Section 18(2) in The Meghalaya Employees' State Insurance Courts Rules, 1980
(2)Where it appears to the Court at any stage subsequent to the presentation of an application, that the application should have been presented to another court in the same State the first mentioned Court shall sent the application to the Court empowered to deal with it and shall inform the applicant (and the opposite party, if he has received a copy of the application under Rule 19), accordingly.
