Section 2(2) in The Employees' State Insurance (Central) Rules, 1950
(2)"Chairman" means the Chairman of the Corporation, the Standing Committee or the Medical Benefit Council, as the case may be;[(2-A) "Contribution period" means the period not exceeding six consecutive months, as may be specified in the regulations;] [Inserted by G.S.R. 76, dated 22.1.1991 (w.e.f. 1.2.1991). ]
