Section 22(5) in The Industrial Employment (Standing Orders) Central Rules, 1946
(5)Medical Aid In Case Of Accidents. - [Where a workman meets with an accident in the course of] [Vide Corrigenda G.S.R. 739, dated 18.6.1984] or arising out of his employment, the employer shall, at the employer's expense, make satisfactory arrangements for immediate and necessary medical aid to the injured workman and shall arrange for his further treatment, if considered necessary by the doctor attending on him. Wherever the workman is entitled for treatment and benefits under the Employees' State Insurance Act, 1948, or the Workmen's Compensation Act, 1923, the employer shall arrange for the treatment and compensation [accordingly] [Vide Corrigenda G.S.R. 739, dated 18.6.1984].
