Section 27 in The Meghalaya Employees' State Insurance Courts Rules, 1980
27. Summoning of witnesses.
(1)At any time after framing of the issues the Court may call upon the parties to produce their evidences in support of the issues.(2)The Court may, on the application of either party, issue a summons in Form 8 to any witness directing him to attend or to produce any document.(3)The Court may, before summoning any witness on application under sub-rule (2), require that his reasonable expenses to be incurred in attending the Court, be deposited with it.
