Section 5 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
5. Medical services provided by employers.
- Where an employer is providing medical services not inferior to those provided to insured persons by the Stale Government, the State Government may allow the employer to continue such services for providing medical benefit to insured persons subject to such terms and conditions as may be agreed upon between the State Government, the Corporation and the employer.
