Section 12 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
12. Conditions of service of full time Insurance Medical Officers.
(1)Subject to the provisions of the Act and the rules made thereunder, the State Government may, subject to such conditions as may be laid down by the Corporation, appoint a suitable Medical Officer already in its service or any person possessing such medical qualifications as may be laid down by the State Government in consultation with the Corporation, as an Insurance Medical Officer.(2)An Insurance Medical Officer shall receive such salary and non-practising allowance as may be determined by the State Government with the consent of the Corporation.(3)An Insurance Medical Officer shall receive such allowances and at such rates as may be sanctioned from time to time by the Slate Government. An Insurance Medical Officer shall be entitled to leave and leave salary under the leave rules which may, from time to time, be applicable to other similar State Government servants.(4)An Insurance Medical Officer shall be entitled to travelling allowance for journeys performed on official duties on the scale laid down in the State Government Rules applicable to Medical Officers of the State Government of similar grades.(5)Full time Insurance Medical Officer shall not undertake private practice.(6)An Insurance Medical Officer shall be subject to such other conditions of service as may be fixed by the State Government in consultation with the Corporation.(7)Notwithstanding anything contained in sub-rules (2) to (5), the pay, allowances, and other conditions of service of an Insurance Medical Officer shall, if he is a person already in the service of the Government, be such as may be determined with the consent of the Corporation by the State Government by a General or Special Order.
