Section 22 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
22. General Medical Service.
- Where the medical benefit is extended to the family of an insured person under sub-section (2) of Section 46 of the Act, the State Government shall arrange to provide general medical services to the family of an insured person at a State Insurance dispensary, clinic of an Insurance Medical practitioner or other institution :Provided that the State Government may make arrangement separately for the family of the insured person at an independent State Insurance Dispensary or at other institution established or recognised for the purpose.
