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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1)(c) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(c)An Insurance Medical Officer shall receive such allowances and at such rates as may be sanctioned from time to time for Medical Officer of the State Government on similar grades in the localities in which they are stationed. An Insurance Medical officer shall be entitled to leave and leave salary under the leave rules which may, from time to time, be applicable to other similar State Government servants on similar salaries.