum, embodying the results of any investigation or inquiry which has been made into circumstances or cause of accident.

(2)A memorandum presented under sub-rule (1) shall, subject to the payment of such fee as may be prescribed, be recorded by the Commissioner.

- A workman who is required by sub-section (1) of section 11 to submit himself for medical examination shall be bound to do so in accordance with the rules contained in this part and not otherwise.

- When such workman is present at the employer's premises; and the employer offers to have him examined free of charge by a qualified medical practitioner who is so present, the workman shall submit himself for examination forthwith.

- In cases to which Rule 14 does not apply, the employer may-

(a)send the medical practitioner to the place where the workman is residing for the time being in which case the workman shall submit himself for medical examination on being requested to do so by the Medical Practitioner, or

(b)send to the workman an offer in writing to have him examined free of charge by a qualified medical practitioner in which case the workman shall submit himself for medical examination at the employer's premises or at such other place in the vicinity as is specified in such offer and at such time as is so specified:

Provided that-

(i)the time so specified shall not, save with the express consent of the workman, be between the hours of 7 p.m. and 6 a.m. and

(ii)in cases where the workman's condition renders it impossible or in advisable that he should leave the place where he is residing for the time being, he shall not be required to submit himself for medical examination save at such place.

- A workman who is in respect of a half monthly payment shall not be required to submit himself for medical examination elsewhere that at the place where he is residing for the time being more than twice in the first month following the accident, or more than once in any subsequent month.

- If a workman whose right to compensation has been suspended under sub-section (2) or sub-section (3) of section 11 subsequently offers himself for medical examination, his examination shall take place on the employer's premises or at such other place in the vicinity as may be fixed by the employer, and at a time to be fixed by the employer not being, save with the express consent of the workman more than 72 hours after the workman has so offered himself.

(1)No woman shall be medically examined by a male practitioner without her consent and even in case her consent is given, the medical examination shall be done in the presence of another woman.

(2)Where any woman does not give her consent to her medical examination by a male practitioner and medical examination is necessary under these rules, such examination shall be done by a female practitioner at the expenses of the employer.]

- Save as otherwise provided in these rules, the procedure to be followed by Commissioners in the disposal of cases under the Act or these rules and by the parties in such cases shall be regulated in accordance with rules contained in this Part.

(1)Any application of the nature referred to in section 22 may be sent to the Commissioner by registered post or may be presented to him or to any of his subordinate authorised by him in this behalf and if so sent or presented shall unless the Commissioner otherwise directs be made in duplicate in the appropriate Form, if any, and shall be signed by the applicant.

(2)There shall be appended to every such application a certificate which shall be signed by the applicant, to the effect that the statements of facts contained in the application is to the best of his knowledge and belief accurate.

(1)When the application for relief is based upon a document, the document shall be appended to the application.

(2)Any other document which any party desires to tender in evidence shall be produced at or before the first hearing.

(3)Any document which is not produced at or within the time specified in sub-rule (1) or (2) as the case may be, shall not, without the sanction of the Commissioner, be admissible in evidence on behalf of the party who should have produced it.

(4)Nothing in this rules applies to any document which is produced for the purpose of cross-examining a witness or is handed to a witness to refresh his memory.

(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.

- [(1) On receiving an application of the nature referred to in section 22, the Commissioner may examine the applicant and his witness, if any, on oath] [Substituted by clause (b) 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.].

(2)The substance of any examination made under sub-rule (1) shall be recorded in the manner provided for the recording of evidence in Section 25.

- The Commissioner may, after considering the application and the result of any examination of the applicant under Rule 23, summarily dismiss the application if, for reasons to be recorded, he is of opinion that there are no sufficient grounds for proceedings thereon.

- If the application is not dismissed under Rule 24, the Commissioner, may, for reasons to be recorded, call upon the applicant to produce evidence in support of the application before calling upon any other party and if upon considering such evidence the Commissioner is of opinion that there is no case for the relief claimed, he may dismiss the application with a brief statement of his reasons for so doing.

