Section 8 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
8. The Medical List.
(1)The Director of Health Services shall prepare a list to be called the Medical List of Insurance Medical Practitioners who have undertaken to provide general medical services under these rules and in accordance with the terms of service and who have been approved by the Allocation Committee.(2)The Medical List shall contain in addition to the names of Insurance Medical Practitioners:-(a)the private address and the address of any clinic, dispensary or other place, at which such practitioner undertakes to attend for the purpose of treating insured persons;(b)particulars of the days and hours at which he undertakes to be in attendance at each place; and(c)the part of the town or the ward in which he is prepared to visit patients.(3)Copies of the Medical List shall be available for inspection by any insured person at the office of the Director of Health Services.(4)Copies of the Medical List shall be supplied to -(a)the Medical Commissioner;(b)the Regional Office of the Corporation;(c)the Medical Referee concerned; and(d)on demand to any employer, trade union or medical association.[8A. Ceasing to be on Medical List. - Notwithstanding anything contained in these rules, no Insurance Medical Practitioner shall remain on the Medical List after the last day of the quarter in which he attains the age of sixty years, and every Insurance Medical practitioner who has attained the age of sixty years on or before the commencement of the Punjab Employees' (State Insurance (Medical Benefit) (First Amendment) Rules, 1979, shall cease to be on the Medical List on the date of such commencement.] [Added vide Notification No. G.S.R. 127/C.A. 34/48/S. 96/Amd. (4)/1979, dated 6.9.1979.]
