Section 21(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(2)the Director health Services, Punjab may, and if the Medical Committee so desires shall, refer for investigation by the Medical Service Committee any matter relating to the administration of medical benefit or to the discharge by any insurance Medical practitioner of his duties under the terms of service whether such matter has been raised by or on behalf of an insured person under the preceding paragraph of this rule or not, and the Medical Service Committee shall investigate it accordingly :Provided that no question which involves an allegation against an Insurance Medical Practitioner of a breach of the terms of service shall without the approval of the State Government be referred for investigation under this paragraph except within a period of three months after the occurrence of the event on which such allegation is based.