- If the Commissioner does not dismiss the application under Rule 24 or Rule 25, he shall send to the party from whom the applicant claims relief (hereinafter referred to as the opposite party) a copy of the application, together with a notice of the date on which he will dispose of the application, and may call upon the parties to produce upon that date [any] [Substituted for 'and' by clause (d) 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.] evidence which they may wish to tender.

(1)The opposite party may, and if so required by the Commissioner, shall at or before the first hearing or within such time as the Commissioner may permit, file a written statement dealing with the claim raised in the application, and any such written statement shall form part of the record.

(2)If the opposite party contests the claim, the Commissioner may, and, if no written statement has been filed, shall proceed to examine him upon the claim, and shall reduce the result of examination to writing.

(1)After considering any written statement and the result of any examination of the parties, the Commissioner shall ascertain upon what material propositions of fact or of law the parties are at variance and shall thereupon proceed to frame and record the issues upon which the right decision of the case appears to him to depend.

(2)In recording the issues, the Commissioner shall distinguish between those issues which in his opinion concern points of fact and those which concern points of law.

- When issues both of law and of fact arise in the same case, and the Commissioner is of opinion that the case may be disposed of on the issues of law only, he may try those issues first, and for that purpose may, if he thinks fit, postpone the settlement of the issues of fact, until after the issues of law have been determined.

- The Commissioner shall maintain under his hand a brief diary of the proceedings on an application.

- If the Commissioner finds it impossible to dispose of an application at one hearing he shall record the reasons which necessitates a postponement.

(1)The Commissioner, in passing orders, shall record concisely in a judgment, his finding on each of the issues framed and his reasons for such findings.

(2)The Commissioner, at the time of signing and dating his judgment, shall pronounce his decision and thereafter no addition or alteration shall be made to the judgment other than the correction of a clerical or arithmetical mistake arising from any accidental slip or omission.

- If an application is presented by any party to the proceedings for the citation of witnesses, the Commissioner shall on payment of the prescribed expenses and fees, issue summonses for the appearance of such witnesses, unless he considers that their appearance is not necessary for the just decision of the case.

- If the Commissioner is satisfied that the applicant is unable, by reason of poverty, to pay the prescribed fees, he may remit any or all such fees. If the case is decided in favour of the applicant, the prescribed fees which, had they not been remitted, would have been due to be paid, may be added to the costs of the case and recovered in such manner as the Commissioner in his order regarding costs may direct.

- A Commissioner before whom any proceedings relating to an injury by accidents is pending may at any time enter the place where the workman was injured, or where the workman ordinarily performed his work, for the purpose of making a local inspection or of examining any person likely to be able to give information relevant to the proceedings:Provided that the Commissioner shall not enter any premises of any industrial establishment except during the ordinary working hours of that establishment, save with the permission of the employer or of some person directly responsible to him for the management of the establishment.

(1)If the Commissioner proposes to conduct a local inspection with a view to examining on the spot the circumstances in which an accident took place, he shall give the parties or their representatives notice of his intention to conduct such inspection, unless in his opinion the urgency of the case renders the giving of such notice impracticable.

(2)Such notice may be given orally or in writing, and in the case of an employer, may be given to any person upon whom notice of a claim can be served under sub-section (2) of section 10, or to the representative of any such person.

(3)Any party, or the representative of any party may accompany the Commissioner at a local inspection.

(4)The Commissioner, after making a local inspection shall note briefly in a memorandum any fact observed and shall show the memorandum to any party who desires to see the same, and, on payment of the prescribed fee, shall supply any party with a copy thereof.

(5)The memorandum shall form part of the record.

(1)The Commissioner during a local inspection or at any other time, save at a formal hearing of a case pending before him, may examine summarily and person likely to be able to give information relative to such case where such person has been or is to be called as a witness in the case, or not, and whether any or all of the parties are present or not.

(2)No oath shall be administered to a person examined under sub-rule (1).

(3)Statements made by person examined under sub-rule (1), if reduced to writing, shall not be signed by the person making the statement, nor shall they, except, as hereinafter provided, be incorporated in the record or utilized by the Commissioner for the purpose of arriving at a decision in the case.

