Section 41 in The M.P. Workmen's Compensation Rules, 1962
41. Certain provisions of Code of Civil Procedure, 1908 to apply.
- Save as otherwise expressly provided in the Act or these rules, the following provisions of the First Schedule to the Code of Civil Procedure, 191)8. namely, those contained in Order V Rules 9 to 13 and 15 to 30, Order IX. Order XII Rules 3 to 10, Order XVI Rules 2 to 21, Order XVII, Order XVIII Rules 1 and 2 shall apply to proceedings before Commissioners, in so far they may be applicable thereto :Provided that :-(a)For the purpose of facilitating the applicating of the said provisions, the Commissioner may construe them with such alterations not affecting the substantive as may be necessary or proper to adopt them to the matter before him;(b)The Commissioner may, for sufficient reasons, proceed otherwise than in accordance with the said provisions, if he is satisfied that the interests of the parties will not thereby be prejudiced.
