Section 26(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(2)Subordinate staff. - (a) The State Government may, with the consent of the Corporation, appoint such ancillary, technical or non-technical staff and such other subordinate staff as may be necessary for the proper provision of medical benefit for insurance persons by the State Government.(b)The technical, non-technical and subordinate staff shall perform such duties as the Insurance Medical officer, or, if there are more Insurance Medical officers than one, the senior Insurance Medical Officer, may, subject to any orders of the State Government, from time to time direct.(c)The technical, non-technical and subordinate staff shall be subject to such conditions of service and draw such salaries and allowances and receive such other benefits as may be fixed by the State Government with the consent of the Corporation.