(4)If a witness who has been examined under sub-rule (1) makes in evidence any material statement contradicting any statement made by him in such examination and reduced to writing the Commissioner may call his attention to such statement, and shall in the case direct that the parties be furnished with the relevant part of such statement for the purpose of examining or cross-examining the witness.

(5)Any statement or part of a statement which is furnished to the parties under sub-rule (4) shall be incorporated in the record.

(6)Where a case is settled by agreement between the parties the Commissioner, may incorporate in the record any statement made under sub-rule (1) and may utilise such statement for the purpose of justifying his acceptance of, or refusal to accept, the agreement reached.

- 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.

(1)Where the opposite party claim that compensation is recovered against him he will be entitled under sub-section (2) of section 12 to be indemnified by a person not being a party to the case, he shall when first called upon to answer the application, present a notice of such claim to the Commissioner accompanied by the prescribed fee, and the Commissioner shall thereupon issue notice to such person in Form 'J'.

(2)If any person served with a notice under sub-rule (1) desires to contest the applicant's claim for compensation or the opposite party's claim to be indemnified, he shall appear before the Commissioner on the date fixed for the hearing of the case or on any date to which the case may be adjourned and, if he so appears, shall have all the rights of a party to the proceedings in default of so appearing he shall be deemed to admit the validity of any award made against the opposite party and to admit his own liability to, indemnify the opposite party for any compensation recovered from him:Provided that, if any person so served appears subsequently and [satisfies] [Substituted by clause (f) 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.] the Commissioner that he was prevented by any sufficient cause from appearing, the Commissioner, shall, after giving notice to the aforesaid opposite party, hear such person, and may set aside or vary any award made against such person under this rule upon such terms as may be just.

(3)If any person served with a notice under sub-rule (1) whether or not he desires to contest the applicant's claim for compensation or the opposite party's claim to be indemnified, claims that being a contractor he is himself a principal and is entitled to be indemnified by a person standing to him in the relation of a contractor from whom the workman could have recovered compensation, he shall on or before the date fixed in the notice under sub-rule (1) present a notice of such claim to the Commissioner accompanied by the prescribed fee and the Commissioner shall thereupon issue notice to such person in Form 'JJ'.

(4)If any person served with a notice under sub-rule (3) desires to contest the applicant's claim for compensation or the claim under sub-rule (3) to be indemnified, he shall appear before the Commissioner on the date fixed in the notice in Form 'JJ' or on any date to which the case may be adjourned and, if he so appears, shall have all the rights of a party to the proceedings: in default of so appearing he shall be deemed to admit the validity of any award made against the original opposite party or the person served with a notice under sub-rule (1) and to admit his own liability to ideminify the party against whom such award is made for any compensation recovered from him:Provided that, if any person so served appears subsequently and satisfies the Commissioner that he was prevented by any sufficient cause from appearing, the Commissioner shall, after giving notice to all parties on the record hear such person under this rule upon such terms as may be just.

(5)In any proceeding in which a notice has been served on any person under sub-rule (1) or sub-rule (3) the Commissioner shall, if he awards compensation, record in his judgment a finding in respect of each such persons whether he is or is not liable to indemnify any of the opposite parties, and shall specify the party, if any, whom he is liable to indemnify.

(1)Where two or more cases pending before a Commissioner arise out of the same accident, and any issue involved is common to two or more such cases, such cases may, so far as the evidence bearing on such issue is concerned be heard simultaneously.

(2)Where action is taken under sub-rule (1) the evidence bearing on the common issue or issues shall be recorded on the record of one case, and the Commissioner shall certify under his hand on the records of any such other case, the extent to which the evidence so recorded applies to such other case, the fact that the parties to such other case had the opportunity of being present, and if they were present, of cross-examining the witnesses.

