Section 11(3) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(3)Where, in the case of a serious emergency or otherwise inpatient treatment in a hospital is considered necessary by the Insurance Medical Officer, the case shall be admitted to the nearest hospital which is established or specified for the purpose by the State Government if accommodation is available therein and the treatment provided for the patient shall include such specialist and general treatment, including treatment, at confinement where necessary, as may be available in the general ward of the hospital to which the insured person is admitted as well as those special investments which are considered desirable and for which facilities exist at the hospital or at an associated laboratory, Diet free of cost will be provided only in such hospital, where necessary arrangements are in existence.
