Section 18 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
18. Maintenance of Medical and Surgical equipment.
- Every State Insurance Dispensary, hospital, clinic, mobile dispensary or any other medical institution specified for the purpose shall maintain such medical and surgical equipment as may be laid down by the State Government with the consent of the Corporation and all Insurance Medical Officer attached to State Insurance Dispensaries or to other medical institutions where provision for outpatient treatment is made under Rule 4, shall prescribe such drugs as are required for insured persons but as far as possible in accordance with the State Insurance Medical Formulary laid down by the Corporation.