- Save as otherwise expressly provided in the Act or these rules, the following provisions of the First Schedule to the Code of Civil Procedure, 1908 namely, those contained in Order V, Rules 9 to 13 and 15 to 30; Order IX; Order XIII, Rules 3 to 10, Order XVI, Rules 2 to 21; Order XVII; or Order XXIII, Rules 1 and 2, shall apply to proceedings before Commissioners, in so far as they may be applicable thereto:Provided that-

(a)for the purpose of facilitating the application of the said provisions the Commissioner may construct them with such alterations not affecting the substance as may be necessary or proper to adapt them to the matter before him;

(b)the Commissioner may, for sufficient reason, proceed otherwise than in accordance with the said provisions, if he is satisfied that the interest of the parties will not thereby be prejudiced.

- Any form, other than a receipt for compensation which is by these rules required to be signed by a Commissioner, may be signed under his direction and on his behalf by any officer subordinate to him appointed by him in writing for this purpose.

- The provisions of this Part, except those contained in Rules 26, 27 & 39 shall, as for as may be, apply in the case of any proceedings relating to the apportionment of compensation among dependants of a deceased workman.

(1)A Commissioner transferring any matter to another Commissioner for report in accordance with sub-section (2) of section 21 shall, along with the documents referred to in that sub-section transmit to such other Commissioner a concise statement in the form of questions for answer, of the matter on which report is required.

(2)A Commissioner to whom case is so transferred for report shall not be required to report on any question of law.

- Money transmitted by one Commissioner to another in accordance with sub-section (2) of section 21 shall be transmitted either by remittance transfer receipt, or by money order, or by messenger, as the Commissioner transmitting the money may direct.

- -Where any party to a proceeding is under the age of 15 years or is unable to make an appearance, the Commissioner shall appoint some suitable person who consents to the appointment to represent such party for the purpose of the proceeding.

- If the Commissioner considers that the interests of any party for whom a representative has been appointed under Rule 46 are not being adequately protected by that representative or if a person appointed to act as representative or if a person appointed to act as representative dies or becomes incapable of acting, or otherwise ceases to act as such, the Commissioner shall appoint in his place another person whom consents to the appointment.

- Memoranda of agreement sent to the Commissioner under sub-section (1) of section 28 shall unless the Commissioner otherwise directs, be in duplicate, and shall be in as close conformity as the circumstances of the case admit with Form [K] [Substituted by clause (g) 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.] or Form 'L' or Form 'M' as the case may be.

(1)On receiving a memorandum of agreement, the Commissioner shall, unless he considers that there are grounds for refusing to record the memorandum, fix a date for recording the same, and shall issue a notice in wilting in Form 'N' to the [party] [Substituted by clause (h)(i) 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.] concerned that in default of objections he proposes to record the memorandum on the date so fixed:Provided that the notice may be communicated orally to [parties] [Substituted by clause (h)(iii) 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.] who are present at the time when notice in writing would otherwise issue.

(2)On the date so fixed, the Commissioner shall record the memorandum unless, after hearing any of the parties who appear and desire to be heard, he considers that it ought not to be recorded:Provided that the issue of a notice under sub-rule (1) shall not be deemed to prevent the Commissioner from refusing to record the memorandum on the date so fixed even if no objection be made by any party concerned.

(3)If on such date the Commissioner decides that the memorandum ought not to be recorded, he shall inform the parties present of his decision and of the reasons therefore, and, if any party desiring the memorandum to be recorded is not present, he shall send information to that party in Form 'O'.

(1)If, on receiving a memorandum of agreement, the Commissioner considers that there are grounds for refusing to record the same, he shall fix a date for hearing the party or parties desiring the memorandum to be recorded, and shall inform' such party or parties and, if he thinks fit, any other party concerned, of the date so fixed and of the grounds on which he considers that the memorandum should not be recorded.

(2)If the parties to be informed are not present a written notice, shall be sent to them in Form 'Q' as the case may be, and the date fixed in such notice shall be not less than seven days after the date of issue of the same.

(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 to record of the same, the Commissioner may, if information has already been given to all parties concerned, record the agreement. If information has not been given to all such parties, he shall proceed in accordance with Rule 49.

