Section 20(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(1)A Medical Service Committee shall be set up for such area or areas as may be considered appropriate by the State Government and shall consist of the following members :-(a)A Chairman nominated by the State Government;(b)One or two employees' representatives as may be considered appropriate by the State Government, to be nominated by it in consultation with such organisations of employees as may be recognised for the purpose by the State Government;(c)An equal number of representatives of Insurance Medical Practitioners to be nominated by the State Government on the recommendation of the Local Medical Committee, if any, or in consulting with such organisations of Insurance Medical Practitioners as may be recognised for the purpose by the State Government;(d)A Medical Referee of the Corporation nominated by it; and(e)A nominee of the Director of Health Services, Punjab.
