Section 13(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(1)For the purpose of securing the treatment of insured persons on the list of an Insurance Medical Practitioner whose name has ceased to be included in the Medical List pending their selection or transfer to the list of another Insurance Medical Practitioner, the Director of Health Services may appoint one or more Insurance Medical Practitioner(s) to undertake the treatment of such persons.
