Section 8 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
8. Allotment of insured persons.
- An insured person in any factory or establishment to which the Act applies, may at the time of filing the declaration from under Employees' State Insurance (General) Regulations, 1950, or at any subsequent time, indicate the State Insurance dispensary or other medical institution where arrangements for the provisions of medical benefit are made to which he desires to be allotted or reallotted and the State Government shall so far as practicable and subject to such conditions as may be fixed, allot or reallot such insured persons to the dispensary or the institution indicated by him :Provided that where in the opinion of the State Government, the circumstances so justify, it may allot or reallot an insured person to a dispensary or institution other than the one indicated by him.
