Section 3 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
3. Establishment of State Insurance Dispensaries.
- The State Government shall establish one or more full time State Insurance Dispensaries for the medical treatment of insured persons at any place where there is a concentration of not less than one thousand insured persons; provided that the medical practitioner incharge of the dispensary may be a part-time Insurance Medical Officer so long as the concentration of insured person is less than two thousand.