(4)If on the date so fixed, the Commissioner refuses to record the memorandum, he shall send notice in Form 'O' to any party who did not receive information under sub-rule (1).

(1)If in any case Commissioner refuses to record the memorandum of agreement,s he shall briefly record his reasons for such refusal.

(2)If the Commissioner refuses to record a memorandum of agreement, he shall not pass any order directing the payment of any sum or amount over and above the sum specified in the agreement, unless opportunity has been give to the party liable to pay such sum to show cause why it should not be paid.

(3)Where the agreement is for the redemption of half-monthly payments by the payment of a lump sum and the Commissioner considers that the memorandum of agreement should not be recorded by reason of the inadequacy of the amount of such sum as fixed in the agreement, he shall record his estimate of the probable duration of the disablement of the workman.

- In recording a memorandum of agreement, the Commissioner shall cause the same to be entered in a register in Form 'R' and shall cause an endorsement to be entered under his signature on a copy of the memorandum to be retained by him in the following terms, namely:-This memorandum of agreement bearing Serial No. in the Register has been recorded this day of-

(Signature)Commissioner

Form 'A'[Deposit of Compensation for Fatal Accident [Substituted by clause (i) 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.][See Rule 6(1)]][Section 8(1) of the Workmen's Compensation Act, 1923]Compensation amounting to Rs. .................. is hereby presented for deposit in respect of injuries resulting in death of the workman whose particulars are given below, which occurred on.................Name.................................................................Father's name........................................................(Husband's name in case of married woman and widow).Caste................................................................Local Address .......................................................Permanent Address ...................................................His/her monthly wages are estimated at Rs. .................. /he/she was over/under the age of 15 years at the time of his/her death.

Rs. ..............	on ..............	Rs. ..............	on ..............
Rs. ..............	on ..............	Rs. ..............	on ..............
Rs. ..............	on ..............	Rs. ..............	on ..............

Dated......... 19 .........................Employer*An employer desiring to be made a party to the proceedings should strike out the words "do not".Form 'AA'[See Rule 6(1)]Deposit of Compensation for Non-fatal Accident to a Woman or Person under Legal Disability[Section 8(1) of the Workmen's Compensation Act, 1923]Compensation amount to Rs. ............... is hereby presented for deposit in respect of injuries sustained by..... residing at on............. 19 , resulting in the loss of temporary disablement. His/Her monthly wages are estimated at Rs. ............... He/She was over/under the age of 15 years at the time of the accident.

Rs. ..............	on ..............	Rs. ..............	on ..............
Rs. ..............	on ..............	Rs. ..............	on ..............
Rs. ..............	on ..............	Rs. ..............	on ..............

Dated....... 19............................. Employer)Form 'B'[See Rule 6]Receipt for Compensation(Deposited under section 8(1) of the Workmen's Compensation Act, 1923)Book No. ................. Receipt No. .......... Register No. ......Depositor............................................................Deceased or injured workman..........................................Date of Deposit.......................... 19....Sum deposited Rs.............................................................CommissionerForm 'C'[See Rule 6]Statement of Disbursements(Section 8(4) of the Workmen's Compensation Act, 1923)

Serial No. .......................
Depositor ........................	Rs. ...................
Date .............................
_________________________________
Amount deposited .................
_________________________________
Amount deducted and repaid to the employer under the provisoto section 8(1).
_________________________________
Funeral expenses paid ............
_________________________________
Compensation paid to the following dependants:-
Name	Relationship
.......................................
.......................................
.......................................
Total
.......................................
Date............19....

.................................CommissionerForm 'D'[See Rule 9]Deposit of Compensation for Non-fatal Accidents, other than to a Woman or Person under Legal Disability[Section 8(2) of the Workmen's Compensation Act, 1923]Compensation amounting to Rs. ..................... is hereby presented for deposit in respect of permanent/temporary injuries sustained by................. residing at.............. which occurred on .......... 19....Dated........... 19............................EmployerForm 'E'[See Rule 9]Receipt for Compensation(Deposited under section 8(2) of the Workmen's Compensation Act, 1923)

Book No.

Receipt No.

