Section 16 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
16. Rank and precedence of Insurance Medical Officers.
(1)Where more than one Insured Medical Officer have been appointed to a State Insurance Dispensary, the State Government shall specify their rank or precedence.(2)The Senior Insurance Medical Officer for the time being shall, from time to time, make such arrangements as he thinks fit for the distribution of the work at the State Insurance Dispensary among die Insurance Medical Officers appointed thereto.
