Section 13 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
13. Allowances for other Insurance Medical Officer.
- Where the State Government appoints a part-time Insurance Medical Officer or confers the duties and powers of an Insurance Medical Officer on a Medical Officer in its service in addition to his duties, or on any other medical practitioner, such medical officer or medical practitioner shall be paid such allowance as may be fixed by the State Government with the consent of the Corporation.
