Section 18A in The Meghalaya Employees' State Insurance Courts Rules, 1980
18A. Proceedings involving disablement question.
- If in any proceeding before the Court a disablement question (as defined in Section 54) arises and the decisions of the Medical Board or a Meghalaya Appellate Tribunal has not been obtained on the same decisions of such question before the Court, that Court shall direct Corporation to have the question decided as laid down in sub-section (2-A) of Section 75 and shall thereafter proceed with the determination of the claim or question before it in accordance with sub-section (2-A) of Section 75.
