Section 3 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
3. Scale of Medical Benefit.
- The medical benefit provided under these rules shall be according to the following scales :-(1)General medical services which shall include treatment at the clinic of an Insurance Medical practitioner or other institution and shall consist of-(i)all treatment other than treatment by a specialist;(ii)such preventive treatment as vaccination and inoculation;(iii)ante-natal and post-natal treatment of insured women;(iv)the free provision of all drugs, medicines and dressings (that may be considered necessary) according to the provisions of Rule 17;(v)provision of certificates, free of cost, in respect of sickness, maternity, employment, injury and death, required under the Regulations, or as may be required by the Corporation or the Director of Health Services, Punjab;(vi)Domiciliary visits, where necessary.(2)Maternity medical services for insured women in such manner as the State Government may specify from time to time.(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.(4)Facilities for the removal, free of charge, of insured persons to hospitals, where necessary by ambulance or otherwise.
