Section 85(3) in The Employees' State Insurance (General) Regulations, 1950
(3)The nature and scale of medical benefit to which the family of an insured person shall be entitled shall be such as may be specified by the State Government in consultation with the Corporation from time to time.[(4) The appropriate office shall arrange to add in Form 4, [Form 4A], the particulars of the family entitled to medical benefits.] [***]].
