Section 29 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
29. Local Medical Committees.
- The Insurance Medical practitioners in any area may form a Local Medical Committee under these Rules, and if they do so and give notice to the Director of Health Services of the formation of such a committee, he may recognise it for consulation in all matters relating to these rules if the is satisfied that the Committee is representative of the Insurance Medical Practitioners of the area.[30. Relaxation. - The State Government may be special or general order relax,with the consent of the Corporation, any rule under such circumstances and subject to such conditions as they may deem fit.] [Added by Punjab Government Notification No. 142-S-Lab.56/18365, dated 14.3.1956.]
