Section 21 in The Meghalaya Employees' State Insurance Courts Rules, 1980
21. Additional matters in the summons.
- The Court shall determine at the time of issuing the summons, whether it shall be for the settlement of the issue only and/or for the final disposal of the application and the summons shall contain a direction accordingly; the Court may also call upon the parties to produce upon that date any evidence which they wish to tender.
