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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(2)(c) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(c)If the Director of Health Services is satisfied, on consideration of any report by the Medical Service Committee, that an Insurance Medical Practitioner has failed to comply with the terms of service applicable to him, he may recommend to the State Government that -
(i)he be authorised to withhold such amount as he deems fit from the money payable as remuneration to the Insurance Medical Practitioner ; or
(ii)the continuance on the Medical List of the Insurance Medical Practitioner will be prejudicial to the efficiency of the service and that he be authorised to remove the Insurance Medical Practitioner's name from the Medical List :