Section 75(2) in The Employees' State Insurance Act, 1948
(2)Subject to the provisions of sub-section (2A), the following claims shall be decided by the Employees' Insurance Court , namely:(a)claim for the recovery of contributions from the principal employer;(b)claim by a principal employer to recover contributions from any immediate employer;***(d)claim against a principal employer under section 68;(e)claim under section 70 for the recovery of the value or amount of the benefits received by a person when he is not lawfully entitled thereto; and(f)any claim for the recovery of any benefit admissible under this Act.