Depositor........................in favour of.....................Date of deposit.......... 19 ....Sum deposited Rs..........................................CommissionerForm 'EE'[See Rule 11]Report of Fatal AccidentsTo,...........................Sir,I have the honour to submit the following report of an accident which occurred on.................. (Date) at.................... (here enter details of premises) ............... and which resulted in the death of the workman/workmen of whom particulars are given in the statement annexed.

(a)Time of the accident;(b)Place Where the accident occurred;(c)Manner in which deceased was/were employed at the time;(d)Cause of the accident;(e)Any other relevant particulars;and I have etc.Signature & Designation of person making the report.Statement

Name	Sex	Age	Nature of employment	Full postal address

Form 'F'[See Rule 20]Application for Compensation by WorkmanTo,The Commissioner for Workmen's Compensation .......................residing at...................................................ApplicantVersusresiding at.............................................. Opposite PartyIt is hereby submitted that:-

(1)The applicant, a workman employed by (a contractor with) the opposite party on the......... day of...... 19............. received personal injury by accident arising out of and in the course of his employment.The cause of the injury was (here insert briefly in ordinary language the cause of the injury.)......................................................................................................................................................................................................................................................

(2)The applicant sustained the following injuries, namely:-....................................................................................................................................................................

(3)The monthly wages of the applicant amount to Rs. ................. the applicant is over/under the age of 15 years.*(4) (a) Notice of the accident was served on the.....................

(b)Notice was served as soon as practicable.

(c)Notice of the accident was not served (in due time) by reason of.............................................

(5)The applicant is accordingly entitled to receive:-

(a)Half-monthly payments of Rs. ................ from the .......... day of................ 19 to............

(b)a lump sum payment of Rs. ..................

(6)The applicant has taken the following steps to secure a settlement by agreement, namely:-....................................................................................................................................................................But it has proved impossible to settle the questions in dispute because ....................*You are, therefore, requested to determine the following questions in dispute, namely:-

(a)Whether the applicant is a workman within the meaning of the Act;

(b)Whether the accident arose out of or in the course of the applicant's employment;

(c)Whether the amount of compensation claimed is due, or any other part of that amount;

(d)Whether the opposite party is liable to pay such compensation as is due.

Dated ........19 ....Applicant.*Strike out the clauses which are not applicable.Form 'G'[See Rule 20]Application for Order to Deposit CompensationTo,The Commissioner for Workmen's Compensation..........................................................residing at ......................................................................applicantVersus.................................................................. residing at .........................................................opposite party.It is hereby submitted that:-

(1)a workman employed by (a contractor with) the opposite party on the .................... day of and................... 19............ received personal injury by accident arising out of and in the course of his employment resulting in his death on the............ day of..... 19 . The cause of the injury was (here insert briefly in ordinary language the cause of the injury)..........................................

(2)The applicant(s) is/are dependant (s) of the deceased workman being his............................

(3)The monthly wages of the deceased amounts to Rs. .................. The deceased was over/under the age of 15 years at the time of his death.*(4) (a) Notice of the accident was served on the day of.

(b)Notice was served as soon as practicable.

(c)Notice of the accident was not served on the (in due time) by reason of ...........................

(5)The deceased before his death received as compensation the total sum of Rs. ..........................The applicant(s) is/are accordingly entitled to receive a lump sum payment of Rs. .........................You are, therefore, requested to award to the applicant the said compensation or any other compensation to which he may be entitled.Dated.......... 19............................Applicant*Strike out the clauses which are not applicable.Form 'H'[See Rule 20]Application for Commutation(Under Section 7 of The Workmen's Compensation Act, 1923)To,The Commissioner for Workmen's Compensation.......................................................... residing at .............................................................applicantVersus......................................................... residing at .................................................... opposite party.It is hereby submitted that:-

(1)The applicant/opposite party has been in receipt on half monthly payments from.................... to........ in respect of temporary disablement by accident arising out of and in the course of his employment.

(2)The applicant is desirous that the right to receive half-monthly payments should be redeemed.

