Report No. 62

Chapter 8

Reference, Registration of Agreements, Appeal and Recovery

8.1 Introductory.-

In certain cases, the Commissioner may like to submit to the High Court a question of law for its decision. Even where the Commissioner has already made his order, an appeal lies to the High Court from his order, in certain cases. On the other hand, the parties may themselves settle the matter by agreement; but, in that case, the agreement must be registered with the Commissioner, who has to be satisfied as to its genuineness. Finally, where an amount becomes payable under the Act by any person, either by reason of an order of the Commissioner or under an agreement, or otherwise, a provision as to the recovery of the amount has to be made. These matters are dealt with in sections 27 to 31, which will be dealt with in his chapter.