Section 3 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
3. Establishment of State Insurance dispensaries.
- The State Government shall establish one or more State Insurance dispensaries for the medical treatment of insured persons at any place where there is a concentration of not less than [fifteen hundred] [Inserted vide Lab. Department Notification, No. 9653/6.10.1960.] insured persons :Provided that the Medical Practitioner-in-charge of the dispensary may be a part-time Insurance Medical Officer so long as the concentration of insured persons is less than two thousand.