(3)

(a)The opposite party is unwilling to agree to the redemption of the right to receive half-monthly payments.

(b)The parties have been unable to agree regularly the sum for which the right to receive half-monthly payments should be redeemed.

You are, therefore, requested to pass orders:-

(a)Directing that the right to receive half-monthly payments should be redeemed.

(b)Fixing a sum for the redemption of the right to receive half monthly payments.

Dated......... 19 .........................ApplicantForm 'J'[See Rule 39]NoticeWhereas a claim for compensation has been made by................. applicant, against................. and, the said................... has claimed that you are liable under section 12(2) of the Workmen's Compensation Act, 1923 to indemnify him against any compensation which he may be liable to pay in respect of the aforesaid claim, you are hereby informed that you may appear before me on ............. and contest the claim for indemnify made by the opposite party. In default of your appearance you will be deemed to admit the validity of any award made against the opposite party and your liability to indemnify the opposite for any compensation recovered from him.Dated ...... 19 .............................Commissioner.Form 'JJ'[See Rule 39]NoticeWhereas a claim for compensation has been made by................. applicant, against.......... and the said.......... has claimed that ............... is liable under section 12(2) of the Workmen's Compensation Act, to indemnify him against any compensation which he may be liable to pay in respect of the aforesaid claim, and whereas the said............. on notice served has claimed that you......... stand to him in the relation to a contractor from whom the applicant ...............could have recovered compensation you are hereby informed that you may appear before me on................. and contest the claim for compensation made by the said applicant or the claim for indemnity made by the opposite party .............. In default of your appearance you will be deemed to admit the validity of any award made against the opposite party................. and your liability to indemnify the opposite party........... for any compensation recovered from him.Dated.............. 19 ..............................Commissioner.Form 'K'[See Rule 48]Memorandum of AgreementIt is hereby submitted that on the............... day of......... 19.............. personal injury was caused to............. residing at........... by accident arising out of and in the course of employment in................. The said injury has resulted in temporary disablement to the said workman whereby it is estimated that he will be prevented from earning more than of his previous/any wages for a period............. month. The said workman has been in receipt of half-monthly payments which have continued for the................... day of................. 19 , until Rs. ............ in all. The workman is over the age of 15 years/will reach the age of 15 years on..........It is further submitted that................... the employer or the said workman, has agreed to pay, and the said workman has agreed to accept the sum of Rs. ......... in full settlement of all and every claim under the Workmen's Compensation Act, 1923 in respect of all disablements of a temporary nature arising out of the said accident, whether now or hereafter to become manifest. It is, therefore, requested that this memorandum be duly recorded.Dated ................... 19 ...Signature of employer...........Witness.........................Signature of workman............Witness..............(Note. - An application to register an agreement can be presented under the signature of one party, provided that the other party has agreed to the terms. But both signatures should be appended whenever possible.)Receipt (to be filled in when the money has actually been paid).In accordance with the above agreement, I have this day received the sum of Rs. ........... .........Dated........... 19......................WorkmanThe money has been paid and this receipt signed in my presence....................WitnessNote. - This form may be varied to suit special cases e.g., injury by occupational disease, agreement when workman is under legal disability, etc.Form 'L'[See Rule 48]Memorandum of AgreementIt is hereby submitted that on the............... day of............ 19 personal injury was caused to............ residing at.............. by accident arising out of and in the course of his employment in ........... The said injury resulted in permanent disablement to the said workman of the following nature, namely:-The said workman's monthly wages are estimated at Rs. ........... The workman is over the age of 15 years/will reach the age of 15 years on............ The said workman has, prior to the date of this agreement, received the following payments, namely-

Rs. ..............	on ..............	Rs. ..............	on ..............
Rs. ..............	on ..............	Rs. ..............	on ..............
Rs. ..............	on ..............	Rs. ..............	on ..............

