Section 14 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
14. Insured Persons' List.
(1)The Director of Health Services shall prepare and maintain an up-to-date list of insured persons for whose treatment each Insurance Medical Practitioner is for the time being responsible and shall from time to time furnish the Insurance Medical Practitioner with information in such form as the State Government may determine with regard to persons included in or removed from the list.(2)Any deletion, otherwise than by reason of death, shall take effect as from the date on which the notice of deletion is sent by the Director of Health Services to the Insurance Medical Practitioner or from such other date, not being earlier than that date as may be specified in the notice.(3)Any deletion by reason of death shall take effect as from the date on which that person died.(4)Inclusion or removal of an insured person on the list of an Insurance Medical Practitioner shall be subject to such conditions as may be laid down by the State Government in consultation with the Corporation.
