Section 10 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
10. Procedure for obtaining medical benefit.
- An insured person who wishes to claim medical benefit shall attend along with his identity card to the State Insurance dispensary, or other hospital, clinic, mobile dispensary, post or any other medical institution to which he is allotted, and claim such benefit from the Insurance Medical Officer-in-charge of the State Insurance dispensary or the Insurance Medical Officer of the hospital, clinic or other institution to which he is allotted :Provided that in case of an emergency, an insured person may claim medical benefit under these rules from any Insurance Medical Officer whether he is allotted to him or not:Provided further that where an insured person is unable to attend the Stale Insurance dispensary, hospital, clinic, mobile dispensary post or any other medical institution, to which he is allotted the Insurance Medical Officer will, on intimation being received, visit him at his residence, if he is satisfied, by interrogation or otherwise, that the insured person cannot reasonably be expected to come to the medical institution to which he is allotted :Provided further that if the insured person or his agent fails to produce his or the insured person's identity card, as the case may be, as proof of the person claiming the benefit being an insured person the medical benefit may be refused to him.
