Section 11 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
11. Change of Insurance Medical Practitioner.
(1)An insured person may change his Insurance Medical Practitioner at any time if he changes his residence to a distant locality or otherwise not more than once a year:Provided that the Director of Health Services may, if he is satisfied that any special circumstances exist, permit a change at any other time on the application of an insured person.(2)The application for such change be made by the insured person in such manner as the Director of Health Services may specify and he shall intimate the change agreed to or permitted by him to the Insurance Medical Practitioners concerned and to the insurance person.(3)On the death of or on the removal or withdrawal from the Medical List of an Insurance Medical Practitioner, the Director of Health Services shall give to the persons on the list of such practitioner notice of their right to apply to another Insurance Medical Practitioner for acceptance.
