(1) Where any matter is under this Act to be done by or before a Commissioner, the same shall, subject to the provisions of this Act and to any rules made hereunder, be done by or before 4[ a Commissioner] for the 2[ area in which the accident took place which resulted in the injury: Provided that, where the workman is the master of a 5[ ship or a seaman, any such matter may be done by or before 4[ a Commissioner] for the 2[ area in which the owner or agent of the ship resides or carries on business.