Section 7 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
7. Allotment of insured persons.
- An insured person in any factory or establishment to which the Act applies may at any time of filling the Declaration form under the Employees' State Insurance (General) Regulations, 1950 or [at] [Inserted vide Lab. Department Notification, No. 9653/6.10.1960.] any subsequent time indicate the State Insurance dispensary or other medical institution where arrangements for the provision of medical benefit are made, to which he desires to be allotted or re-allotted and the State Government shall, so far as practicable and subject to such conditions as may be fixed allot or real lot such insured person to the dispensary or the institution indicated by him :Provided that where in the opinion of the State Government, the circumstances [so] justify, it may allot or re-allot an insured person to a dispensary or institution other than the one indicated by him.
