Section 42 in The Meghalaya Employees' State Insurance Courts Rules, 1980
42. Execution.
(1)Any person in whose favour an order has been passed shall, within one year from the date of the order apply in Form 10 to the Court, which made the order for its execution.(2)On such application being made, the Court shall send the same together with the necessary record to a Civil Court of competent jurisdiction for its execution and such Civil Court shall have the same power in executing such order as if it had been passed by it.
