Section 14(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(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.
