Section 20 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
20. Medical records and statistical returns.
- The Insurance Medical Officer-in-charge of each State Insurance Dispensary, Hospitals, clinic, mobile dispensary or other medical institution specified for the purpose for each Insurance Medical Officer, as the case may be, shall-(i)keep such registers, books, and accounts as the State Government or the Administrative Medical Officer may, from time to time, specify in consultation with the Corporation.(ii)maintain a medical record in respect of such insured persons allotted to the dispensary or to the Insurance and supplied by the Corporation for the purposes and in accordance with the instructions issued by the Corporation in this behalf from time to time; and(iii)comply with such requisitions, as may be made by the Corporation or the State Government or the [Director of Health Services, Madhya Pradesh] [Substituted by Notification No. 3986-2846-XVI, Published in M.P. Rajpatra, Part IV (Ga), dated 28-6-1963.] in respect of records, returns and statements in such form and in such manner as the authority making the requisition directs.
