Section 8(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(2)The Medical List shall contain in addition to the names of Insurance Medical Practitioners:-(a)the private address and the address of any clinic, dispensary or other place, at which such practitioner undertakes to attend for the purpose of treating insured persons;(b)particulars of the days and hours at which he undertakes to be in attendance at each place; and(c)the part of the town or the ward in which he is prepared to visit patients.
