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State of Bihar - Section

Section 47 in Bihar Employees Insurance Courts Rules, 1952

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

- In respect of matters relating to procedure or admission of evidence for which no specific provision is made in these Rules, tho provisions of the Code of Civil Procedure, 1908 (V of 1908), including the Rules made thereunder and the Indian Evidence Act, 1872 (I of 1872) shall, so far as may be, apply to proceedings under the Act.Form I(Rule 13)In the Employees' Insurance Court at.................A B (add description and residence)..................................................ApplicantagainstC D (add description and residence)........................................Opposite partyOther particulars of the application specified in Rule 13.......................................................................................................................................................................Signature of the applicant.Date ........................Verification by the applicantThe statement of facts contained in this application is to the best of my knowledge and belief true and correct.............................................SignatureDate ........................Form II(Rules 14 and 22)
List of documents produced by| applicantopposite party
(Title), e.g., Description, subject, name of the Court, no., etc.
No. Description of document Date, if any, which the documents bear Signature of party or pleader or any authorisedrepresentative
1 2 3 4
Form III(Rule 15)Register of ProceedingsEmployees' Insurance Court at........Register of proceedings in the year 20......
    Applicant Opposite Party Claim Appearance
1 2 3 4 5 6
Date of presentation of application No. of proceeding Name Description Place of residence Name Description Place of residence Particulars Amount or value, if any When the cause of action accrued Day for parties to appear Applicant
Final Order Appeal Execution Other remarks, if any
7 8 9 10
Opposite party Date For whom For what, or amount Date of decision of appeal, if any Judgement in appeal Date of application Against whom For what, and amount of money Amount of costs Date of order transferring to another Civil Courtof......... at........  
Form IV(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.............Court .....................Notice. - 1. Should you apprehend your witnesses will not attend of their own accord, you can have a summons from this Court to compel the attendance of any witness and the production of any document that you have a right to call on the witness to produce, on applying to the Court and on depositing the necessary expenses.