Section 27 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
27. Allowances for other Insurance Medical Officers.
- Where the State Government appoints a part-time Insurance Medical Officer or confers the duties and powers of an insurance Medical officer on a Medical Officer units service in addition to his duties, such Medical Officer shall be paid such allowances as may be fixed by the State Government with the consent of the Corporation.[27A. Nature and scale of medical benefit to the families of the insured persons. - The medical benefit provided to the families of insured persons under these rules shall be according to the following scales :-] [Inserted by Punjab Government Notification No. 9927/9814-C-Lab.58/76684, dated 22.9.1958.](1)general medical service, which will include treatment at the State Insurance dispensary or at the clinic of an Insurance Medical practitioner or other authorised institution and shall consist of -(i)all treatment other than treatment involving the application of special skill or experience;(ii)such preventive treatment as vaccination and inoculation;(iii)free provisions of drugs and dressing that may be considered necessary but as far as possible in accordance with the State Insurance medical formulary laid down by the Corporation and exclusive of such medicines as can be prescribed only by specialists for insured persons;(2)free maternity service to the wife of an insured person consisting of:-(i)reasonable ante-natal and post-natal treatment at the dispensary or clinic or other authorised institution;(ii)attendance by a midwife at the confinement at the residence of the insured person.
