Section 6 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
6. Alternation of Terms of Service.
- The State Government may, with the consent of the Corporation [ and after consultation with such organisation or organisations as in their opinion is/are representative of the general body of medical practitioners,] [Added by Punjab Government Notification No.6-S-LP-55/7429, dated 14th February, 1955.] alter the terms of service for Insurance Medical Officers appointed under these rules, after giving notice of not less than three months of the proposed alterations to each Insurance Medical officer.
