Section 17 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
17. Appointment of subordinate staff.
(1)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 insured persons by the State Government.(2)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.(3)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.
