Section 9 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
9. Failure to indicate dispensary or institution.
(1)An insured person who does not indicate the dispensary to which he desired to be allotted shall be allotted to such dispensary as the State Government may consider suitable.(2)Intimation, of the dispensary or institution to which an insured person is allotted or reallotted either under sub-rule (1) or under Rule 8, as the case may be, shall be sent to the insured person by the State Government.
