Section 17 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
17. Supply of drugs of dressings.
(1)The State Government shall enable insured persons receiving general medical services, to obtain from the Insurance Medical Practitioners or from any other person or institution with whom arrangements have been made, such proper and sufficient drugs, medicines and dressings free of charge as may be required for their treatment.(2)Insurance Medical Practitioners and Insurance Medical officers shall prescribe such drugs as are required for insured persons but as far as possible in accordance with the State Insurance medical formulary laid down by the Corporation.
