Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com WORKMEN'S COMPENSATION (VENUE OF PROCEEDINGS) RULES, 1996 CONTENTS 1. Short title 2. Definitions 3. Processing of an application 4. Transfer of records or money WORKMEN'S COMPENSATION (VENUE OF PROCEEDINGS) RULES, 1996 In pursuance of the provisions contained in sub-section (1) of section 21 of the Workmen's Compensation Act, 1923 (Act 8 of 1923), the Central Government hereby makes the following rules, namely :- 1. Short title :- (1) These rules may be called the Workmen's Compensation (Venue of Proceedings) Rules, 1996. (2) These rules shall come into force from the 1st day of October, 1996. 2. Definitions :- In these rules,- (a) "Act" means the Workmen's Compensation Act, 1923; (b) "Form" means a form appended to these rules; (c) "Commissioner" means a Commissioner appointed under section 20 . 3. Processing of an application :- (1) An application under section 19 or section 22 shall be processed before or by a Commissioner for the area in which- (a) the accident took place which resulted in the injury; or (b) the workmen or in case of his death the dependents claiming the compensation ordinarily reside; or (c) the employer has his registered office: (2)The Commissioner under section 21(1)(b)(c) may initiate proceedings afresh or he may continue the previous proceedings initiated under section 21(1)(a) as if the same or any of its part had been taken before him if he is satisfied that the interest of the parties shall not thereby be prejudiced. 4. Transfer of records or money :- (1) If any matter under the Act is required to be processed before or by a Commissioner other than the Commissioner having jurisdiction over the area in which the accident took place the former may for the proper disposal of the matter call for in Form B a detailed report including transfer of any records or money remaining with the latter and on receipt of such a request he shall comply with the same : Provided that if any further enquiry is necessary in the area in which the accident took place for framing of issues or for determining the amount of compensation, the Commissioner, before whom the application has been filed, may require the Commis- sioner of the area in which the accident took place to conduct such enquiries and to serve such notices or orders as may be necessary for the purpose of such enquiries. (2) Money deposited with one Commissioner under section 8 shall be transmitted to another Commissioner either by remittance transfer receipt or by money order or by bank cheque.