It is further submitted that............ the employer of the said workmen, has agreed to pay, and the said workman has agreed to accept the sum of Rs. ................ in full settlement of all (and every claim under the Workman's Compensation Act, 1923 in respect of the disablement stated above and all disablement now manifest. It is, therefore, requested that this memorandum be duly recorded.Dated........... 19 ......Signature of the employer............Witness...........................Signature of workman..............Witness.................(Note. - An application to register an agreement can be presented under the signature of one party, provided that the other party has agreed to the terms. But both signatures should be appended, whenever possible.)Receipt (to be filled in when the money has actually been paid).In accordance with the above agreement, I have this day received the sum of Rs. ................Dated ......... 19 ..................................WorkmanThe money has been paid and this receipt signed in my presence.............................WitnessNote. - This form may be varied to suit special cases e.g., injury by occupational disease, agreement when workman is under legal disability, etc.Form 'M'[See Rule 48]Memorandum of AgreementIt is hereby submitted that on the............ day of........... 19 , personal injury was caused to................. residing at......... by accident arising out of and in the course of employment in ................ The said injury has resulted in temporary disablement to the said workman, who is at present in receipt wages amounting to Rs. ........... per month/no wages. The said workman's monthly wages prior to the accident are estimated at Rs. ............... The workman is subject to a legal disability by reasons of.............It is further submitted that .............. the employer of the workman has agreed to pay and................ on behalf of the said workman has agreed to accept half-monthly payments at the rate of Rs. ............ for the period of the said temporary disablement.This agreement is subject to the condition that the amount of the half-monthly payments may be varied in accordance with the provisions of the Workmen's Compensation Act, 1923, on account of an alteration in the earnings of the said workman during disablement. It is further stipulated that all rights of commutation under section 7 of the said Act are unaffected by this agreement. It is, therefore, requested that this memorandum be duly recorded.Dated............... 19 ...Signature of employer.....................Witness...............................Signature of workman..................Witness...............................(Note. - An application to register an agreement can be presented under the signature of one party, provided that the other party has agreed to the terms. But both signatures should be appended whenever possible.)Receipt (to be filled in when the money has actually been paid).In accordance with the above agreement. I have this day received the sum of Rs. ..............Dated............. 19..............................WorkmanThe money has been paid and this receipt signed in my presence............................Witness(Note. - This form may be varied to suit special cases e.g., injury by occupational disease, etc).Form 'N'[See Rule 49]Whereas no agreement to pay compensation is said to have been reached between.............. and........... and whereas............. has/have applied for registration of the agreement under section 28 of the Workmen's Compensation Act, 1923, notice is hereby given that the said agreement will be taken into consideration on.................... 19, and that any objection to the registration of the said agreement should be made on that date. In the absence of valid objections it is my intention to proceed to the registration of the agreement.Dated........... 19............................Commissioner.Form 'O'(See Rules 49 & 50)Take notice that registration of the agreement to pay compensation said to have been reached between you................ and on the............ 19........., has been refused for the following reasons ..................................................Dated.......... 19.............................CommissionerForm 'P'[See Rule 50]Whereas an agreement to pay compensation is said to have been reached between ................ and ............... whereas............ has/have applied for registration of the agreement under section 28 of the Workmen's Compensation Act, 1923 and whereas it appears to me that the said agreement ought not to be registered for the following reasons, namely :-.......................................................................... an opportunity will be afforded to you of showing cause on ............. 19 , why the said agreement should be registered. If no adequate cause is shown on that date, registration of the agreement will be refused.Dated............. 19............................CommissionerForm 'Q'[See Rule 51]Whereas an agreement to pay compensation is said to have been reached between..................... and......... and whereas.............. has/have applied for registration of the agreement under section 28 of the Workmen's Compensation Act, 1923, and whereas it appears to me that the said agreement ought not to be registered for the following reasons, namely:-.......................................................... an opportunity will be afforded to the said............ of showing cause on......... 19.... why the said agreement should be registered.Any representation which you have to make with regard to the said agreement should be made on that date. If adequate cause is then shown, the agreement may be registered.Dated........... 19.....................CommissionerForm 'R'[See Rule 52]Register of Agreements for the year 19...

Date of agreement

Date of registration

Initials of Commissioner

Reference to order rectifying the register