Section 17A in Employees' State Insurance (General) Regulations, 1950
17A. Issue of a certificate of employment.-
If an insured person happens to need medical care before the temporary identification certificate is issued to him, the employer shall issue a certificate of employment in such form as may be specified by the Director General to such person on demand. Such certificate shall also be issued on demand, if an insured person loses his temporary identification certificate before the receipt of the identity card.
