Section 15(1) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(1)Subject to the approval of the State Government the Insurance Medical Officer, or the senior most Insurance Medical Officer, as the case may be, shall fix the time at which a State Insurance Dispensary, hospital, clinic, mobile dispensary post or any other medical institution specified for the purpose shall remain open for treatment of insured persons.
