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State of Meghalaya - Section

Section 47 in The Meghalaya Employees' State Insurance Courts Rules, 1980

47. Provisions in the Code of Civil Procedure, 1908 (5 of 1908) etc. to apply.

- In respect of matters relating to procedure of admission of evidence for which no specific provision is made in these rules, the provisions of the Code of Civil Procedure, 1908 (5 of 1908) including the Rules made thereunder and the Indian Evidence Act, 1872 (1 of 1872) shall, so far as may be, apply to proceedings under the Act.Form 1[Rule 13]In the Employees' State Insurance Court at............
A.B. (adddescription and residence)......... Applicant
Against  
C.D. (adddescription and residence)............ Opposite party
Opposite party Other particulars of the application specified in Rule 13....Date.......Signature of applicant..........................(Verification by the Applicant)The statement of facts contained in this application is to the best of my knowledge and belief true and correct.Date........SignatureForm 2[Rules 14 and 22]List of documents produced by applicant/opposite party
(Title)e.g. Description, subject, name of the Court, No., etc.
No. Description of documents Date, if any, which the documents bear Signature of party or pleader or any authorisedrepresentative
1 2 3 4
       
Form 3[Rule 15]Register of ProceedingsEmployees' State Insurance Court at...........Register of Proceedings in the year 20........
Date of presentation of application No. of proceeding Applicant Opposite party
Name Description Place of residence Name Description Place of residence
               
Claim Appearance Final order
Particulars Amount of value, if any When the cause of action accrued Day for parties to appear Applicant Opposite parties Date For whom For what, or amount
                 
Appeal Execution Other remarks, if any
Date of decision of appeal, if any Judgement in appeal Date of application Against whom For what, and amount of money Amount of cost Date of order transferring to another civil Courtof...... at.....
             
Form 4[Rule 19]Summons for disposal of proceedings
(Title)To
(Name, description and place of residence)Whereas............ has instituted proceedings against you for............ you are hereby summoned to appear in this Court in person or by authorised agent duly instructed and able to answer all material questions relating to the case, or who shall be accompanied by some person able to answer all such questions at.......... o'clock in the.......... noon on the......... day of........ 20........ to answer the claim, and as the day fixed for your appearance is appointed for the final disposal of the proceedings you must be prepared to produce on that day all the witnesses upon whose evidence and all the documents upon which you intend to rely in support of your defence.Take notice that, in default of your appearance on the day before mentioned, the case will be heard and determined in your absence.Given under my hand and the seal of the Court, this........... day of........... 20.............CourtNotice