Section 2(c) in Employees' State Insurance (General) Regulations, 1950
(c)"appropriate office", "appropriate [Branch office] [ Substituted by Noti. No. N-11.13/2/2003-P&D, dated 1.10.2004; for " Local Office" (w.e.f. 1.1.2005).]" or "appropriate regional office", shall mean with reference to any action taken under these regulations, such office of the Corporation as may be specified for that purpose under a general or special order of the Corporation;
