Section 19(iii) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
(iii)comply with such requisitions as may be made by the corporation or the State Government or the [Director of Health Services] [Substituted vide Orissa Gazette Part III/1958.] or such other officer as may be authorised by him, in respect of records, returns and statements in such form and in such manner as the authority making the requisition directs.
