Section 19 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
19. Medical records and statistical returns.
- The Insurance Medical Officer in charge of each State Insurance dispensary, hospital, clinic, mobile dispensary or other medical institution specified for the purpose, or each Insurance Medical Officer, as the case may be, shall -(i)keep such registers, books and accounts as the State Government or the Director or Health Services or such other officer as may be authorised by him, may from time to time, specify in consultation with the corporation;(ii)maintain a medical record in respect of such insured persons allotted to the dispensary or to the Insurance Medical Officer, as the case may be, in the form laid down and supplied by the corporation for the purpose and in accordance with the instructions issued by the corporation in this behalf from time to time; and(iii)comply with such requisitions as may be made by the corporation or the State Government or the [Director of Health Services] [Substituted vide Orissa Gazette Part III/1958.] or such other officer as may be authorised by him, in respect of records, returns and statements in such form and in such manner as the authority making the requisition directs.
