Section 11(2) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(2)An Insurance Medical Officer shall visit an insured person at his or her residence in accordance with the second proviso to Rule 10 and in addition in all cases of confinement or miscarriage, where the insured woman or the registered midwife in attendance or any other reliable person reports that attendance by a medical practitioner is desirable.
