Section 4 in The M.P. Workmens Compensation (Occupational Diseases) Rules, 1963
4. Constitution of pneumoconiosis Medical Hoard.
(1)The State Government shall constitute a Pneumoconiosis Medical Board for the conduct of medical examinations, submission of medical reports and the grant of medical certificates in pursuance of these rules :Provided that with respect to workmen employed in mines, the State Government may, recognise any Medical Board for the purpose of these rules.(2)The Board constituted or recognised under sub-rule (1) shall consist of three qualified medical practitioners or whom one shall be a radiologist.
