Section 18 in Employees' State Insurance (General) Regulations, 1950
18. Loss of identity card -
In case of loss, defacement or destruction of an identity card, the insured person shall report the matter to the appropriate [Branch office] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005).], and the Corporation may issue a duplicate copy of the identity card subject to such conditions and payment of such fees as may be determined by the Director-General.
