Section 19(1) in Bihar Employees Insurance Courts Rules, 1952
(1)On receiving an application, the Court shall, ordinarily within three days thereof, cause to be sent to the party from whom the applicant claims relief (hereinafter referred to as the "opposite party") a summons in Form 4 or 5 as the case may be, to appear and answer the application on a day, not later than fifteen days from the date of issue of such summons:Provided that no such summons shall be issued when the opposite party has appeared at the presentation of the application and admitted the applicant's claim.
