Section 22(3) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(3)The State Government shall frame rules of procedure which shall provide for the quorum of the Medical Service Committee, and, subject to the provisions of this rule, for notice of the hearing to be given to the persons concerned in the investigation, including the Secretary of the Local Medical Committee, if any, and the appropriate officers of the Corporation and the Trade Union or employer and for the procedure before and at the hearing with regard to the nature of the evidence to be admitted and otherwise, and such rules may empower the committee to dispense with a hearing if they are satisfied that the complaint is frivolous or vexatious or that the written statement or statements of the complainant do not disclose any prima facie ground of complaint and may delegate to the Chairman of the Committee such pounces in this respect as the Director of Health Services thinks fit.
