Section 24(5) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(5)(a)After duly considering the case the Allocation Committee shall draw up a report of their findings on the question whether there has been a failure on the part of the Insurance Medical Practitioner to exercise due care or discretion in any of his proper functions referred to in sub-rules (1) and (2) and, if so, what is the extent and gravity of the failure together with a recommendation as to the action, if any, which should be taken.(b)The Allocation Committee shall forward the report to the Director of Health Services and the Corporation and shall furnish the Insurance Medical Practitioner with a copy of the report.
