Section 10(13) in The Employees' State Insurance (General) Regulations, 1950
(13)(i)The minutes of each meeting showing inter alia the names of the members present that shall be forwarded to all members of the Regional Board as soon after the meeting as possible and in any case not later than fifteen days from the date of the meeting.(ii) The records of the minutes of each meeting shall be signed by the Chairman after confirmation with such modifications as may be considered necessary at the meeting, at which the minutes are confirmed. 10 [(14) A Regional Board shall perform the following functions in respect of the Region for which it is set up:-(a) Such administrative and/or executive functions as may, from time to time, be entrusted or delegated to it by a resolution by the Corporation or the Standing Committee.(b)To make recommendations from time to time in regard to changes which may in its opinion be advisable in the Act, rules and regulations and forms and procedure to be followed in the running of the Scheme.(c)To decide within the broad framework of the general decisions and programme of priorities of the Corporation, the following matters, provided that where the specific approval of the Corporation or the appropriate Government is required such approval shall be taken:-(i) extension of the Scheme to other categories of establishments in accordance with the order or priorities laid down by the Corporation;(ii)extension of Scheme to new areas and extension of medical care to families;(iii)adoption of special measures to meet peculiar conditions in the area;(iv)improvement in benefits;(v)provision of indoor medical treatment;(vi)measures and arrangements for the rehabilitation of insured persons in the area, who are permanently disabled;(vii)securing compliance by employers with the various provisions of the Employees' State Insurance Act, the Regulations and other Rules and instructions.(d)To review from time to time the working of the Scheme in the State both on the medical side as well as cash benefit side and to advise the Corporation and the State Government on measures to improve the working of the Scheme both in regard to payment of cash benefits and administration of medical benefit and in particular to promote preventive health measures, safety and personal hygiene and to review and check lax certification and other abuses of the Scheme.(e)To look into general grievances, complaints and difficulties of insured persons, employers, etc. as it may consider necessary.(f)To advise the Corporation on such matters as may be referred to it for advice by the Standing Committee or the Director-General. The Regional Board may set up suitable Sub-Committees for carrying out any of its functions and may seek the assistance or advice of Local Committees where necessary.]
