Section 15 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
15. Notice of the time during which dispensary, hospital etc. shall be open.
(1)Subject to the approval of the State Government the Insurance Medical Officer, or the senior most Insurance Medical Officer, as the case may be, shall fix the time at which a State Insurance Dispensary, hospital, clinic, mobile dispensary post or any other medical institution specified for the purpose shall remain open for treatment of insured persons.(2)Notice of the time fixed under sub-rule (1) shall be given in such manner as the State Government may from time to time direct and in particular shall be indicated in a notice board displayed prominently at each place where insured persons are provided medical treatment and at each mobile dispensary post.
