Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(b)The technical, non-technical and subordinate staff shall perform such duties as the Insurance Medical officer, or, if there are more Insurance Medical officers than one, the senior Insurance Medical Officer, may, subject to any orders of the State Government, from time to time direct.