Section 4 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
4. Provision of Medical benefit where there are no State Insurance Dispensaries.
- The State Government shall make arrangements for providing medical treatment to insured persons residing at places where there are no State Insurance Dispensaries within a reasonable distance.(a)by making arrangements for a mobile dispensary to visit a central spot near the places of residence of such persons;(b)by making arrangements for an Insurance Medical Officer to visit any specified dispensary in the area for part of the day;(c)by making arrangements for the treatment of such persons by part-time Insurance Medical Officers appointed for the purpose; or(d)by making arrangements for the provision of such treatment at any hospital, dispensary, clinic or other institution maintained by the State Government, a local body, a private institution or a private individual on such terms as may be agreed to by the Corporation.
