Section 22(4) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(4)The Medical Service Committee shall draw up a report stating such relevant facts as appear to them to be established by the evidence placed before them and the inferences of fact which in their opinion may properly be drawn from the facts, together with a recommendation as to the action, if any, which should be taken and shall present the report to the Direct of Health Services, Punjab. In presenting such report to the Director of Health Services the Committee may, if they think fit, draw the attention of the Director of Health Services of any previous reports made by the Committee in connection with the insurance Medical Practitioner and to any action taken by the Director of Health Services on such reports and may recommend that account should be taken thereof determining what action, if any, should be taken.
