Report No. 62

7.14. Recommendations to Amend section 22.-

In view of what is stated above, we recommend that in place of sub-section (1) of section 22, the following provisions should be substituted:

"(1) Where an accident occurs in respect of which liability to pay compensation under this Act arises, a claim for such compensation may, subject to the provisions of this Act, be made before the Commissioner.

(1A) Subject to the provisions of sub-section (1), no application for the settlement of any matter by a Commissioner, other than an application by a dependant or dependant for compensation, shall be made-

(a) unless and until some question has arisen between the parties, or

(b) if the parties have been able to settle the question by agreement."