Section 3(3) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(3)In-patient treatment in a hospital which is established or specified for the purpose by the State Government, if accommodation is available therein, and where in the case of serious emergency or otherwise it is considered necessary by the Insurance Medical Practitioner/Officer. The treatment provided for the patient shall include such specialist and general treatment, including treatment at confinement there necessary, as may be available in the general wards of the hospital to which the insured person is admitted as well as those special investigations which are considered desirable and for which facilities exist at the hospital or at an associated laboratory. Diet will be provided only in such hospitals where necessary arrangements are in existence.
