Section 75(1) in The Employees' State Insurance Act, 1948
(1)If any question or dispute arises as to(a)whether any person is an employee within the meaning of this Act or whether he is liable to pay the employee's contribution, or(b)the rate of wages or average daily wages of an employee for the purposes of this Act, or(c)the rate of contribution payable by a principal employer in respect of any employee, or(d)the person who is or was the principal employer in respect of any employee, or(e)the right of any person to any benefit and as to the amount and duration thereof, or( ee) any direction issued by the Corporation under section 55A on a review of any payment of dependants' benefit, or***(g)any other matter which is in dispute between a principal employer and the Corporation, or between a principal employer and an immediate employer or between a person and the Corporation or between an employee and a principal or immediate employer, in respect of any contribution or benefit or other dues payable or recoverable under this Act, or any other matter required to be or which may be decided by the Employees' Insurance Court under this Act,such question or dispute subject to the provisions of sub-section (2A) shall be decided by the Employees' Insurance Court in accordance with the provisions of this Act.
