Section 13(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(2)An appointment of any practitioner under this rule shall be for such period as the Director of Health Services may think fit, but not exceeding except in special circumstances, two months and shall be subject to the condition that the Insurance Medical Practitioner agrees in writing to be bound by the terms of service which were applicable to the Insurance Medical Practitioner whose name has ceased to be included in the Medical List. Pending any such appointment the name of any person who has not been transferred to another Insurance Medical Practitioner shall be deemed to remain on the list of the Insurance Medical practitioner whose name has ceased to be included in the Medical List.
