Section 11(1) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(1)Out patient treatment shall be provided at a State Insurance Dispensary or in the manner indicated in Rule 4 and shall consist of all treatment other than treatment involving the application of special skill or experience, and shall include-(i)such preventive treatment as vaccination and inoculation;(ii)ante-natal and post-natal treatment of insured women;(iii)the free provision of all drugs and dressing and appliances that may be considered necessary; and(iv)provision of certificates, fee of cost, in respect of sickness, maternity, employment injury and death, required under the Employees' State Insurance (General) Regulations, 1950, or under the directions or instructions issued from time to time by the Corporation.
